SHIB SHANKAR KARAN Vs. JHARNA KARAN

JUDGEMENT

(1.) This rule is directed against the judgment and order dated 22.6.83 passed by Shri A.K. Mukherjee, Judicial Magistrate, 1st class, Contai, Midnapore in Misc. Case No. 82 of 1978 initiated under S 125 Cr.P.C. by the opposite-party-wife.

(2.) The opposite party's case is that she was married to the petitioner on 26th Falgun, 1384 B.S. according to Hindu rites, that she was treated well at the petitioner's father's house at the beginning, that gradually there was deterioration in their behaviour and lastly she was assaulted and driven out in mid Jaishthya 1385 B.S. and all attempts of reconciliation failed. Hence, the application for maintenance.

(3.) The case of the opposite party is that there was a proposal of marriage, but it was turned down. There never was any marriage and the rest of the story is false.