KAUSTUBHA BHUSHAN GIRI Vs. ANJALI GIRI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Original Suit No.587 of 2021 was rejected by the learned Principal Judge, Family Court, Jamshedpur by the judgment dtd. 7/1/2022 invoking Order VII, Rule 11(a) of the Code of Civil Procedure. The impugned judgment is extracted hereunder:

(3.) Learned counsel for the respondent is also agreed to the proposition advanced by the appellant that the petitioner-husband could well seek declaration of the marital status of the respondent no.1 with respondent no.2 since the outcome thereof would have a bearing on the maintenance being paid by the petitioner/ appellant in terms of the earlier order passed in Maintenance Case No. 09 of 2006 under Sec. 125 Cr.P.C in case the respondent no.1 has remarried.