DILIP SINGH SISODIYA Vs. SEEMA SISODIYA

JUDGEMENT

(1.) Submissions were made on this criminal revision filed under Section 19(4) of the Family Courts Act, 1984 which has been preferred by the applicant/husband against the order dated 01.06.2018 pronounced by the Principal Judge, Family Court, Ratlam in MJC No.291/2016, whereby application of the non-applicant/wife seeking maintenance under Section 125 of Code of Criminal Procedure, 1973 (for short the 'Cr.P.C.') has been allowed and the applicant Dilip has been ordered to pay Rs.5,000/-per month as maintenance amount to the non- applicant Seema from 28.11.2016.

(2.) Learned counsel for the non-applicant submits that she was unable to maintain herself whereas, applicant Dilip was working at Airtel Company earning Rs.25,000/- per month. The non-applicant prayed for maintenance amount of Rs.15,000/- per month.

(3.) The applicant Dilip in his reply has denied any harassment meted out to the non-applicant Seema and has further denied having any illicit relationship with another woman and the complainant does not want to stay with him on her own will, that non-applicant is a post-graduate and works in the school of her father whereas, applicant Dilip does not work in the Airtel Company and does not get Rs.25,000/- per month as pay.