JAMUNA PRASAD Vs. ASHA

JUDGEMENT

(1.) This revision under Section 397/401 of Cr.P.C. has been filed by the applicant against the order dated 21.01.15 passed by learned Principal Judge, Family Court, Katni in Misc. Case No.519/2014. The applicant/husband has been ordered to pay Rs.3000/ - as maintenance amount to respondent/wife per month.

(2.) The respondent -wife filed an application under Section 125 of Cr.P.C.for grant of maintenance. It is contended by her that she was ill treated for demand of dowry, she was unable to maintain herself, therefore, she may be granted maintenance at the rate of Rs.5,000 per month. The applicant -husband entered by filing reply before learned Family Court contended that the respondent was never ill treated for demand of dowry. She is living in the house of applicant and earning Rs.200/ - per day by doing stitching work. In addition the applicant also fulfils the necessary requirement of respondent for livelihood. He prays for rejection of the application on the ground that he is working as a labourer.

(3.) Learned Family Court has granted maintenance at the rate of Rs.2,000/ -per month to the respondent -wife from 3 rd November, 2011 to December, 2014 and thereafter from January,2015 maintenance of Rs.3,000/ - per month is granted. Aggrieved thereby, applicant -husband has come up in this revision.