PRAKASH Vs. MEENA

JUDGEMENT

(1.) BEING aggrieved with the order dated 26.6.2008 passed by the Second Additional Principal Judge, Family Court, Bhopal in MJC No.520/2005 whereby the maintenance of Rs.800/ - per month was granted to the respondent No.2.

(2.) THE brief facts of the case are that the respondents had moved an application under Section 125 of Cr.P.C. that the respondent No.1 went to the house of her maternal uncle for Durga Festival in the year 2003 where she met with the applicant. Thereafter they accepted each other and their marriage was performed according to the Hindu custom. After sometime the applicant demanded a sum of Rs.50,000/ - from her father and the father of the respondent No.1 gave some cash, some articles like clothes etc. But after 3 -4 months the applicant left her in the house all alone whereas his family members were in habit to abuse her with insulting words. She was pregnant, and therefore they pressed her to get aborted. Again the applicant came back and sent her to her parents' house to bring some money so that the applicant could start a business at Bhopal and thereafter she was not called by the applicant any more. The respondent No.2 had born at Sultania Zanana Hospital, Bhopal. The respondents had pleaded about the income of the applicant and expenditure of themselves. Ultimately a sum of Rs.2000/ - per month was demanded by each of the respondents as maintenance.

(3.) AFTER considering the evidence adduced by the parties, the Second Additional Principal Judge, Family Court, Bhopal has dismissed the maintenance application of the respondent No.1, but granted a maintenance of Rs.800/ - per month to the respondent No.2.