RAJINDER PARSHAD SHARMA Vs. SHASHI SHARMA

JUDGEMENT

(1.) THE only question that comes up for consideration in the present revision petition directed against the judgment of the learned Additional Sessions Judge, Jalandhar, dated 27.7.1993, is as to whether the Court at Jalandhar has the jurisdiction to entertain the petition under Section 125 Cr.P.C.

(2.) THE facts are not in controversy. Rajinder Parshad Sharma (petitioner) was married to Smt. Shashi Sharma in June, 1978 at Agra. In the year 1981, petition for divorce was filed by the petitioner on the ground of desertion. Decree of divorce itself was granted from 28.4.1989. Respondent filed the petition for maintenance on 18th May, 1989 at Jalandhar. In the petition, she alleged that the marriage was solemnized at Jalandhar and she lived with the petitioner at Jalandhar. She had also pleaded that after her father's retirement, she had been living at Jalandhar. But when the respondent appeared as witness, she admitted in the Court that the marriage with the petitioner was not solemnized at Jalandhar.

(3.) AGGRIEVED by the order of the learned Additional Sessions Judge, Jalandhar, the present revision petition has been filed.