BADAN SINGH TAIGORE Vs. SMT.SUMAN TAIGORE

JUDGEMENT

(1.) This Criminal Revision under Sec. 397/401 of Crimial P.C. has been filed by the applicant challenging the propriety and legality of the order dated 17-1-2017 passed by Principal Judge, Family Court, Morena in case No. 91/2016 by which the Court below has directed the applicant to pay Rs. 3000 per month by way of interim maintenance.

(2.) The facts necessary for the disposal of the present application in short are that the respondent has filed an application under Sec. 125 of Crimial P.C. against the applicant. It is the case of the respondent that She got married to the applicant on 9-3-2015 as per Hindu rites and rituals. However, as the applicant and his family members were not satisfied with the dowry therefore, they started demanding Rs. 2 lacs and a four vehicle and because of non-fulfilment of their demand of dowry, they started harassing and treating the respondent with cruelty. On 17-2-2016, when the respondent was alone in her room, at that time, her father-in-law with an evil intention caught hold of her hand. The applicant had advised her not to disclose the incident to any body. Ultimately on 16-4-2016, the applicant and his family members turned out the respondent from her matrimonial house and from thereafter She is residing in her parents house. She has no independent source of income and she is unable to maintain herself.

(3.) The applicant filed his reply and denied the allegations made by the respondent. He further submitted that he is a student and is unemployed and has no source of income whereas the respondent is earning Rs. 15,000 per month from teaching job and She is also having agricultural income to the tune of Rs. 10,000 per month.