BAPI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 15/11/2018 passed in Miscellaneous Case No. 1116 of 2017 pending before the Learned Judicial Magistrate, 3rd Court, Barrackpore, North 24 Parganas granting interim maintenance.

(2.) The petitioner's case is that the marriage between the petitioner and the Opposite Party No. 2 was solemnised as per Hindu rites and customs on 1/7/2014.

(3.) The present petitioner is employed with the Indian Army and was posted at Hissar Cantonment, Haryana at the time of his marriage.