IN THE COURT OF HON’BLE CIVIL JUDGE _____________ (Name of Place & State)
CASE NO.______ OF _________
Smt._____________________(Name),
Daughter of________(Father’s Name),
Wife of Shri ______(Husband’s Name),
Aged_____________________(Years),
Residing of _____________(Address),
…………………..PETITIONER
VERSUS
Shri._____________________(Name),
Son of ____________(Father’s Name),
Aged_____________________(Years),
Resident of ______________(Address),
Carrying on_____________ (Business),
………………….RESPONDENT
WRITTEN STATEMENT ON BEHALF OF RESPONDENT
Most respectfully submitted-
Preliminary Objections:
- Admitted the fact of marriage of petitioner and respondent on (__/__/____) in _______________ (name of the place). (If the fact of marriage and date/ place are true)
- In para. (8) (9), (10), Petitioner’s allegation that the respondent mistreated the petitioner and also for the sexual demands, so here the respondent has not done such an involuntary act as it is prescribed by the petitioner in her petition alleging very negative terminologies against the respondent, it can be taken from many judicial decisions as well as the precedents that petty quarrels and troubles cannot amount to cruelty and just for taking the revenge from the respondent, all this has been done by the petitioner. And talking about the taunt giving, it is never ever can be created with such an offence, which has been too done by the petitioner over respondent.
- In para. (11), (12), Petitioner’s allegation that the respondent demanded dowry and if not been taken, than she will be provided with hindrance to meet with her relatives, so as far as this point is concerned, it is totally a vague argument and an unnecessary argument raised from the petitioner side as frpm the period of their marriage is sustained, no dowry or no single amount of rupees has been taken up by the respondent or any of the other members of the respondent’s family. So thus, this point should be totally neglected as it will waste the court’s valuable time.
- Under para. (10), (11), the petitioner puts a direct allegation that the respondent was disable in providing with the medical facility and also with food, as far as food is concerned it is solely prepared by the petitioner, so it comes to know that she is just lying and want to put the respondent away from his property and to use it. And when it shall be discussed the same about the medical care, the respondent made with whatsoever condition economically was possible by the respondent has been done by him, so on it, his conduct cannot be questioned.
The Defendant therefore prays and counters claim:-
That it may be declared that the said deed of settlement be declared null and void as against her and that the same day by order of this honourable court be cancelled. This suit be dismissed with cost.
Date: __/__/____
(Signature)
RESPONDENT
VERIFICATION
I, defendant, to hereby declares that the facts stated above true and correct to the best of my knowledge, information and belief.
___________________ _________________
(Signature) (Signature)
Advocate of defendant RESPONDENT
