PANDU Vs. SHESHAMMA

JUDGEMENT

(1.) The present petition is filed by the husbandpetitioner aggrieved by the order dtd. 25/10/2018 passed in Crl.Misc.No.225/2018, by which the Prl. Judge Family Court, Raichur has directed the petitioner herein to pay maintenance of Rs.5,000.00 per month to his wife respondent herein from the date of petition till her life-time.

(2.) Brief facts of the case are that; the respondent-wife filed the above petition under Sec. 125 of Cr.P.C. before the Prl. Judge Family Court, Raichur seeking direction to the petitioner-husband for payment of maintenance contending interalia that her marriage with the petitioner-husband was solemnized about 36 years ago and three daughters and a son were born to them. The petitioner-husband has subjected her to physical and emotional harassment. That the petitioner-husband has neglected to provide her maintenance and for the past 13 years she has been living separately. That respondent-wife has performed marriages of her three daughters without the help of petitioner-husband. Petitioner-husband is addicted to bad vices and he has contracted the second marriage with one Yankamma without knowledge and consent of respondent-wife. That respondent-wife is not able to maintain herself and she has no source of income. That petitioner-husband is having about 8 acres of land and getting Rs.8,00,00.00 income per annum. Hence, she sought for direction for maintenance.

(3.) Notice in the matter was apparently served on the petitioner-husband through the process. Despite service of notice, he remained absent and he was placed ex-parte.