HANUMANT SINGH Vs. SMT. MAANGI BAI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Criminal Revision under section 19(4) of Family Courts Act r/w section 397 of CrPC, 1973 has been filed against the order dated 07/12/2017 passed by Principal Judge, Family Court, Guna in MJCR No.124/2016, by which the application filed by the respondent under section 125 of CrPC, 1973 has been allowed and the applicant has been directed to make the payment of maintenance amount @ Rs. 2,000/- per month till next date of hearing.

(3.) The necessary facts for the disposal of the present revision in short are that the respondent filed an application under section 125 of CrPC, 1973 alleging that she was married to the applicant in the year 2012, however, on the first date of marriage, the applicant came to the room of the respondent at about 12:00 in the night and he was under the influence of alcohol and said that the respondent is not his wife and he would marry somebody else. When the respondent asked him as to why he has spoiled her married life if he was interested in marrying somebody else, then it was replied by the applicant that he has married her under the influence of her parents and left the room. When the respondent informed about the conduct of the applicant to her father-in-law, then he assured that in case if the applicant does not want to reside with her then he has to leave the house.The respondent objected that when the family members of the applicant was already knowing the fact that the applicant wants to marry to other girl, then why this marriage has been organized, then, it was replied by her father-in-law that there is no harm if the applicant keeps two wives and started alleging that only one day has passed after the marriage and the respondent is asking too much questions. The respondent, thereafter, informed her family members who came to her matrimonial house and when it was objected by the parents of the respondent about the conduct of the applicant, then the parents-in-laws of the respondent assured that now the applicant is improving himself and he would not misbehave in future. However, the conduct of the applicant did not improve.