DATTATRAY Vs. MANISHA AND ORS.

JUDGEMENT

(1.) Challenge in the present Revision is the Judgment and order dated 09/07/2001 passed by the Principal Judge. Family Court, Aurangabad in Petition No. E-598/2000, by which the learned Principal Judge of the Family Court partly allowed the application filed on behalf of respondent Nos. 1 and 2 herein u/s. 125 of the Code of Criminal Procedure and thereby directed that the present petitioner is liable to pay maintenance amount @ Rs. 1,000/- (Rupees One Thousand only) per month to the respondent No. 1 and Rs. 500/- (Rupees Five Hundred only) per month to the respondent No. 2. The parties in the present Revision will be referred to as husband, wife and daughter for the sake of convenience.

(2.) The application u/s. 125 of the Code of Criminal Procedure was filed on 14/09/2000 by the wife and the daughter against the husband in the Family Court at Aurangabad. The same was registered as Petition No. E598/2000. The averment made in the application broadly speaks about the ill-treatment caused to the wife and neglect to maintain her and her daughter on the part of the husband. The prayer was made in the said application for their maintenance on the count that the husband is working as a Teacher and besides that he is having adequate agricultural property, through which he fetched handsome amount. It is further allegation in the application that the wife and the daughter are solely dependent on the parents of the wife.

(3.) The application was contested. The wife and the husband entered into the witness box. After appreciation, the learned Principal Judge, Family Court passed the impugned order which is referred in the opening paragraph of this Judgment.