BASAVARAJ Vs. SMT. PRIYA AND OTHERS

JUDGEMENT

(1.) The appellant, Mr. Basavaraj, is aggrieved by the order dated 03.08.2015, passed by the Judge, Family Court, Vijaypur, whereby the learned Judge has granted a maintenance of Rs. 4,000/- per month to each respondent Nos. 1 and 2.

(2.) Briefly the facts of the case are that the appellant, Basavaraj, was married to Ms. Priya on 005.2004 according to Hindu customs and rites. After the marriage, both of them stayed as husband and wife for only two months. According to the respondent No. 1, Smt. Priya, she was subjected to cruelty and humiliation, as the appellant and his family members kept on demanding more dowry from her parents. Therefore, she was constrained to return to her parental house. Subsequently, the elder members of both the families reconciled the couple, and the respondent No. 1 went back to the matrimonial home. But even thereafter, the situation between the couple did not change. For nine long years, according to the respondent No. 1, she lived with the appellant. But as she was subjected again to acts of cruelty, once again she went back to her parental house. On 08.10.2009, respondent No. 1 delivered a girl child. But even after the delivery of the child, neither the appellant, nor his family members came to see the child. Since the respondent No. 1 could no longer afford to maintain herself, or the child, she filed the suit for seeking maintenance of Rs. 4,000/- per month for herself and for her child.

(3.) In order to support her case, the respondent No. 1 examined herself as a witness, and submitted four documents. In turn, the appellant examined three witnesses, and submitted eight documents. After going through the evidence submitted by both the parties, by order dated 008.2015, the learned Judge directed the appellant to pay Rs. 4,000/- per month to each of the respondent Nos. 1 and 2. Hence, this appeal before this Court.