YASHAVANT Vs. RAJESHWARI

JUDGEMENT

(1.) The petitioner/husband has filed this Revision Petition against the order dated 18.06.2015 made in Crl.Misc. No.200/2014 on the file of the Judge, Family Court, Vijayapura, awarding maintenance of Rs. 4,000/- per month from the date of the petition till further orders.

(2.) For the sake convenience, the parties are referred to by their rank before the Family Court.

(3.) The present respondent/wife who is petitioner before the Family Court, filed Crl.Misc.No.200/2014 claiming maintenance of Rs. 15,000/- per month from the petitioner herein/husband. It was contended that the marriage between the petitioner and respondent was solemnized about 20 years back at Amoghasidda temple of Arakeri village in Vijayapura Taluk and District, as per Hindu customs and traditions. At the time of the marriage, the parents of the petitioner gave dowry of Rs. 1,00,000/- and 2 tolas gold. The petitioner led the marital life with the respondent/husband for about 4 to 5 years. During the said period, petitioner has not begotten any children from the respondent. As such, the respondent was insisting the petitioner that he would marry another girl. He was also ill treating the petitioner to give divorce. It is further contended that about 15 years back, the respondent forced the petitioner to give consent letter for his second marriage and thereafter by abusing and assaulting the petitioner and left her in her parental house at Siddapur village.