DHEERAJ CHAURASIA Vs. SMT.JYOTI CHAURASIA

JUDGEMENT

(1.) Both these revisions have been filed by the applicants against order dtd. 31/12/2019 passed by Principal Judge, Family Court, Chhatarpur in MJC-R/3/2018 whereby applicant Dheeraj Chourasiya (hereinafter referred to as the husband) has been directed to pay maintenance of Rs.3000.00 per month to Smt. Jyoti Chourasiya (hereinafter referred to as the wife).

(2.) The husband has filed Criminal Revision No. 1696 of 2020 to set aside the aforesaid order whereas the wife has filed Criminal Revision No.578 of 2020 for enhancement of maintenance amount.

(3.) Admittedly, marriage of applicants was solemnized according to Hindu rites and rituals on 14/2/2017. The wife started living separately from the husband since 1/1/2018 on the ground that behaviour of the husband and his family members towards wife was not proper. They used to harass her mentally and physically in connection with demand of dowry. It was also alleged that the husband was in relation with some other lady and an offence under Sec. 376 of IPC has also been registered against the husband.