PRAVEEN Vs. DEEPA @ VIJAYALAXMI

JUDGEMENT

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

(2.) The petitioner/husband has filed present revision petition against the order dated 07.04.2017 made in Crl.Misc.No.339/2016 allowing the petition in part awarding maintenance of Rs.4,000/- per month to respondent/wife from the date of petition till further orders.

(3.) It is the case of the respondent/wife before the Family Court that, her marriage was performed with respondent on 21.04.2015 at Shree Kalameshwar Temple of Saidapur Dharwad as per the Hindu Uppar Community Customs and Traditions. After the marriage the petitioner stayed with the respondent at Vijayapur. Thereafter she went to the house of respondent at Dharwad. She led happy marital life with the respondent about two months. Thereafter respondent and his family members started to ill-treat the petitioner and demanded to bring additional dowry. It was contended that respondent addicted to bad vices like drinking alcohol and womanizing. Further contended that respondent is having an illicit relationship with a lady Madhu. It is further case of the petitioner that, after two months of the marriage the respondent has abused, assaulted and ill-treated the petitioner and dragged out her from his house with a demand to bring additional dowry.