SHYAM MOHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The present criminal revision has been filed against the order dtd. 12/8/2024 passed by the Additional Principal Judge, Family Court, Pilibhit whereby an interim maintenance of Rs.3,500.00 has been directed to be paid by the revisionist to the respondent No.2/wife.

(2.) Brief facts as alleged in the application for maintenance filed under Sec. 125 Cr.P.C. by the respondent wife is that the revisionist and the respondent wife got married on 14/6/2020 as per the Hindu rites and rituals. It is alleged that due to demands of dowry, she was forced out of her matrimonial home and is living with her parents from 14/3/2022. Since that date, it is alleged that no maintenance has been given by the revisionist to her. Accordingly, she has sought maintenance of Rs.15,000.00 per month towards her studies as well as daily expenses including medical expenses. She has further sought Rs.2,000.00 per month towards litigation expenses.

(3.) The respondent wife has filed her affidavit regarding income, assets and educational qualification. Later, she has also disclosed that she is unemployed. As per the respondent wife, the revisionist owns 75 Bighas of agricultural land, undertakes farming on lease and runs coaching classes for competitive examinations from which he earns approximately Rs.40,000.00 per month. It is not disputed that the revisionist has failed to file an affidavit disclosing his income and assets. In view thereof, learned Additional Judge has drawn inference against the revisionist for concealing his income and assets and has thereby directed him to pay Rs.3,500.00 as interim maintenance to the respondent wife.