VEERISETTY RAMESH BABU Vs. VEERISETTY RAMADEVI

JUDGEMENT

(1.) Assailing the order dtd. 29/6/2018 passed in M.C.No.8 of 2015 on the file of the Principal Junior Civil Judge, Badvel, YSR Kadapa District, whereby petition filed under Sec. 125 Cr.P.C. was allowed and a sum of Rs.5,000.00 was awarded towards monthly maintenance to the petitioner therein, the instant Criminal Revision Case is preferred by the revision petitioner. The revision petitioner is the respondent in the above M.C.No.8 of 2015.

(2.) Brief facts of the case may be stated as follows: The 1st respondent is the legally wedded wife of the revision petitioner. Their marriage was solemnized on 6/2/2014 as per the Hindu rites and customs. However, they did not lead marital life and their marriage was not consummated as the petitioner did not show any interest to lead marital life with the 1st respondent. The petitioner is evading to lead marital life with the 1st respondent since the date of the marriage. The 1st respondent informed the same to her parents. The elders advised the petitioner to consult a doctor and the petitioner refused to obey the said advice.

(3.) Thereafter, the petitioner and his family members started harassing the 1st respondent and subjected her to both physical and mental cruelty. Unable to bear the said harassment, she has lodged a report with the Police and a case in Crime No.17 of 2015 was registered by B.Mattam Police Station against the petitioner and his family members. Thereafter, the petitioner in the presence of the elders agreed to enter into a compromise with the 1st respondent and they have also executed a memorandum of understanding agreeing to return the amount that was paid to the petitioner at the time of marriage and also to pay a sum of Rs.10.00 Lakhs towards compensation and for the purpose of the livelihood of the 1st respondent. However, they did not pay the said money and cheated the 1st respondent and they entered into the said compromise only to wriggle out from the said criminal case. In the said circumstances, the 1st respondent has no other alternative except to live away from the petitioner. Therefore, she is living with her old aged parents. She has no means to maintain herself.