MAMPI DAS (SARKAR) Vs. MITHUN SARKAR

JUDGEMENT

(1.) Aggrieved by and dissatisfied with the impugned order dated 12.12.2019 passed by the Family Court, Udaipur, Gomati Judicial District in Case No. Criminal Misc.37/2019, the petitioner-wife has challenged the said order by means of filing this criminal revision petition. By the said order, the Family Court, Udaipur has declined to grant maintenance allowance to the petitioner.

(2.) The factual context of the case is as under:

(3.) The respondent-husband contested the suit by filing written objection. In his written objection he denied all assertions of his petitioner wife. He denied to have demanded any dowry from his wife. He admitted the marriage and stated that few months after the marriage his petitioner wife started misbehaving with him and his relatives for which they felt humiliated at her hands. Without taking care of the convenience of her husband, she used to visit her parents frequently and stay there for days together. As a result of which matrimonial dispute developed between them. Several meetings were held to solve their problem. But the efforts did not work at all. The respondent husband held the petitioner responsible for their separation. He claimed to be a day labourer and stated that his monthly income from daily wages would not exceed Rs.3,000/- and, therefore, he was unable to pay any maintenance allowance to his wife.