REKHA @ SONALI SHARMA Vs. PRAMOD SHARMA

JUDGEMENT

(1.) This revision application is directed against the order dated 26.4.2016 passed by Principal Judge, Family Court, Vidisha in MJC No.48/2015, by which the application filed by the applicant for grant of maintenance under Section 125 of the Code of Criminal Procedure, 1973 (CrPC) was dismissed.

(2.) The facts leading to filing of the instant revision application are that the marriage was solemnized betwee the applicant and respondent on 18.2.2014 as per Hindu rituals and customs. The allegation against the respondent is that the respondent and his family members continuously made demand of dowry and harassed the applicant for non-fulfillment of the same, due to which she was dragged out from the matrimonial house on 2.2.2015 when the respondent and his family members demanded Rs.10.00 lacs from her. The applicant is residing with her parents and has no means to maintain herself whereas according to the applicant, the respondent is working as Constable in Police Department and he is earning Rs.17800/- per month as salary. He is also having 60 bighas agricultural land, out of which he is earning Rs.3.00 lacs per annum. Therefore, an application under Section 125 of CrPC was filed for getting Rs.8000/- per month as maintenance from the respondent.

(3.) The application was dismissed by the Family Court on the ground that the applicant is residing without any reasonable and sufficient cause with the respondent, therefore, she is not entitled to get any maintenance amount from the respondent.