JIJUSON Vs. SIMI MATHEW

JUDGEMENT

(1.) THE wife of the revision petitioner herein has obtained a maintenance order against him under Section 125 Cr.PC from the Family Court, Malappuram in MC. No. 892/2008. At the time of filing of the petition she was very young, and her age was 25 years. She was married by the revision petitioner on 3.1.2008, but the matrimony did not last long. On the allegations of cruelty and desertion she filed claim under Section 125 Cr.PC. without waiting for involvement by the relatives for a reunion.

(2.) THE revision petitioner entered appearance and resisted the claim on the contention that his wife has no reason or excuse to live separately, she has job and income. He also denied the allegations of cruelty and desertion.

(3.) ON hearing both sides and on a perusal of the case records I find that the trial court has come to the right finding that the respondent is entitled to get maintenance under Section 125 Cr.PC because the revision petitioner has not made any offer to take her back and maintain her. The allegation of neglect and desertion stands proved.