MOHAMMED ANWAR SIDDIQUI Vs. SHEFTA AFROZ

JUDGEMENT

(1.) THE applicant has preferred the present revision being aggrieved with the order dated 6.4.2007 passed by the learned Second Additional Principal Judge, Family Court, Bhopal in MJC No.299/2004 whereby the maintenance of Rs. 1500/ - was granted to the respondent.

(2.) THE brief facts of the case are that the marriage of the parties took place on 5.10.2000. On 9.9.2001 one male child viz. Hamja was born to the respondent. The respondent has filed an application under Section 125 of Cr.P.C. before the trial Court that she was being harassed for dowry demand and other reasons. After delivery of a son, she was not taken to the house of the applicant for a longer period and thereafter when she was taken again she was sent back. On her complaint a case under Section 498 -A of IPC was registered against the applicant. It was submitted in the application that the applicant was a Generator Incharge in United Arab Emirate and earning approximately Rs. 30,000/ - per month. The respondent sought a sum of Rs. 3000/ - per month as maintenance.

(3.) THE leaned Additional Principal Judge, Family Court after considered the evidence adduced by the parties has granted maintenance of Rs. 1500/ - per month to the respondent.