T. SUDHAKARA Vs. CHANNAKRISHNAMMA

JUDGEMENT

(1.) Though this matter is posted today for Admission, with the consent of learned counsel for both the parties and in the facts circumstances of the case the same is taken up for final disposal. The present petition filed under Sec. 19(4) of the Family Courts Act, is directed against the order passed in Crl. Mis.No.179/2013 on 28/12/2013, by the Principal Judge, Family Court, Tumkur, wherein the petition filed by petitioner- wife -Channakrishnamma, respondent herein came to be allowed and the respondent- husband T. Sudhakar was ordered to pay a maintenance of Rs.4,000.00 per month from the date of the said order till her life time. Being aggrieved by the same, respondent-husband has presented this revision petition.

(2.) In order to avoid confusion, the parties are addressed with reference to their status before the Family Court and their relationship in the Family Court.

(3.) The substance of the entire case is that, Channakrishnamma, (respondent under this petition) is the legally wedded wife of T.Sudhakar, husband (petitioner under this petition) and their marriage was solemnized on 22/5/2003 at Yelahanka as per the rights and customs of Hindu religion. At the time of marriage, parents of the wife have given cash of Rs.1,50,000.00 watch, ring and one gold chain to the respondent-husband. After the marriage, their marital life was cordial for four years and thereafter, respondent-husband has addicted to alcohol and also suspected the character of his wife. The hopes of petitioner- wife/ revision respondent went in vain as respondent-husband did not get reformed and she was driven out of the house and she had to take shelter in the house of her brother. It is further complained that the respondent-husband is working as Operator in Wheel and i.e., Plant of Railways and drawing the salary of Rs.30,000.00 per month and also getting rent of Rs.10,000.00 per month from the house let out at Yelahanka and having sufficient income to maintain her. Thus, petitioner-wife claims that she was neglected by respondent-husband to maintain her despite she was not having means to maintain herself.