RAMCHANDRA PRAJAPATI Vs. RANJANA PRAJAPATI

JUDGEMENT

(1.) THE applicant has preferred the present revision being aggrieved with the order dated 31.12.2007 passed by the Second Additional Principal Judge, Family Court, Jabalpur in M.J.C. No.360/2007, whereby the respondent was granted with a maintenance of Rs.800/ - per month.

(2.) THE facts of the case, in short, are that, the respondent had lodged an application under Section 125 of the Cr.P.C. before the trial Court that her marriage took place with the applicant and in that marriage, a cash of Rs.81,000/ -, various articles and ornaments were given by her father during various ceremonies of marriage. She was kept with comfort for some days. Thereafter, the applicant and her family members started harassing her for dowry demand. They intended to get Criminal Revision No.228 of 2008 a sum of Rs.50,000/ - and a motorcycle for the applicant. Ultimately, her ornaments were taken and she was sent to her father's house on Dusshera. Thereafter, the applicant did not take any interest to take the respondent to his house. She pleaded about the income of the applicant and prayed for a maintenance of Rs.5,000/ - per month.

(3.) AFTER considering the evidence adduced by the parties, the First Additional Principal Judge, Family Court has partly accepted the application under Section 125 of the Cr.P.C. and granted a maintenance of Rs.800/ - per month to the respondent.