NEENA Vs. YOGESH

JUDGEMENT

(1.) PETITIONER by Mr. J.B. Mehta, Advocate. Respondent by Mr. Umesh Sharma, Advocate.

(2.) THIS order shall also govern the disposal of Cr. R. No. 366/05, as both the revision petitions are arising out of an order dated 28-2-2005 passed by Family Court, Ujjain in Criminal Case No. 405/02, whereby the petition filed by petitioner under section 125, Criminal Procedure Code for grant of maintenance was allowed and maintenance was awarded @ 1,000/- per month.

(3.) SHORT facts of the case are that the petitioner filed a petition before the learned Court below for grant of maintenance @ Rs. 3,000/- per month alleging that the petitioner is wedded wife of the respondent, whose marriage were solemnized on 25-11-1996. It was alleged that out of the wedlock petitioner has delivered a baby whose name is Alisha on 9-8-1997. It was alleged that respondent has neglected the petitioner and her daughter. It was alleged that petitioner was subjected to cruelty on account of demand of dowry and in the circumstances petitioner is living with her parents along with her daughter. It was alleged that respondent is earning Rs. 20,000/- per month, while petitioner is unable to maintain herself, as she is dependent on her parents along with her daughter. On the basis of these allegations it was prayed that the maintenance be awarded.