HANAMANT TIPPANNA ASANGI Vs. ROOPA

JUDGEMENT

(1.) THIS revision petition is filed by the petitioner/husband against the order of the Family Court, Gadag, granting maintenance of Rs. 4,000/ - p.m. to the respondent/wife.

(2.) THE brief facts of the case in a nut shell are that, the Respondent/wife filed Criminal Misc. Case No. 26/2013 under Section 125 of Cr.P.C. claiming maintenance of Rs. 8,000/ - per month, alleging that the petitioner and respondent married on 01.06.2009 at Siddrameshwar Kalyan Mantap, Behind Kerudi Hospital, Bagalkot and after the marriage, she came to the house of the respondent to lead married life and they have no issues.

(3.) IT is also contended that the petitioner got a sister by name Fakiravva and she is working as a nurse in a Government Hospital. She is unmarried and she is residing with the petitioner. Another sister by name Smt. Parvati is also staying in the house of the petitioner. Both the sisters used to beat the respondent inhumanely and they were not at all providing food to the respondent and they made her starve. It is also alleged that the petitioner has also got an younger brother by name Chandrashekar and he used to behave abnormally with the respondent and abuse her in filthy language. Inspite of that, respondent tolerated the same and the petitioner is also addicted to gambling and used to spend all his salary to bad habits and in view of the same, respondent has suffered mentally and physically and feeling ill, etc.