SANJAY DAMODAR KALE Vs. KALYANI SANJAY KALE

JUDGEMENT

(1.) The challenge in this Revision Application is to the judgment and order dated 7th February, 2019 passed by Judge, Family Court No. 2, Pune in Petition No.E-102 of 2016, whereby the learned Judge was persuaded to order payment of an amount of Rs.15,000/- per month to the Respondent-wife from the date of application and an amount of Rs.7,000/- as cost of litigation under section 125 of the Code of Criminal Procedure 1973 ("the Code").

(2.) For the sake of convenience and clarity, the parties are hereinafter referred to in the capacity in which they were arraigned before the learned Judge, Family Court.

(3.) Shorn of the necessary details the background facts leading to this Application can be stated as under: The marriage of the Applicant was solemnized with the Respondent on 12 th November, 1997 in accordance with Hindu religious rites and ceremonies. The Applicant claimed, since inception of marital life the Respondent treated the Applicant with extreme cruelty. The Applicant was subjected to harassment in order to coerce her to meet unlawful demands. The Respondent had dropped the Applicant at her parental home at Satara in the month of January, 1999. Despite repeated assurances the Respondent did not come to fetch back the Applicant to her marital home. Ultimately with the intervention of police the Applicant was allowed to enter her matrimonial home at Mahatma Society, Pune. Thereafter the Respondent and Applicant moved out of the matrimonial home and started to reside separately from the in-laws of the Applicant, at Karve Nagar, Pune. Subsequently, the Applicant and Respondent shifted to an apartment at Sinhgad Road, Pune.