SANJEEV KUMAR Vs. SANJANA

JUDGEMENT

(1.) The petitioner has filed the present revision petition against the order dated 7.6.2014 passed by learned District Judge, Family Court, Ambala whereby the petitioner has been ordered to pay Rs. 6,000.00 per month as maintenance to the respondent under Section 125 of the Code of Criminal Procedure, 1973.

(2.) Briefly stated, respondent Sanjana has filed a petition under Sec. 125 Cr.PC against the petitioner-husband for claiming maintenance. It is the case of the respondent that marriage between the parties was solemnised on 3.12.2010 according to Hindu rites and ceremonies and a huge amount was spent in the marriage. But from the very inception of marriage, the behaviour of petitioner-husband and his family members was cruel towards her. They started raising demand of motorcycle and ultimately, she was turned out from the matrimonial home after giving severe beatings. In the Panchayat held on 15.7.2011, the petitioner had assured to keep the respondent with due respect, but again, after about one month, the petitioner and his family members turned out the respondent from the matrimonial home.

(3.) The respondent-wife filed a petition under Sec. 125 Cr.PC and pleaded that she was not having any source of income to maintain herself as she did not possess any movable or immovable property in her name, whereas the petitioner-husband has been serving in a private company 'GATES' at Lalru as mechanical engineer and was drawing salary of Rs. 20,000.00 per month. The respondent-wife, thus, prayed for grant of maintenance amounting to Rs. 10,000.00 per month for her.