SHIVAJI Vs. AMBUBAI

JUDGEMENT

(1.) The husband filed the present revision petition against the order dated 08.02.2016 made in Criminal Miscellaneous No.301/2014 on the file of the Judge, Family Court, Vijayapur granting maintenance of Rs.2,000/- per month to the wife from the date of petition till further orders.

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

(3.) The present respondent who is the petitioner before the Family Court filed the petition under Section 125 of Criminal Procedure Code for maintenance contending that their marriage was performed about 18 years back at Vijayapura and at the time of marriage, the parents of the petitioner given huge amount and household utensils to the petitioner and the respondent was leading marital life happily and no issues. Thereafter the respondent was addicted to bad voices and started to ill-treat the petitioner and used to abuse, assault and ill-treat the petitioner on the ground that she has not given birth to any child. The other family members of the respondent were also instigating the respondent to ill-treat the petitioner. Thereafter the respondent started to demand gold, money from the petitioner and driven her out from the house. Ultimately the parents of the petitioner also approached the respondent /husband and requested him and his family members and tried to convince them to take back the petitioner to their house. But the respondent and family members refused to take back the petitioner.