RITESH KUMAR Vs. REENA

JUDGEMENT

(1.) The petitioner has filed this petition to impugn the order directing payment of maintenance amount of Rs. 5,000/- to respondent Reena wife of the petitioner.

(2.) Respondent Reena claiming herself to be legally wedded wife of Ritesh Kumar had approached the Family Court for grant of maintenance on the ground that she is unable to maintain herself and was being neglected. It was pleaded that the petitioner had beaten her and had turned her out of the matrimonial home wearing clothes and after snatching her Istridhan and ornaments etc. The petitioner, thus, had refused to keep and maintain the respondent. The respondent has also filed a case against the petitioner and his family members on the ground of misappropriation of dowry articles.

(3.) The petitioner had filed a written statement questioning the maintainability of the petition. It was pleaded that the respondent had not approached the Court with clean hands and she was not his legally wedded wife. As per the petitioner, respondent alongwith Ram Niwas had visited his house under a preplanned scheme and gave a proposal of marriage of the petitioner. The petitioner apprised Ram Niwas about his previous marriage, which had been dissolved and assured that he will produce the documents. The petitioner has otherwise admitted that he was employed as a Teacher in Education Department in Rajasthan, but states that after filing of the complaint, he was placed under suspension.