KUMMARI KAMALAMMA Vs. KUMMARI ANJANEYULU

JUDGEMENT

(1.) This Criminal Petition has been filed to quash the order, dated 22-02-2007 in R.P. No. 61 of 2006 on the file of the I Additional Sessions Judge at Mahaboobnagar.

(2.) The case of the petitioner herein is that she is the legally wedded wife of the first respondent herein and that she is entitled to claim maintenance. Her specific case is that her marriage was solemnized with the first respondent about 10 years back according Hindu Rights and Customs at Vemula of Addankal Mandal and an amount of Rs. 75,000/- was presented to him towards dowry besides five tulas of gold and 70 grams of silver ornaments. It is also alleged that after sometime the first respondent started harassing her demanding dowry and that finally she was driven out of her house on 18-05-2005 when she could not meet his demand. It is also alleged that the first respondent threatened that he would marry another woman.

(3.) The first respondent filed counter and denied the relationship with the petitioner. However it is admitted that they had some acquaintance and loved each other and he intended to marry the petitioner, but on the advise of the elders and well wishers, he did not marry her.