SUKUMAR SARDAR Vs. APARNA SARDAR

JUDGEMENT

(1.) This application under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 has arisen out of an order dated 30.06.2009 passed by the learned Judicial Magistrate, First Court, Diamond Harbour in Misc. Case No.511 of 2006 thereby granting maintenance at the rate of Rs.900/- month in favour of the wife/opposite party herein. Being aggrieved by the said order of maintenance, the husband /petitioner has preferred this revisional application.

(2.) The fact of the case in brief is that the wife was married to the husband on 2nd December, 2004 according to Hindu customs and rites. After marriage, the wife went to the house of the husband to lead the matrimonial life. Initially, the husband and other members of his family behaved well with the wife but after some days they pressurized the wife to bring Rs.50,000/- from her fathers house, though at the time of marriage gifts were made according to the customs. Ultimately, the wife was driven away from her matrimonial home. She has no income. On the other hand, the husband earns Rs.12,000/- per month. So she has claimed maintenance at the rate of Rs.3,000/- per month. Upon due consideration of the evidence on record adduced by both the parties, the learned Magistrate allowed the maintenance at the rate of Rs.900/- month from the date of order dated 30.06.2009. Being aggrieved by the order impugned, the husband has come up with the revisional application.

(3.) The contention of the learned Advocate for the husband is that though the marriage between the parties is an admitted fact, the learned Magistrate did not consider the fact that husband earns Rs.300/- per month as pocket money by working as an assistant in the tea stall run by his father. In fact, after marriage the wife stayed at the house of the husband for 10/12 days only and during this short span of time, the wife used to go to her fathers house frequently. Thereafter on 17.12.2004 she left the house wilfully and began to stay at her fathers house. He submitted that one suit for divorce under Section 13B was filed, but on the date of hearing the wife did not attend the Court and as such that suit is dismissed. So the wife is not entitled to get any maintenance from the husband.