AJAY KUMAR Vs. VEENA DEVI

JUDGEMENT

(1.) THE instant revision has been filed seeking to set aside the order dated 10.2.2015 passed by the District Judge, Family Courts, Hisar whereby the petition under Section 125 Cr.P.C. filed by respondent awarding the maintenance amount @ Rs. 5,000/ - per month to respondent No.1 -wife and Rs. 3,000/ - per month to respondent No.2 -minor child to take effect from the date of institution of the application, has been allowed.

(2.) THE marriage of petitioner with respondent No.1 was solemnised on 05.12.2007 and a male child -respondent No.2 was born out of the wed lock on 04.11.2008. It was stated that the parents of respondent No.1 spent about Rs. 13 lacs in the marriage. Soon after the marriage, in -laws of respondent No.1 -wife started treating her with cruelty for pressurising her to bring more dowry. She was initially turned out of the matrimonial home on 15.8.2008 but came back to the matrimonial home after about four months by meeting certain demands She was again turned out of the matrimonial home in December, 2010 by giving her beating. A panchayat was convened on 01.05.2011 and another amount of Rs. 25,000/ - was allegedly paid, but again she was turned out of the matrimonial home in December, 2011. So this is how respondent No.1 was being treated according to her story.

(3.) APPLICATION for grant of maintenance under Section 125 Cr.P.C. was filed on 24.04.2012. The petitioner contested the appliation and made counter allegations that respondent No.1 is a hot tempered lady and used to insult him in the presence of family members. Even a complaint under section 498 -A, 406, 323 IPC was filed against petitioner and his family members. The allegation of demand of dowry are denied.