ABHISHEK S.J. Vs. N.DIVYA

JUDGEMENT

(1.) This writ petition is filed by the petitionerhusband under Articles 226 and 227 of the Constitution of India challenging the order dtd. 15/2/2025 passed by the learned Principal Judge, Family Court, Mysuru ('the Family Court' for short), whereby the Family Court allowed the application filed by the respondentswife and minor children under Sec. 125 Cr.P.C., and directed the petitioner to pay interim maintenance of Rs.5,000.00 per month each, to respondents 2 and 3 from the date of the petition till they get married.

(2.) The parties will be referred to as per their ranking before the Family Court. Petitioner No.1 is wife, Petitioners 2 and 3 are minor children and respondent is the husband before the Family Court.

(3.) The marriage between the Petitioner No.1-wife and the respondent-husband was solemnized on 25/2/2018 at Hunsur Taluk in Mysuru district as per Hindu customs and rituals. During the marriage parents of wife had given 100 grams of golden ornaments and 1/2 kg., of silver articles and cash of Rs.2,00,000.00 as dowry to the respondent and spent Rs.1,00,000.00 towards other articles. Petitioner No.1 was physically and mentally harassed by husband for further dowry and the reason that Petitioners 2 and 3 both are female issues. Petitioner No.1 filed a petition under Sec. 125 of Cr.P.C., seeking maintenance.