SMT. GEETA HATHIMARE Vs. SUJEET KUMAR HATHIMARE

JUDGEMENT

(1.) This revision has been preferred by the applicant/wife against the order dated 25/11/2017 passed by the Family Court, Balaghat whereby the Family Court has passed an award of maintenance in favour of the applicant.

(2.) Brief facts of the case are that the applicant and non-applicant have solemnized the marriage on 29/04/1999 according to Hindu rites and rituals at District Balaghat. Out of this wedlock, two children namely Aashwarya and Mansi were born. After marriage, nonapplicant started cruelty and harassment for demand of dowry. It is further stated that non applicant was continuously harassing the applicant by raising the demand of Rs. 3,00,000.00, however, on refusing the said demand by the applicant, she was thrown out from her matrimonial house. It is contended by the applicant that non-applicant is Upper Division Teacher posted at Higher Secondary School Behar and he is earning Rs. 45,000.00per month. In view of this, she prayed for maintenance.

(3.) Learned counsel for the applicant argues that the amount of maintenance awarded by the Family Court is on lower side. So far as the amount of maintenance paid by the nonapplicant is concerned, the applicant has produced pay slip Ex.P/7 which shows that the non-applicant is earning Rs. 43,700.00 per month and after deduction he is getting Rs. 33,320.00. He also submits that despite the income from monthly payment, he is also earning Rs. 12,000.00 from rent which is evident from the document Ex.P/8. The nonapplicant is also getting income of Rs. 3,00,000.00 per annum from the agriculture. Thus, looking to the income of the non-applicant, applicant prays that the amount of maintenance awarded by the Family Court may be enhanced.