ANITA Vs. PRASHANT

JUDGEMENT

(1.) This, Revision Petition is filed by the wife for enhancement against the order dated 05.09.2014 in Crl. Misc. No.58/2014, on the file of the Family Court, Judge Bijapur, granting maintenance for a sum of Rs.2,500/- per month, from the respondent-husband from the date of the petition till further orders.

(2.) The present petitioner who is petitioner before the Family Court filed a petition under the provisions of Section 125 of Cr.P.C. for claiming maintenance contending that she is legally wedded wife of respondent and their marriage was solemnized on 06.05.2011 at Shivaji Nagar L.T., Station Road in Akkalkot town of Solapur District, as per Hindu customs. At the time of marriage her parents have given Rs.1,00,000/- cash and 15 grams of golden Tali, one tola of golden Bormala, ½ tola of golden earrings etc. Immediately after marriage the petitioner went to the house of the respondent to lead marital life with him and she led marital life happily for eight days. Thereafter, the respondent-husband started to insist the petitioner not to talk with her paternal-aunt. The respondenthusband was doing centering Mestri work and manufacturing illicit liquor illegally and was insisting the petitioner to feed firewood for preparing illicit liquor and he was insisting her to get up early in the morning at about 2.00 a.m. and used to beat the petitioner and ill-treat her. Sometimes the respondent and his family members were not giving proper food to the petitioner and they have made her to sleep outside the house during the rainy season also. Though the petitioner made attempt through her parents to advise the respondent, but the respondent did not heed to their request.

(3.) The respondent and his family members were demanding additional dowry of Rs.1,00,000/- and five tolas of gold from the petitioner, to be brought from her parental house. Due to the ill-treatment and harassment caused by the respondent and his family members, the petitioner suffered a lot both physically and mentally and she was admitted to the hospital for taking treatment. Even the respondent-husband has not paid the hospital charges and got discharged the petitioner against the advise of the doctor and finally the petitioner went to her parental house to take treatment.