BIMENDRA KUMAR KASHYAP Vs. GEETA DEVI & ANR.

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dated 1.10.2003 passed by learned Additional Judicial Commissioner, Fast Track Court, Ranchi in T.A. No. 26 of 2000/T.R. No. 29 of 2003 affirming the judgment and decree dated 11.5.2000 passed by learned Sub Judge-V, Ranchi in Title Suit No. 152 of 1994.

(2.) Counsel for the appellant submitted that the learned courts below have not considered the documents filed on behalf of plaintiff/appellant in support of his case in correct perspective.

(3.) It appears that a petition under Sec. 125 of the Code Criminal Procedure (Criminal Procedure Code) was filed by defendant/respondent No. 1. The appellant contested the same. Order was passed to pay maintenance @ Rs. 225.00 per month from the date of application till the joining of service by defendant No. 1. Thereafter the appellant filed the present suit for a declaration that he was never married to defendant No. 1, Gita Devi on 16.7.1983 or on any other date; and that he was married with Bhagwati Kumari Sahu on 24.10.1992. The appellant further prayed that the defendants may be permanently restrained from making any claim or taking any action affecting plaintiff in his service or salary or in any other way.