HARBINDAR KUMAR SHARMA Vs. BABY KAUR SHARMA

JUDGEMENT

(1.) The present revision has been preferred against an interim order of maintenance in Misc. Case No.25 of 2017 dtd. 16/12/2017.

(2.) The petitioner's/husband's case is that on 11/4/2017 the opposite party no.1 filed an application under Sec. 12 read with Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 being Misc. No.22000 of 2017/Misc. Case No.25 of 2017 before the learned Additional Chief Metropolitan Magistrate-II at Calcutta falsely claiming herself to be the legally married wife of the petitioner and seeking relief under Ss. 17, 18, 19, 20, 22 and 23 of the Protection of Women from Domestic Violence Act, 2005 leveling false allegations against the petitioner, his parents and his elder brother.

(3.) The petitioner denies that the opposite party no.1 was his married wife and that all the allegations are wholly false. The application was made only with a malafide intention to extort money from the petitioner and coerce the petitioner to accept the proposal of the opposite party no.1 to marry her. In the written objection it was contended that on 5/3/2006, the alleged date of marriage of the petitioner with the opposite party no.1, she was the legally married wife of one Sri Sanjoy Arora.