NIRALI JAYDIPBHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The challenge is given by the wife as present applicant to the order passed by Family Court, Amreli on 21/10/2022 in Criminal Miscellaneous Application No.65 of 2022, whereby the maintenance application of the petitioner came to be dismissed. Aggrieved by the judgment and order, the petitioner has preferred the present revision application.

(2.) The facts of the case suggest that the applicant and the respondent's marriage was solemnized on 1/2/2019. They resided together in the joint family. The applicant has alleged that she was treated with mental and physical cruelty by the respondent and his family members with a view to get dowry, and without any reasonable cause, on 26/1/2022 she was deserted by the respondent. Therefore, on 6/2/2022, she moved the office of 'Sakhi One Stop', and thereafter she was taken back by the respondent. It is stated by the applicant that she was put to threat by the respondent and was instructed not to give such a writing or else she would not be allowed in the house. But, since the applicant denied so, she was deserted by the respondent and now she is living her life without any source of income.

(3.) The Family Court served the notice and written statement of the respondent was placed on record at Exh.12, where he had denied the contention raised by the applicant in totality, and had also denied of treating her with mental and physical cruelty. The respondent has alleged that the applicant is fond of living luxurious life, whereas the respondent has a limited income, therefore, the respondent could not fulfill the requirement of the applicant, and she has harassed the respondent by filing such an application.