KRIPA NARAYAN Vs. MAMTA PATHAK

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 397 and 401 Crimial P.C. against the impugned order dated 17.09.2015 passed by the Principal Family Judge, Patiala House Court, New Delhi.

(2.) The facts of the case in a nutshell are that a petition under Sec. 125 Crimial P.C. was filed by the respondent/wife against the petitioner husband being M.No. 32/2013 stating there that the marriage between the parties was solemnised on 28.11.1994 at Meerut as per Hindu rites and ceremonies. One female child namely baby Meetali was born out of the wedlock on 22.02.1998.

(3.) It was stated in the petition by the respondent that she is a well qualified lady having a good status due to her long experience in life. That the petitioner is a businessman having income in Lakhs, purchased properties and having good reputation maintaining a First Class living standard. It was also stated that the petitioner currently owns and maintains luxury cars. It was also submitted that the petitioner/husband has earned name and fame due to very hard work and effort and he had purchased all the properties in his name except one property which was in the joint name of the parties. She stated that her in-laws assaulted her and inflicted all types of cruelties upon her, both mental and physical. It was also alleged that in 2003 she was thrown out of the matrimonial home where after she took a rented accommodation in Delhi, started living there with her daughter and also got her daughter admitted to a school. She further stated that as per available sources, the petitioner was doing business and running his two factories in Meerut and earning approximately Rs.5,00,000.00 per month and was owning and maintaining two luxury cars and one Gypsy. It was also stated that the petitioner is wilfully neglecting to maintain the respondents.