JYOTI Vs. SHASHIKANT BHIMAPPA YANKANCHI

JUDGEMENT

(1.) RPFC No.100127 of 2016 and RPFC 100156 of 2015 are arising out of the order dtd. 31/7/2015 in Crl.Misc.No.157 of 2012 on the file of the Principal Judge, Family Court hubballi, allowing the petition in part.

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

(3.) Brief facts of the case for adjudication of these petitions are that the marriage between the petitioner and respondent was solemnized on 27/4/2009 at Hubballi. It is the case of the petitioner that the respondent is working as an Aircraft Engineer at Singapore and he used to come to India twice a year. It is further stated in the petition that the petitioner, finding it difficult to lead matrimonial life in marital home, informed the respondent to take her to Singapore for leading a happy life, however the respondent, has not yielded to the words of his wife. It is also forthcoming from the petition that the respondent visited India in the month of October, 2009 and was treating the petitioner inhumanely and also denied food to the petitioner and as such, the petitioner was forced to inform her parents and thereafter, on the advise of her parents, she continued to live in the matriominal home. It is further stated in the petition that the respondent took the petitioner to Singapore and she stayed there for 45 days and thereafter, the respondent forced her to go back to India and was torturing the petitioner. However, the petitioner not able to lead a happy marital life with the respondent, left Singapore, came to India and now staying with her parents. In the meanwhile, as the respondent is not taking care of the basic needs of the petitioner, petitioner was constrained to file Crl. Misc.No.157 of 2012 on the file fo the Family Court seeking maintenance.