INDER SINGH Vs. KAUSHLAYA DEVI

JUDGEMENT

(1.) THE respondent herein is admittedly a legally wedded wife of the petitioner. She has two adult sons living with the husband. Precisely, according to her the petitioner -husband had been maltreating and torturing her and she was finally ousted from her matrimonial house. Thus she took shelter in the house of her parents and other relations and moved an application for seeking maintenance under Section 125 of the Code of Criminal Procedure.

(2.) THE petitioner -husband denied the allegations. According to him, she used to leave her matrimonial house without informing him and had been living in adultery with one Jiwa Nand son of Ram Lal resident of village Pangawan, Tehsil Sadar, Kullu. Her search warrants were obtained by him and she was found in the house of Jiwa Nand and without any reasonable cause refused to live with him.

(3.) I have heard learned counsel for the parties and perused the record.