SHYAMBAI PATEL Vs. SAUKI PATEL

JUDGEMENT

(1.) Wife is the petitioner in this revision against an order refusing maintenance under Section 125, Cr. P.C.

(2.) Opposite party has not disputed that the petitioner is his wife.

(3.) Basis of the claim of the petitioner is that she was ill-treated and was driven out from the house of the opposite party since she did not give birth to a child and opposite party has married again. Opposite party objected to the claim of the petitioner alleging that she did not pull-on well with his mother, unmarried sister and brother's wife, created trouble in cooking in the joint mess and she pressed opposite party to get separated from the joint family to which opposite party refused as he happened to be the eldest son and two younger brothers and sister were yet to be married and settled. In such circumstances, petitioner being dissatisfied with the opposite party left his house voluntarily and claimed that she would come back only when opposite party gets separated from his parents.