KAMLA DEVI Vs. RAJMAL SINGH

JUDGEMENT

(1.) This petition under Section 482 read with Article 227 of the Constitution of India has been filed by the petitioner impugning the order dated 23.11.2011 vide which the learned Judge, Family Court, Dwarka enhanced the maintenance awarded to her in the proceedings under Section 125 Cr.P.C. from Rs.1,000/- to Rs.2,000/- per month. The petitioner feeling dissatisfied with this enhancement, is claiming that the maintenance be increased from Rs.1,000/- to Rs.10,000/-.

(2.) It is admitted case of the parties that they got married on 22.06.1978 as per Hindu rites and ceremonies. It is also not in dispute that within a few days of the marriage the petitioner left the matrimonial home and started living separately. The cause of leaving matrimonial home, as per petitioner, is harassment on account of dowry from the very second day of the marriage and she being thrown out of the matrimonial home due to her ugly look and also because the respondent wanted to marry her younger sister.

(3.) As per the respondent, cause of leaving the matrimonial home by the petitioner was neither her looks nor any harassment on account of dowry demand. The respondent is having white patches on his skin, the disease known as leucoderma. The petitioner on seeing the white patches on his body deserted him by leaving the matrimonial home within a few days of the marriage and never returned thereafter.