PRAKASH ARJUN ADSULE Vs. SUNANDA PRAKASH ADSULE

JUDGEMENT

(1.) THIS Family Court Appeal under Section 19 of the Family Courts Act, 1984 (hereinafter referred to as the Act), has been filed by the husband challenging the judgment and order dated 29th September, 1991, passed by the Family Court, Pune, directing the appellant to pay Rs. 330/-per month by way of maintenance from the date of order.

(2.) THE present proceedings arise out of an application made by the respondent-wife for maintenance under Section 125 of the Criminal Procedure Code. There is no dispute that the appellant was married to the respondent according to Hindu Vedic rites on February 16, 1990. The respondent is from Pune whereas the appellant is from Bombay.

(3.) THERE does not seem to be any dispute that after marriage, the appellant and respondent stayed together at the appellant's residence at Khar. There was some incident on 9-9-1990 in which respondent sustained burn injuries. She received treatment at Bombay and thereafter on 27-9-1990 she was taken to her parent's house at Pune. She was also treated at Nerlekar Hospital at Pune. Respondent again came to matrimonial home but left the said home on 10-2-1991. On the following day, a police complaint under Section 498-A of the Indian Penal Code was lodged against the appellant. We are told that the said complaint is pending.