AJAY KORI Vs. SEEMA

JUDGEMENT

(1.) The applicant has filed this Criminal Revision under Sec. 397/401 of Cr.P.C. read with Sec. 19 of Family Court Act being aggrieved by impugned order dtd. 8/4/2015 passed in MJ.C. No. 124/2013 by Principal Judge of Family Court, Jabalpur, whereby the learned Family Court allowed the application filed by the respondent under Sec. 125 of Cr.P.C. and directed the applicant to pay Rs.2,000.00per month as a maintenance to respondent.

(2.) The facts giving rise to this petition, in short, are that the applicant got married with the respondent on 12/5/2007 at Jabalpur, thereafter, she went to matrimonial house and lived along with the applicant. On account of less dowry, the applicant started demanding vehicle in dowry and stated that her father did not provide sufficient dowry and he started harassing her. Thereafter, brother of the respondent took the respondent at his home. Since then, she is living in her parental house. She is not having any permanent means of income, the applicant is having sufficient means of income and she filed an application under Sec. 125 of Cr.P.C. before Principal Judge of Family Court, Jabalpur.

(3.) The applicant denied all allegations leveled against him and pleaded before the Family Court that the respondent harassed him as well as his mother and father. She took all the ornaments and went back to her parental house and lived in her parental house. She was having illicit relations with another man, therefore, she could not fulfill marital obligations with the applicant. She refused to come at matrimonial house. Thereafter, the applicant filed an application under Sec. 9 of Hindu Marriage Act. The respondent is doing tailoring work and earning Rs.10,000.00 per month. She is having sufficient means of income.