VINAY KUMAR Vs. SMT. DURGA AND ANOTHER

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Criminal Revision under Section 19(4) of Family Court Act has been filed challenging the order dated 10-6-2017 passed by 1st Additional Principal Judge, Family Court, Indore in M.J.C. No. 942/2010, by which the application filed by the respondents has been allowed and the applicant has been directed to pay Rs. 3000/- and Rs. 2000/- per month to the respondents No. 1 and 2, respectively.

(3.) The necessary facts for the disposal of the present application in short are that the respondents had filed an application under section 125 of Cr.P.C., 1973 for grant of maintenance. It was the case of the respondent No. 1 that she was married to the applicant on 8-3-2002 as per Hindu rites and rituals and gave birth to the respondent No. 2. The applicant started harassing her for want of dowry and a motorcycle. It was also alleged that police report was also lodged with regard to the atrocities committed by the applicant and the applicant has ousted the respondents from her matrimonial house, without there being any good reason and the respondents are unable to maintain themselves.