MOIDEEN Vs. RAMLATH

JUDGEMENT

(1.) This revision petition is directed against an order passed under Section 125 of the Cr.P.C whereunder the petitioner has been mulcted with liability under Section 125 of the Cr.P.C to pay an amount of Rs. 2,000 per mensem to the claimant admittedly his wife.

(2.) Fundamental facts are admitted and not disputed. Marriage is admitted. Petitioner has another wife. The claimant is the second wife of the petitioner. The claimant had earlier been married and divorced by her former husband. It is thereafter that the matrimony between the petitioner and the claimant commenced. The claimant contended that she is unable to maintain herself and that the petitioner who is having sufficient means is refusing and neglecting to pay maintenance to the claimant. The petitioner contended that being the second wife, the claimant is not entitled for maintenance. It was further contended that she having been married earlier, she is not entitled to get any maintenance from the petitioner herein. He did further contend that he does not have sufficient means to pay the amount to the claimant. The claimant examined herself as PW1 and a witness as PW 2. The petitioner examined himself as RW1. Exts. A1 series to A4 and B1 series were marked.

(3.) The learned Judge of the Family Court came to the conclusion that the petitioner is liable to pay maintenance to the claimant admittedly his wife. The Court found that the claimant is unable to maintain herself. The Court further found that the petitioner was having sufficient means. There was neglect and refusal to pay maintenance, it is further found. In the facts and circumstances of this case, the Court found that the direction to pay an amount of Rs. 2,000 per mesnem would be perfectly justified. Accordingly, the learned Judge proceeded to pass the impugned order.