DHANRAJ Vs. VEERAMMA

JUDGEMENT

(1.) The husband filed the present criminal petition against the order dated 27.09.2016 made in Crl.RP No.35/2015 on the file of the Prl. District & Sessions Judge, Bidar enhancing the maintenance from Rs.3,000/- to Rs.6,000/- and dismissing the revision petition filed by the husband.

(2.) Parties are referred to as per the ranking before the trial Court.

(3.) The present respondent who is the petitioner before the before the trial Court filed Crl.Misc. No.356/2011 against the present petitioner-respondent under Section 125 of Cr.P.C. claiming monthly maintenance of Rs.10,000/- per month contending that she is the legally wedded wife of the respondent/present petitioner and their marriage was performed on 19.01991 at Khatgaon village, Tq. Aurad (B), Dist. Bidar. Out of their wedlock two children were born and they have led happy marital life till birth of their daughter by name Deepika. Thereafter, the respondent started harassing the petitioner physically and mentally to bring gold and money from the parents of the petitioner. As the parents of the petitioner are poor, they have failed to satisfy the said demands of the respondent, for that the respondent harassed the petitioner drove out her from his house. The respondent and his family members have got landed properties. The respondent has got large extent of ancestral property and is getting Rs.1,00,000/- per annum from the lands. Respondent is also the owner of the house bearing GPC No.4/9 at Khatgaon village. He has got poultry farm in the market yard of Hyderabad, from which he is getting income of Rs.25,000/- per month. Therefore, she filed the petition.