GANESH NATRAJAN Vs. KALPANA MALHOTRA

JUDGEMENT

(1.) THE petitioner has filed this petition challenging the order Annexure P-4 passed by Family Court, Bhopal, in Miscellaneous Judicial Case No. 366a of 2002 between the petitioner and the respondent by which the Court has rejected the application filed by the petitioner under Section 10 of the Code of Civil Procedure, 1908.

(2.) THE contention of the petitioner is that the respondent Ms. Kalpana Malhotra filed a suit under Section 12 (1) (c) of the Hindu Marriage Act, 1955, for annulling the marriage. This suit was filed in April, 2002. Before filing the aforesaid suit, respondent also filed a criminal complaint against the petitioner and five others under Sections 467, 468, 471, 496, 506 and Section 120-B read with Section 34 of the Indian Penal Code. The contention of the petitioner is that in paras 9 and 11 the respondent has made following allegations against the petitioner:

(3.) HE further submits that in the suit filed by the respondent before the Family Court, she has pleaded following facts in paras 9 and 13 of the plaint: