RAVINDRA KUMAR Vs. RENUKA

JUDGEMENT

(1.) The petitioner who is the husband of the first respondent herein has filed this revision challenging the order granting maintenance of Rs. 5,000/- to the first respondent and Rs.3,000/- to the second respondent.

(2.) The facts relevant for the purpose of this revision are as under: I will be referring the parties as per their rank before the Trial Court for the purpose of convenience. The respondents herein are the petitioners before the Family Court and they submitted an application under Section 125 of Cr.P.C. requesting for maintenance of Rs.5,000/- per month for the first petitioner and Rs.3,000/- per month for the second petitioner against the respondent/petitioner herein. It is averred that the marriage between the petitioner and the first respondent was solemnized about 12 years prior to the petition and she also alleged that there was refusal and neglect on the part of the respondent in maintaining them. Furthermore, it is averred that the respondent is an agriculturist and gets house rent of Rs.3.6,000/- per year, Rs.1,20,000/- per year from Dalai shop and Rs.2,00,000/- from his slab business. She averred that the respondent is having sufficient means to pay the maintenance.

(3.) In pursuance of the notice issued, the respondent herein admitted the relationship with the first petitioner and however denied his relationship with the second petitioner. He contended that the first petitioner was with him for about six months after the marriage and thereafter she was residing in her parental home. He denied the liability, refusal, neglect and the income alleged by the petitioner. In the circumstances, he sought for dismissal of the petition.