HENRY DARSHI Vs. HEPZIBAH HENRY DARSHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the counsel for respondent and perused the records.

(2.) The respondent is the wife and the petitioner herein is the husband. There is no dispute with regard relationship and that, their marriage being taken place on 14.01.2006. It is also not in dispute that, as on the date of filing of the petition under Section 125 of Cr.P.C., by the respondent, before the Principal Judge, Family Court, Hubballi, they were not living together.

(3.) The wife filed a petition claiming maintenance of Rs.25,000/- per month before the Family Court, Hubballi making allegations that, the husband and wife led the martiallife for a short period of 4 to 5 months and thereafter due to some family difference they separated and the wife has been living separately. There are some allegations and counter allegations made in the petition and as well as in objection statement filed by the husband.