SOMESHWAR Vs. RANJU

JUDGEMENT

(1.) The husband has filed the present Revision Petition against the order dated 04.07.2015, made in Crl.Misc. No.146/2015, on the file of the Family Court, Viajaypur, granting maintenance of Rs.7,500/- per month to the respondent-wife, from the date of petition till further orders.

(2.) The respondent-wife has filed Crl.Misc.No.146/2015 under Section 125 of Cr.P.C. claiming maintenance of Rs.15,000/- per month contending that the marriage of the respondent-wife with the present petitioner was performed on 17.01.2012 at Nilaji village as per their customs prevailing in their community. The said marriage was registered before the Register of Marriage at Raibag on 26.03.2013. It is further case of the respondent-wife that after the marriage, she went to the house of the petitioner-husband to lead marital life with him and led happy marital life for about 15 days. Thereafter, the parents of the present petitioner and other family members started to ill-treat the respondent-wife stating that at the time of marriage, the parents of the respondent-wife have not given any dowry to the present petitioner. Thereafter, the parents of the respondentwife have given Rs.3,00,000/- and 20 tolas of gold as dowry. Thereafter, the husband has made a separate house at Hidkal dam, where he was serving as High School Teacher. The parents of the present petitioner also came to the said place and started ill-treat the present respondent for demanding further dowry. The present respondent did not fulfill their dowry demand, as her parents are not in a position to pay the same.

(3.) The present petitioner who is respondent before the Family Court has appeared through his counsel and participated in the conciliation proceedings. But not filed any objections nor crossexamined PW.1. He has also not challenged the status of the respondent as his dutiful wife.