K V PADMA Vs. K S VASU

JUDGEMENT

(1.) The parties are referred to as per their ranking before the Family Court.

(2.) The revision petition No.200060/2017 is filed by wife for enhancement of maintenance and revision petition No.200070/2017 is filed by husband for reduction of the maintenance amount against the order dated 28.03.2017 made in Crl.Misc.No.83/2015 on the file of District Judge Family Court at Kalaburagi awarding maintenance of Rs.9,000/- per month to the wife from the date of petition.

(3.) It is the case of the petitioner/wife that, marriage of the petitioner with respondent-husband was solemnized on 18.05.2006 at Neelambika Kalyan Mantap Kalaburagi as per the Hindu customs. At the time of marriage 30 tola gold, cash of Rs.3,50,000/- and 500 grams silver and house articles was given to the respondent-husband as dowry demanded by the respondent-husband. It is further case of the petitioner/wife that on 21.05.2006 petitioner went to the house of respondent and started residing in the said house. The respondent-husband was listening to say of his mother, sister and started quarreling with petitioner saying that he was not interested in marrying her and he was forced to marry her. Respondent and his family members have ill-treated the petitioner asking her to bring sufficient dowry as per their status. They were also alleging that petitioner was not cooking properly and she does not know household works. The respondent has assaulted and abused the petitioner on several occasions. They did not provided medical treatment when she was sick. She was not given basic needs such as food, medical aid during her stay in the respondent's house. The marriage of brother of respondent took place in the month of Febraury-2007, at that time the mother-in-law of petitioner has demanded five tolas gold for respondent. The father of the petitioner has taken loan from others and handed over it to the mother-in-law of petitioner for purchasing gold. The family members of the respondent also illtreated the petitioner by saying that petitioner is unable to give birth to child. Petitioner had come over to her parents house for taking treatment in respect of conceiving. At that time they have spent about Rs.4,00,000/- for her medical expenses. Respondent and his family members are not bothered to pay the amount or to inquire about the health of the petitioner.