REKHA Vs. JANARDHAN

JUDGEMENT

(1.) Instant revision is by original petitioner no.1 wife and her minor son, who are dissatisfied by judgment and order dtd. 8/8/2019, passed by learned Principal Judge, Family Court, Aurangabad, in Petition No.E-30/2017 by which their petition under Sec. 125 of the Criminal Procedure Code (Cr.P.C.) stood dismissed.

(2.) Sum and substance of the revision petitioner no.1 wife's claim before learned Family Court was that, she performed Temple marriage with respondent Janardhan on 16/6/2007, which was by Vedic rituals. Out of said wedlock, she gave birth to revision petitioner no.2. According to her, respondent, who worked in Police Department, started mal-treating her, assaulting her, forcing her to file complaint at both Cidco Police Station as well as with Women Grievances Redressal Cell.

(3.) Her further contention was that, because of above cruelty and mal-treatment, she was constrained to reside separately with child. She had no independent source of income to maintain both of them. On the other hand, respondent Janardhan was a salaried person and had other sources of income like rental income and agricultural income and was capable of providing maintenance to both of them but he neglected and therefore, she set up claim petition before learned Family Court seeking maintenance of Rs.15,000.00 per month each for herself and for her son.