ASHABEN NARANBHAI RATHOD Vs. MANOJ RAMESHBHAI LUNASIYA

JUDGEMENT

(1.) By way of present petition under Sec. 24 of the Civil Procedure Code, petitioner-wife has requested for the following relief:

(2.) Heard learned Advocate Mr. Ruchika N. Kakkad for the applicant and learned Advocate Mr. Hitesh N. Acharya for the respondent.

(3.) It is submitted by learned Advocate for the petitioner that the marriage of the applicant was solemnised with the respondent as per the Hindu rites and rituals on 31/5/2012. Initially her married life with the opponent was happy as she was residing in a joint family with the respondent husband and thereafter the respondent and in-laws started ill-treatment to her and instigated the respondent to quarrel with the applicant. That she was treated with physical and mental cruelty by the respondent husband and his family members and therefore with no option but to stay with the parents, she left her matrimonial home. It is further submitted that the applicant has no source of income and she is dependent for each and everything on her parents. An application under Sec. 125 of the Civil Procedure Code for maintenance was filed by her before the learned Chief Judicial Magistrate, Porbandar on 9/6/2014, which was partly allowed by the Court.