SHANKARAGOUDA Vs. UMA SHANKARAGOUDA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Criminal Miscellaneous No.190 of 2017 on the file of the Principal Judge, Family Court, Dharwad (for short, hereinafter referred to as 'Family Court'), challenging the order dtd. 21/11/2019, wherein the petition filed by the petitionerwife is allowed in-part and granted maintenance amount of Rs.5,000.00 per month to the petitioner-wife.

(2.) For the sake of convenience, the parties in this petition shall be referred to in terms of their ranking before the Family Court.

(3.) It is the case of the petitioner-wife that the marriage between the petitioner and the respondent was solemnized on 1/6/1993 at Dhurgadevi Temple, Dharwad. It is stated that prior to their marriage, the petitioner and respondent had love affair and also had physical relationship and as a result of the same, at the time of marriage, the petitioner-wife was eight months pregnant. It is also stated in the petition that the family members of the respondent-husband were teasing the petitioner-wife for having become pregnant before the marriage and as such, she was subjected to physical and mental cruelty. It is further stated that the respondent-husband was not taking care of the petitioner-wife by providing basic necessities to lead normal life and as such, she left the matrimonial home and residing with her parents. Hence, the petitioner-wife filed Criminal Miscellaneous No.190 of 2017 before the Family Court under Sec. 125 of the Code of Criminal Procedure, seeking maintenance from the respondent-husband.