KOMAL LAKHANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohit Singh, learned counsel for the revisionist, Sri Sujan Singh, learned counsel for the opposite party no.2 and learned A.G.A. for the State.

(2.) The instant criminal revision has been filed challenging the judgment and order dtd. 12/7/2024 passed by the learned Principal Judge, Family Court, Agra, in proceedings under Sec. 125 Cr.P.C., Police Station Rakatganj, Agra, whereby an amount of Rs.15,000.00 per month has been awarded to the revisionist towards maintenance from opposite party no. 2, her husband, with effect from 14/3/2022. The revisionist seeks enhancement of the amount so awarded.

(3.) Briefly stated, the facts of the case are that the marriage between the parties was solemnized on 31/8/2014 at Ahmedabad according to Sikh rites and ceremonies. It is not in dispute that the opposite party no. 2 is engaged in business at Ahmedabad under the name and style of M/s G.E.C. International Study Centre. Learned counsel for the revisionist contends that soon after the marriage, the opposite party no. 2 expelled her from the matrimonial home on 25/9/2014 while raising unlawful demands of dowry, following which she lodged a complaint at the Women Police Station, Agra. It is further contended that the revisionist has been abandoned by the opposite party no. 2 without any reasonable cause and that he has failed to provide any maintenance. It is submitted that although the revisionist is educated, she is presently unemployed, dependent upon her father, and incapable of maintaining herself. Learned counsel further submits that the opposite party no. 2 is an overseas educational consultant running a coaching institute, earning approximately Rs.5,00,00,000.00 annually, and is leading a luxurious lifestyle. Accordingly, the revisionist filed a petition under Sec. 125 Cr.P.C. in the year 2015 seeking maintenance of Rs.25,000.00 per month.