KUSUM KALI KEWAT Vs. ASHOK KEWAT

JUDGEMENT

(1.) THE applicant has challenged the order dated 29.7.2013 passed by the learned Principal Judge, Family Court, Rewa in MJC No.177/2011 whereby the application filed under Section 125 of Cr.P.C. by the applicant was dismissed.

(2.) THE brief facts of the case are that the applicant had preferred an application under Section 125 of Cr.P.C. before the trial Court that on 11.5.2006 her marriage took place with the respondent and she had resided as his wife for a pretty long time. After her marriage a demand was initiated by the respondent and his family members for a motorcycle and cash of Rs.50,000/-. In the marriage ceremony of the applicant, her father gave a cash of Rs.10,000/-, one golden chain, one golden ring, one bicycle, furnitures and various utensils for cooking etc. The applicant was not provided with the meals and she was harassed for that demand. In the year 2009 the applicant after due assault was sent back to the house of her father. The parents of the applicant went to the house of the respondent at Village Judmani and requested to take the applicant to the house of the respondent, but they did not accept the proposal. The applicant had lodged a report at Mahila Police Station Rewa on 23.7.2010. It was also pleaded that after ouster of the applicant, the respondent entered into a second marriage with one Semkali Kewat daughter of Lallu Kewat resident of Village Badhan District Satna and thereafter the applicant was not permitted to enter in the house of the respondent. Hence, she claimed a maintenance of Rs.10,000/- per month. She has also pleaded that the income of the respondent was a sum of Rs.20,000/- per month by agricultural and business of fishing.

(3.) AFTER recording the evidence of the parties, the learned Principal Judge, Family Court, Rewa has dismissed the maintenance application filed by the applicant under Section 125 of Cr.P.C.