MD AYAM ALI Vs. RINA BEGUM

JUDGEMENT

(1.) This Revision is preferred against the order dated 06.05.2016 passed by the learned SubDivisional Judicial Magistrate, Rangia, Kamrup(R) in MC No.07/2014, directing the Revision Petitioner/husband to pay Rs. 2000/- per month from the date of order.

(2.) I have heard Mr. PK Bhagawati, learned counsel for the revision petitioners. I have also heard Mr. S Ahmed, learned counsel appearing on behalf of the respondents.

(3.) The respondent wife filed a case under Section 125 Cr.P.C. before the Court of SDJM(M), Rangia praying for maintenance for herself from the petitioner being the legally married wife. According to the respondent wife she was married with the present petitioner on 12.05.2013 as per Islamic Shariat but since after marriage her husband started to torture physically and mentally by demanding stridhan articles and also humiliate her on many occasions. That apart her husband used to maintain illicit relationship with his nice, Manju Begum and finally on 17.07.2013 she was outstate from matrimonial house by her husband by abusing her. She was compelled to return to her paternal house. As the petitioner/husband did not provide any maintenance to her and she has no source of income, she prayed for maintenance from her husband @ Rs. 5,000/- per month with the submission that her husband has an income of Rs.20,000/- per month from his cultivation.