POOJA @ SUMAN SHRIVASTAVA AND OTHERS Vs. SANJAY SHRIVASTAVA

JUDGEMENT

(1.) This revision petition has been filed against the order dated 07/01/2017 passed in criminal revision No. 159/2017.

(2.) Petitioners filed an application under Section 125 of the Cr.P.C. before the trial court for grant of maintenance. Marriage was solemnized between petitioner No. 1 and respondent on 29/05/2006 at Rewa in accordance with Hindu rituals. Wife petitioner no. 1 pleaded that she lived with the respondent for a period of three years. Petitioner no. 2 son was born from their wedlock. At the time of marriage demand of ten Tola Gold, Fridge, Cooler, T.V. Sofa and one lac rupees in cash was made from the petitioner no. 1 by the respondent. She was beaten and subjected to mental cruelty. She was not permitted to visit her matrimonial house.

(3.) After a period of three years, the petitioner no. 1 returned back to her matrimonial home. Since then she has been living with her parents. The respondent had construction company and his earning is Rs. 50,000/- per month from the business. On the aforesaid ground wife petitioner no. 1 claimed Rs. 20,000/- per month as maintenance for herself and Rs. 10,000/- per month for her son who is minor.