K.C. RAMESH Vs. ANUSHA M.

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent.

(2.) The respondent before the Trial Court by filing a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 sought for an order to grant maintenance of Rs.30,000.00 p.m., medical expenses of Rs.2,50,000.00 and legal expenses of Rs.50,000.00 and compensation of Rs.50.00 lakh.

(3.) It is the case of the respondent that her marriage was solemnized on 4/6/2015 as per the Hindu rituals and customs and ornaments were also given and the marriage was performed in a grand scale by spending huge amount of Rs.20.00 lakh obtaining loan from Hanumanthanagar Co-operative bank and also from the relatives and friends and out of the money saved by her parents. Inspite of the same also, the petitioners were subjected the respondent for both mental and physical cruelty and the respondent stayed in her matrimonial home hardly about 45 days. It is also the case of the respondent that she became pregnant and gave birth to a premature girl child and petitioners have not spent any amount in this regard. The respondent stated that on 13/9/2016, the first petitioner came consuming an alcohol and subjected her for physical and mental cruelty demanding an additional dowry and respondent could not able to lodge the complaint on that day due to cauvery issue and again the petitioners have demanded for an amount of Rs.10.00 lakh to construct a new house at Bidadi in an agricultural land. The first petitioner always used to say that if he would married some other girl, he could have got half kg gold, one site at Magadi measuring 60 x 40 feet and he could have get marriage in a grand manner and hence, the respondent prayed for maintenance.