SEEMA Vs. SHAMSHER SINGH

JUDGEMENT

(1.) The present revision has been filed against the order dated 30.08.2013, passed by learned District Judge, Family Court, Ambala, vide which while deciding the application moved under Section 125 Cr.P.C., by the present revisionist/petitioner-Seema, wife of Shamsher Singh-respondent, maintenance to the tune of Rs. 1200/- per month from the date of order was granted. Litigation expenses to the tune of Rs.1100/- per month were also awarded. The petitioner/revisionist not being satisfied with the quantum of maintenance has filed the revision petition.

(2.) Suffice to say that parties got married on 23.12.2007 as per Hindu Rites and Ceremonies. Thereafter, the relations between them turned sour and the present revisionist filed criminal complaint under Sections 323, 354,406, 498-A, 506/34 IPC and lodged an FIR against the respondent i.e. husband and his family members. It is stated that respondent is working as a clerk with an Advocate at Sessions Court Ambala city and is also engaged in the work of preparing passports, driving licences and RC of vehicles and is earning more than Rs.20,000/- per month.

(3.) The stand of the husband is that his wife is doing the work of embroidery and tailoring besides working as a helper in an Angan Wari of a village. It is further stated that she herself had left her matrimonial home without the consent of respondent and lodged false FIR against the respondent and his family members. After considering the evidence of both the parties, learned District Judge, Family Court, Ambala, adjudged the income of respondent/husband between 5,000/- to 6,000/- per month. Therefore, the petitioner was awarded maintenance to the tune of Rs.1200/- per month from the date of order and, in addition thereto, an amount of Rs.1100/- towards litigation expenses were also granted.