ACHLA RANI Vs. ASHOK KUMAR DHIR

JUDGEMENT

(1.) THE petitioner Smt. Achla Rani has filed this revision petition challenging the order dated 21.10.1989 passed by the Sessions Judge, Jalandhar, being illegal and without jurisdiction in reversing the order dated 4.5.1988 passed by the trial Magistrate.

(2.) THE petitioner Smt. Achla Rani was married to Ashok Kumar Dhir respondent. The petitioner filed a petition under Section 125 of the Code of Criminal Procedure for the grant of maintenance at the rate of Rs. 500/- per month. She was legally wedded wife of Ashok Kumar Dhir. She further alleged that the respondent was a drunkard and his attitude towards her was harsh and insulting. He used to torture her mentally and physically. He used to taunt her that she did not bring sufficient dowry and she was not upto his standard. She alleged that the respondent-husband used to come late in the evening along with his friends and used to order her to look after his friends and make them happy. On her refusal, he used to beat her. In the month of January, 1986, the respondent returned late in the night along with his two friends and he started quarrelling with the petitioner and after giving her beating, poured kerosene oil on her. She was saved by the neighbourers and was admitted to the hospital. It has further been alleged that the respondent is serving in the Railways as a Fireman at Jodhpur and was getting Rs. 2400/- per month whereas she herself has no source of income.

(3.) NO one has appeared for the petitioner and the respondent in spite of being served.