PRAVEEN YADAV Vs. KANCHAN YADAV

JUDGEMENT

(1.) By this criminal revision the applicant has preferred the present revision against the order dated 7.10.2011 passed by the learned Principal Judge, Family Court, Sagar in Misc. Criminal Case No. 29/2011 whereby the maintenance of Rs. 2,000/- was granted to the respondent. The brief facts of the case are that respondent had moved an application under Section 125 of Cr.P.C. that her marriage took place with the applicant on 20.6.2006 For one year she was kept with comfort, but thereafter the applicant and his family members started torturing the respondent. In may 2010 an accident of truck took place and therefore the respondent was blamed by the applicant and his family members that she brought a bad omen to the family. Also she was blamed for not providing any child to the family. In June 2010 there was a marriage ceremony of brother-in-law of the applicant in the family, but grand-mother of the respondent was sick, and therefore she went to her parents' house, hence she was not brought by the applicant. She was sick and huge amount was spent by her father of her treatment. She had pleaded that the applicant is a truck operator and also indulged in the business of hotel, and therefore maintenance of Rs. 3,000/- per month was demanded.

(2.) One the other hand, the applicant in his reply denied all the allegations. He has pleaded that the respondent was a quarrelsome woman, who was living with her parents without any reason. She came to attend the marriage of her brother-in-law for a small period, and thereafter she went back. Several efforts were made to bring the respondent, but she did not come. When a notice was given to her, then she had lodged a false FIR against the applicant and also filed an application under Section 125 of Cr.P.C.

(3.) After considering the pleadings of the parties and taking evidence of both the sides, the learned Principal Judge, Family Court, Sagar framed as many as four points for determination and decided them in favour of the respondent and granted a maintenance of Rs. 2,000/- per month to the respondent from the date of order.