SURESH Vs. SHOBHABAI

JUDGEMENT

(1.) BEING dissatisfied by the judgment and order, passed by the learned Principal Judge, Family Court, Aurangabad, dated 18.1.2001 in Petition No. E -731 of 1999, whereby the learned Judge of the court below was pleased to allow the petition filed by the present respondent partly and directed the applicant to pay maintenance to the tune of Rs. 500/ - per month from November, 1999 and to pay costs of Rs. 500/ -, the applicant has filed the present revision. I have heard Shri S.D. Hiwrekar, learned counsel for the applicant/husband Shri D.D. Pokharkar, learned counsel for respondent/wife.

(2.) ON 25.11.1999, the respondent filed an application under Section 125 of the Code of Criminal Procedure before the Family Court at Aurangabad. The said application was registered as Petition No. E731 of 1999. According to the pleadings of the said application, the marriage between the applicant and the respondent was solemnized on 4.5.1998 at Takli Jivrag, Taluka Sillod, District Aurangabad as per the Hindu rites. In the said marriage, the parents of the respondent incurred expenditure about Rs. 60,000/ -. After the marriage, she went for her marital cohabitation in the house of applicant at Nagapur.

(3.) ON being summoned, the present applicant has filed his written statement, which is at Exh. 8. The allegations made by the applicant/wife were denied. According to the applicant, on her own she has deserted her matrimonial house and thereby she is disentitled to claim any maintenance. According to the written statement, he has sent two notices to the respondent, however, those notices were not claimed.