WILAMANI SAHU Vs. KANCHAN BEHERA ALIAS SAHU

JUDGEMENT

(1.) When this appeal by defendant came up for orders relating to preparation of paper book I found that it is to be heard by a single Judge. Being satisfied that the suit is for maintenance of the plaintiff who claims to be wife of defendant, I dispensed with preparation of the paper book and heard the appeal on merits.

(2.) Respondent filed the suit for maintenance claiming to be married to appellant in 1985 alleging desertion and cruelty. Appellant in his written statement has denied the relationship as well as other assertions. His case is that he is married since 1982 with a child and claim of plaintiff is not correct.

(3.) Plaintiff examined four witnesses to prove her case. Defendant has examined three witnesses and proved the voter's list in support of his case.