BATI Vs. SHIV RAM

JUDGEMENT

(1.) THE petitioner claiming to be the wife of the respondent herein filed a petition before the Judicial Magistrate 1st Class, Palwal under Section 125 of the Code of Criminal Procedure for maintenance from the respondent alleging that the marriage between her and the respondent took place about 14/15 years prior to the filing of that petition and that the relationship between them had become strained in view of the transfer of the property owned by the respondent to one Smt. Sudesh wife of Dharam Pal on 30. 10. 1987. The petitioner had filed a civil suit also questioning the transfer. According to the petitioner, thereafter the respondent had turned her out from his residence.

(2.) THE respondent opposed this application on the ground that he was not at all married with the petitioner and that even otherwise he was already married to Smt. Attri, who had died a year prior to the filing of the counter.

(3.) I have heard the Counsel for both the sides.