- (1.) THE present revision petition has been preferred by the petitioner against the order of the Principal Judge, Family Court, Bokaro dated 17.4.2006 in M.P. Case No. 12 of 2002, by which a.p. NO.2, Alomani Devi, was allowed maintenance at Rs. 1,000/ - per month being held as his wife.
(2.) THE petitioner has raised serious objection regarding the finding that the O.P. No. 2 was his wife. According to this petition, the petitioner was never married with said Alomani Devi, who has lodged this false case on being tutored by enemies of the petitioner. The learned counsel for the petitioner further pointed out that as per allegation made by O.P. NO.2, the present case has been filed after 20 years of her desertion. It is also submitted that O.P. No. 2 has got a son and married daughter, therefore the order dated 17.4.2006 be set aside.
(3.) THE opposite party No. 2 has appeared through lawyer on notice. The learned counsel appearing on behalf of O.P. NO. 2. supported the impugned order. It was pointed out that before the Principal Judge, Family Court the petitioner has preferred not to adduce any evidence and failed to support this contention by way of written statement. Therefore, the present revision petition may be dismissed with cost.;