JYOTI SANDEEP DHAMAPURKAR Vs. SANDIP EKNATH DHAMAPURKAR

JUDGEMENT

(1.) Revision petitioner-wife of present respondent, is hereby taking exception to the judgment and order dtd. 8/5/2025 passed by learned Family Court, Jalgaon in Petition No. E-35 of 2021, dismissing petitioner's claim for maintenance sought under Sec. 125 of Cr.P.C.

(2.) Factual background of the case is, that parties herein got married on 5/5/2019. Due to marital discord wherein blame was shifted on each other, wife started residing separately. Subsequently, she set up claim for maintenance by invoking Sec. 125 of Cr.P.C. on the premise that, she has no source of income and is further unable to maintain herself. Husband has refused to maintain her in spite of having salaried income of Rs.90,000.00 per month by virtue of his job as Assistant Professor in Junior College and thereby she set up maintenance claim to the tune of Rs.20,000.00 per month.

(3.) The above claim was contested by present respondent-husband denying all allegations of being driven out of the house. He set up a specific defence that wife left his company on her own accord as she was keen in residing separately from in-laws. That, there was no just reason for her to part company and he also expressed his willingness to accept her and therefore, for all above reasons, he opposed grant of maintenance.