LAWS(KAR)-2015-5-23

CHANDRAKANTH Vs. DRAKSHAYNI

Decided On May 03, 2015
CHANDRAKANTH Appellant
V/S
Drakshayni Respondents

JUDGEMENT

(1.) THE husband has filed the above revision petition against the order dated 2.7.2012 made in Crl.Misc.125/11 passed by the Family Court, Dharwad, granting maintenance of Rs. 1000/ - per month to the respondent/wife.

(2.) THE respondent filed Crl.P.125/2011 claiming maintenance, alleging that she is legally wedded wife of petitioner whose marriage with respondent was solemnized on 18.6.1979 according to Hindu Customs. After the marriage, they lived happily and out of the wedlock two male children by name Basavaraj and Ravindra and female child by name Jyoti were born. Thereafter, the petitioner/husband started behaving in a rude manner and started to harass the wife and children without there being any cause to quarrel on silly matters. It is also alleged that the petitioner/husband is addicted to bad vices and started to ill -treat the respondent/wife from the last four years and he has been residing in Nagalavi village, Dharwad, and he has also developed illicit relationship with a lady. The parents of both sides and elders advised the petitioner, but he has not heeded to their advise. Once, the wife approached 'Pariwar' and NGO at Sadhankeri, Dharwad, and they have negotiated with the petitioner with an intent to settle the matter amicably. But their efforts including the efforts made by the wife, elders, police officers all went in vain. Thus, the wife has been intentionally neglected without providing her sufficient means to maintain herself by the husband for the last four years from the date of the petition.

(3.) THE respondent -wife in order to prove her case, examined herself as PW.1 and marked the documents Ex. P.1 to P.5. The petitioner -husband examined himself as RW.1 and produced the document as Ex. R.1 and Ex. R.2.