BIDHI CHAND Vs. KANTA DEVI

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India has been filed for quashing the orders of maintenance passed in favour of the respondent -wife by both the Courts below.

(2.) THE admitted facts of the case which emerges from the evidence on record are:

(3.) SHRI Neeraj Gupta, learned Counsel for the petitioner developed his arguments on the above lines and contended that the custom for solemnizing the said marriage was neither pleaded nor proved, therefore there was no question of paying any maintenance to the respondent. On the other hand, learned Counsel for the respondent Shri Sanjeev Sood has supported the impugned orders passed by the learned Courts below.