TASHABBAR ALI Vs. RUBEENA BEGUM

JUDGEMENT

(1.) This revision has been preferred by the applicant under Section 397/401 of the Cr.P.C. being aggrieved by order dated 10.10.2011 passed by the Principal Judge, Family Court, Sagar in Misc. Criminal Case No. 25/2011 wherein the application filed by the respondent/wife under Section 125 of the Cr.P.C. has been partly allowed and the applicant/husband has been directed to pay a sum of Rs. 1,500/- per month to the respondent/wife as maintenance.

(2.) The facts, in short, giving rise to this revision are that admittedly the marriage of the applicant and the respondent was solemnized on 31.5.2009 according to Muslim custom at Sagar.

(3.) The applicant/husband in his reply denied the fact that he demanded any dowry and further denied that he assaulted the respondent/wife. He further submitted that the respondent/wife is having sufficient income by tuitions and from the work of knitting and stitching. He had gone to the parental house of the respondent/wife, but he was beaten by her family members. A criminal case is pending in this regard before JMFC, Begumganj, District Raisen. The respondent/wife has herself refused to live with the applicant and she is living separately without any sufficient reason.