JITENDRA JADWANI Vs. SMT. SANGEETA @ DISHA JADWANI

JUDGEMENT

(1.) Shri Anurag Sahu, learned counsel for the petitioner. Mrs. Sarita Kochar, learned counsel for the respondents. With the consent of both the parties, heard finally at the admission stage.

(2.) This revision is directed against the order dated 25.04.2011 passed by the Principal Judge, Family Court in M.J.C. No. 359/2010 whereby maintenance has been awarded @ Rs. 3,000.00 to the respondent No. 1/wife and Rs. 2,000.00 to the respondents No. 2 and 3 (minor daughters).

(3.) The brief facts of the case are that, the respondents filed a petition under Sec. 125 of the Cr.P.C before the Family Court, Jabalpur registered as M.J.C. 359/2010. It is contended by the respondents that the marriage of the petitioner with respondent No. 1 was solemnized on 02.1.1997. The respondents No. 2 and 3 are daughters born due to this wedlock on 21.01.2001 and 12.06.2007 respectively. The respondent No. 1 contended that at the time of her marriage, her father had given Rs. 2,50,000.00, Sofa, T.V and other goods. The respondent was being ill-treated and mal-treated by some pretext or the other. After 6-7 months, they started demanding money. Later, when she did not conceive a child, she was treated with cruelty. When she gave birth to the first baby girl, she was being harassed and insulted. When she was not well, even then she was forced to do the domestic work. After she gave birth to the second girl, she was not allowed to perform the rituals after the baby was born. She was sent back to her maternal home. The respondents claimed that the husband/petitioner is earning Rs. 45,000.00 per month by running a 'mobile shop' at Bhopal.