VIVEEK SINGH PARIHAR Vs. SWEETA SINGH PARIHAR

JUDGEMENT

(1.) THIS revision under Section 397/401 of the Code of Criminal Procedure, 1973 has been filed by the applicant -husband being aggrieved order dated 06.01.2015, passed in Case No. 206/2013, by the learned Family Court Rewa, whereby the Family Court allowing the application filed by the respondent granted interim maintenance to the tune of Rs.8,000/ - per month in favour of the respondent -wife.

(2.) THIS is admitted position that on 26.05.2013 at Raj Palace Bodabag, Rewa marriage was solemnized between the parties according to Hindu Rituals.

(3.) THE applicant entered his appearance by filing reply and denied the averments of the respondent and stated that the respondent has filed the said application for maintenance on false and concocted grounds. After marriage the applicant and his family members always kept the respondent in very cordial and affectionate manner and never mal -treated her. The respondent is Epilepsy patient as after four days of the marriage, she fell down unconscious. Dr. Praveen Kumar Baghel who treated the respondent, stated that she is a patient of Epilepsy by birth. The respondent was checked -up by many doctors at other places but she never recuperated. Thereafter, the respondent went to her paternal house and on 11.07.2013 filed the case against the applicant before the Family Court.