GAURAV WADHWA Vs. PARMINDER KAUR

JUDGEMENT

(1.) The applicant/husband has preferred this revision against the order dtd. 29/11/2017, passed by the First Additional Principal Judge, Family Court, Raipur C.G. in M.J.C. No. 53/2016 whereby the Family Court awarded a sum of Rs.20,000.00 per month towards the maintenance to the respondent (wife).

(2.) This is not in dispute that applicant and respondent are legally married as husband and wife on 19/4/2007.

(3.) Respondent/Wife had filed application under Sec. 125 Cr.P.C on the ground that after marriage she was residing with the applicant at Neemach, where applicant's parents & brother were also residing with them. Before marriage, applicant's mother came to Raipur and demanded a luxury car from respondent's family as a gift. Respondent's parents assured applicant's mother but, before marriage, respondent's father died and respondent's uncle administered her marriage. An accent car was given to the applicant as a gift but applicant and his family members were not happy with the same. Applicant and his family members started torturing respondent both physically and mentally. It was further alleged that during pregnancy applicant and his family members did not take care of her. Since 2015, respondent has been living with her parents. She filed complaint under Sec. 498 of IPC against the applicant. Respondent/wife is unable to maintain herself even, on the other hand, applicant has sufficient means to earn money, therefore, she demanded 25,000/- per month towards maintenance.