SHALEEN Vs. NIKHIL SHARMA

JUDGEMENT

(1.) Petitioner has preferred this criminal revision under Sec. 19(4) of the Family Court Act 1984 read with Sec. 397/401 Cr.P.C. to set aside the order dtd. 12/7/2022 passed by the learned Principal Judge, Family Court, Ratlam in MJCR No.49/2017 whereby learned Principal Judge allowed the application under Sec. 125 of Cr.P.C. filed by the respondent/applicant and directed the petitioner/non-applicant to pay Rs.12,000.00 per month as maintenance.

(2.) Regarding this revision petition, it is undisputed that the marriage between the petitioner/non-applicant and respondent/applicant was solemnized on 27/11/2015.

(3.) Succinctly, the case of the applicant is that just after marriage the petitioner and his family members started to demand dowry from the applicant. The petitioner has also threatened her to expel her from the house, if she fails to fulfill their demand of dowry. Further it is alleged that suddenly on one day, petitioner/non-applicant has forced the respondent/applicant to sit in a train for Ratlam. Even after this incident, the respondent, in order to save her home, went to her matrimonial house four times, i.e. on 28/3/2016, 30/4/2016, 9/8/2016 and 9/9/2016, however, she was humiliated and thrown out from her matrimonial house. In this way, she has been renounced and maltreated by her husband/petitioner. She further articulated that her husband is employed as Senior Sales Executive in Vijay Sales, Mumbai, Maharashtra and used to get salary of Rs.70,000.00 per month. Hence she prayed for monthly maintenance of Rs.20,000.00 and Rs.4,500.00 as monthly rent for her house.