SHAIKH IMRAN Vs. FARJANA

JUDGEMENT

(1.) This revision is preferred by the original-respondent against the order dtd. 19/9/2019 in Petition No.E-25-2019 passed by the learned Family Court, Jalna, whereby the application for maintenance has been allowed and maintenance @ Rs.1500.00 is awarded to each of the respondent nos.1 and 2.

(2.) Facts giving rise to this application are that respondent no.1 is the wife of the applicant and respondent no.2 is the minor daughter of respondent no.1 and applicant. Marriage of applicant and respondent no.1 was solemnized on 26/8/2012.

(3.) After three months of marriage, applicant, his parents and a divorced sister of applicant started ill-treating respondent no.1. They used to beat and abuse her and used to put her to starvation. They used to ask her to do additional household chores. They used to drive her out of the house. They used to blame her saying that she had brought ill-luck. They wanted the applicant to perform second marriage. They used to pass sarcastic remarks at her. Respondent no.1 used to tell all these facts to her parents. She tolerated the ill-treatment with the hope that with passage of time there would be improvement in their behavior. She gave birth to respondent no.2 on 20 th December, 2013. An year before presentation of this application for maintenance respondent no.1 was driven out of the house along with respondent no.2 after subjecting her to severe beating. She took shelter at her parents place and since then she has been staying with them. Respondents have no source of income. Applicant runs a shop, dealing in sale of flowers and earns Rs.800.00 to 1000/- per day. His monthly income is about Rs.25,000.00 to 30,000/-. Despite having sufficient means the applicant has neglected and refused to maintain respondent nos.1 and 2. Hence, she filed this application for maintenance in the Family Court claiming Rs.5,000.00 per month each to both the respondents.