CHITRA SAHU AND ANOTHER Vs. YOGESH SAHU

JUDGEMENT

(1.) The applicants are aggrieved by the order dated 30.07.2014 passed by Principal Judge, Family Court Gwalior in Case No.450/2013, whereby the application filed by the applicants for maintenance under Section 125 of Criminal Procedure Code, 1973 (in short 'CrPC') has been partly allowed by directing the respondent to pay maintenance to applicant No.2 but rejected the prayer for maintenance to the applicant No.1. Accordingly, this revision is filed for enhancement.

(2.) Briefly stated the facts are that the marriage was solemnized between the applicant No.1 and respondent on 27.02.2009 as per Hindu rituals and customs. Applicant No.2 is the daughter born out of the wedlock of applicant No.1 and respondent.

(3.) According to the application filed by the applicants, the respondent and his parents were persistently making demand for dowry and were ill-treating her, then the matter was reported to Mahila Police Station Padav on 7.11.2012 where both the parties were called for counselling and after counselling, respondent took her to his house with the assurance that he will keep her happily but after sometime the respondent again harassed her by demanding the dowry. When the demand was not met out then the respondent showed the door to the applicant No.1 and since then she is residing with her parents along with applicant No.2.