SYED MOHD GHOUSE Vs. NOORUNNISA BEGUM

JUDGEMENT

(1.) The petitioner assails the docket order dated 18-8-2000 passed by the learned Judge. Family Court of Hyderabad. The revision petitioner is the respondent in MC No. 13 of 1998 pending on the file of the Family Court, Hyderabad. The respondents 1 and 2 herein are the petitioners in the said MC No. 13 of 1998. They filed the petition under Section 125 of the Cr.PC, seeking maintenance on the premise that the first petitioner married the respondent in the year 1983 as per Muslim Personal Law at Hyderabad, and during their lawful wedlock, the second petitioner-minor was born to them, and that the respondent after the marriage ill-treated the first petitioner and harassed her demanding more dowry from the parents and eventually deserted both the petitioners. It is further averred in the petition that the respondent being the Superintendent in Anwar-ul-uloom Boys High School, Nampally, drawing a monthly salary of Rs. 10,000/-, besides income he is getting from tuitions in an amount of Rs.5,000/- per month and rents from his own house at Rs.2,000/- and thus having had sufficient means, neglected and refused to maintain the petitioners.

(2.) That petition was resisted by the respondent mentioning inter alia, in the counter filed by him that the petitioners are utter strangers to him and he is at a loss to understand as to what prompted them to file the maintenance petition with false and mischievous allegations.

(3.) When the petition was coming up for enquiry, the learned Judge, Family Court, passed the impugned docket order to the following effect.