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The Supreme Court dealt with a classic case where the husband , in order to take revenge from his wife who had been filing petitions against him seeking maintenance, moved the SC. The bench comprising Justice NV Ramana, Justice Mohan M Shantanagaudar held this to be a classic case of revenge and surprisingly where the high courts too did not interfere much.
After about four years of marriage the husband filed a cheating complaint against the wife claiming that she had not qualified with an MCA degree at the time of the marriage. It was wrongly represented by her and her family that she had done the same. The magistrate had issued summons to the wife. The case reached the Apex Court when the high court commented on the complaint that no prima facie case has been made out. The Supreme Court bench observed that the wife had filed several complaints against the husband accusing him of dowry and harassment. Also the wife moved a plea seeking a maintenance of 35000 rupees. The husband as a counter blast filed the case of cheating.
The court held that the petitioner was pursuing MCA at the time of her marriage as she completed the Amar after her marriage. She also delivered two children out of the wedlock. Due to this, it is impossible to consider the Application from the husband when it is as mere as non completion of the MCA degree before marriage. It rather appears to be a counter blast of the husband against the wife’s petition and claim.
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