AMIT KUMAR YADAV Vs. SUMAN DEVI

JUDGEMENT

(1.) . The petitioner has assailed the order dtd. 8/10/2021 passed by the Court of learned Principal Judge, Family Court, Rewari, vide which the application for additional evidence filed on behalf of the petitioner-husband has been dismissed.

(2.) The respondent no.1-wife has instituted a petition under Sec. 125 of the Code of Criminal Procedure (for short 'the Code') for self and on behalf of three minor children alleging that her marriage was solemnized with the petitioner on 29/4/2004. The petitioner has refused and neglected to maintain the respondents.

(3.) The petitioner has resisted the petition, inter alia, on the score that the respondent no.1 was having adulterous relationship and has admitted this aspect in terms of the writing dtd. 19/5/2005. He has even sought to dispute the paternity of the respondents no.2 to 4.