SAHID KHAN Vs. SAYANA

JUDGEMENT

(1.) The revision petition calls, in question, the order dated 12.12.2014 passed in criminal MJC No. 99/14 by the Principal Judge, Family Court, Morena by which the application under Sec. 125 of Crimial P.C. filed by the respondent has been partly allowed.

(2.) The facts, in short, are that the marriage between the applicant and the respondent was solemnized according to Muslim rituals on 06.05.2006 and at that time several gifts were given by the family of the respondent to the applicant. It is further alleged that in the year 2008, the relation between the parties became bad to worse promoting the respondent to leave her matrimonial house and residing with her family. The respondent lodged an FIR alleging the commission of offence punishable under Sec. 498-A of Penal Code against the applicant and also filed an application under Sec. 125 of Crimial P.C. for claiming maintenance amount.

(3.) Under the proceeding drawn by the respondent for maintenance, the Family Court allowed the application and directed to the applicant to pay maintenance of Rs. 4000.00 per month till remarriage of the respondent. Further, an amount of Rs. 51,000.00 was also directed to be given to the respondent as Mehar.