SURESH Vs. RENUKA W/O SURESH BHAJANTRI

JUDGEMENT

(1.) The husband has filed the revision petition against the impugned order dated 01.04.2016 made in Crl.Misc.No.425/2015 on the file of the Family Court, Vijaypur, awarding maintenance of Rs.2,500/- each to the petitioner Nos.1 and 2 wife and daughter respectively from the date of petition till further orders as against wife and till the daughter gets married.

(2.) The respondent Nos.1 and 2 who are the wife and daughter of the present petitioner filed the petition under the provisions of Section 125 of Cr.P.C. claiming maintenance that the marriage of the present petitioner and first respondent was performed about four years back at Ningapur village as per the Hindu customs and traditions and at the time of the marriage the parents of the respondent has given two tolas of gold and Rs.50,000/- hard cash to the respondent/present petitioner husband as dowry apart from giving utensils worth Rs.1,00,000/- and further contended that out of the said wedlock the second respondent was born and they led happy marital life for about three years.

(3.) The present petitioner who was respondent before the Family Court filed his objections admitting the relationship of the parties and also admitted that out of the wedlock the second respondent/daughter born and denied the other averments made and specifically contended that the wife herself was left the company of the husband and staying at her parental house, she is not entitled to claim maintenance against the husband.