HARIDAS Vs. MEERA BAI

JUDGEMENT

(1.) The applicant has filed this revision challenging the order dated 09.06.2017 passed by the Principal Judge, Family Court, Burhanpur whereby the Family Court has partly allowed the application preferred by the respondent under Section 125 of the Cr.P.C. and directed to pay the amount of maintenance of Rs. 1,500/- to the respondent.

(2.) The respondent has initiated the proceeding under Section 125 of the Cr.P.C. against the applicant before the Family Court, Burhanpur on the ground that the marriage between the applicant and respondent were performed on 20.05.2010 at Burhanpur. After performing the marriage, the applicant was cruel with the respondent and demanded money from her parents. Thereafter, he started harassing physically as well as mentally to the respondent. Therefore, she was forced to left the house of the applicant and started living with her parental house.

(3.) After service of notice, the applicant appeared before the trial Court and filed its reply in which he denied the allegations made in the application. He submits that the respondent herself has left the matrimonial house without any sufficient reason. He further submits that the Family Court, Burhanpur has already passed the decree of divorce on 05.05.2016 and she is not wife of the applicant and in that case also, the applicant was directed to pay Rs. 2,000/- per month which he is paying to the respondent continuously, therefore, she is not entitled to get any maintenance.