WRITTEN STATEMENT BY HUSBAND IN MAINTENANCE SUIT
IN THE COURT OF THE JUDICIAL MAGISTRATE.
FIRST CLASS,____________
Maintenance Application No. ___/ 20____
_______________________________ - Applicant
VERSES
_______________________________ - Opponent
A WRITTEN STATEMENT ON BEHALF OF THE OPPONENT
The opponent above named submits this statement, praying to state as follows:
1. That the contents of paragraph 1 of the application are true and correct, and hence admitted by this opponent.
2. That the contents of paragraph 2 of the application are likewise true and correct, and hence, call for no comments.
3. That the contents of paragraph 3 of the application are false, baseless, frivolous, and hence, denied by this opponent, and this opponent submits that the applicant right from the beginning was in the habit of staying with her parents, and she practically cohabited with this opponent hardly for a fortnight or so after the marriage, and since then, she has always had been residing at her parents' till this date.
4. That the contents of paragraph 4 of the application are a sheer piece of fabrication on the part of the applicant, and this opponent submits that since the applicant, in fact, cohabited with this opponent only for a few days, the question of begetting a child or making such wild allegations against the opponent does not arise, and the so-called medical check-up is a false and imaginary story.
5. That the contents of paragraph 5 of the application are likewise totally false, and while denying the same, this opponent does hereby reiterate that when the applicant did not cohabit with this opponent anytime during the existence of their marriage, except and save those few days in the beginning after the marriage, the alleged ill-treatment could not be meted out to her, and such allegations are far away from any truth therein and do not hold water at all.
6. That the contents of paragraph 6 of the application to the effect that the applicant had tried to go to this opponent for cohabitation are not only totally false but also misleading, and hence, denied by this opponent in to and categorically, and the opponent requests this Hon'ble Court to take this fact into consideration.
7. That the contents of paragraph 7 of the application alleging that this opponent has contracted a second marriage with the so-called staff nurse are vertex on the part of the applicant, and it shows that the applicant is at a loose end to make such dirty, totally false and illegal allegations against the opponent, and while denying the same, the opponent requests this Hon'ble Court to put the applicant to the strict proof of the same.
8. That the contents of paragraph 8 of the application are baseless and denied by this opponent specifically, and what the applicant says is just perverse and exaggeration and this opponent says and submits that he is working as Compounder, and not as a Doctor, at _________(Name of Place), and he is drawing a salary of Rs. 8,000/- per month, and not Rs. _____/- per month.
9. That the contents of paragraph 9 are also totally false, baseless, frivolous, and hence, denied by this opponent.
10. That the opponent respectfully submits for the kind and sympathetic consideration of this Hon'ble Court that the opponent was always and is still ready and willing to maintain the applicant, and he has never refused or neglected to maintain her, and there was no cause I of action for the applicant to file the present application.
11. That the opponent, therefore, prays that:
a) The application of the applicant be dismissed, and
b) Any other orders in the interest of justice may kindly be passed.
Place
Date
Sd/- _______________
OPPONENT
Sd/- _______________
ADVOCATE FOR OPPONENT
VERIFICATION
I, Shri. ____________ the present opponent, do hereby state on solemn affirmation that the contents of this statement in paragraph 1 to 11 are true and correct to the best of my knowledge and belief, so I have signed hereunder.
Sd/- _______________
OPPONENT
