KRISHNA N. Vs. NIRMALA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in C.Misc.No.70 of 2021 on the file of Principal Judge, Family Court, challenging the order dtd. 12/7/2020.

(2.) For the sake of convenience, the parties in this petition are referred to with their status and rank before the Family Court.

(3.) It is the case of the petitioner-wife that the marriage between the petitioner and respondent was solemnized on 11/8/2020 and in view of the family rift between the parties, the respondent made a demand for dowry and as such the petitioner left the matrimonial home and is residing along with her parents. Hence, the petitioner-wife filed C.Misc.No.70 of 2021 seeking maintenance.