SUNITA Vs. SHARANU

JUDGEMENT

(1.) The unfortunate wife filed the present revision petition for enhancement against the order dated 28.09.2015 made in Crl.Misc.No.125/2013 awarding only maintenance of Rs.1,000/- per month from the date of the petition.

(2.) It is the case of the petitioner/wife that she is legally wedded wife of the respondent and their marriage was solemnized on 17.03.2012 at Kalaburagi. The parents of the petitioner had given 4 tolas of gold, household articles worth Rs.65,000/- and other utensils worth Rs.20,000/- to the respondent at the time of marriage. Apart from that, the parents of the petitioner had given Rs.45,000/- for purchase of two wheeler to the respondent. After the marriage, the respondent started giving ill-treatment physically and mentally to the petitioner stating that his marriage was against his will and by the pressure of his relatives. The petitioner kept quite to maintain the respect of the family and on the belief that the respondent is in final year of MBBS and he may change his attitude. After some days, the respondent left the petitioner at Kalaburagi stating that he will go to Mangalore for study. The respondent is suspicious minded person and always suspects the movements of the petitioner. He has giving torture by demanding further dowry of Rs.1,50,000/- from her parents.

(3.) Therefore, the petitioner was forced to lodge a complaint before the jurisdictional Mahila police station. The petitioner further contended that the respondent was not a MBBS student and he has cheated the petitioner. She was unable to maintain herself and filed a petition for maintenance for her livelihood. The respondent is quite capable to pay maintenance as he is earning Rs.20,000/- per month from the landed property. Hence, she prays to award Rs.10,000/- per month towards her maintenance.