MEENU AND OTHERS Vs. KRISHAN DESHWAL

JUDGEMENT

(1.) By way of this common judgment two revision petitions i.e CRR No. (F) 26 of 2016 titled, "Meenu and others Vs. Krishan Deshwal" and CRR No. (F) 8 of 2016 titled, "Krishan Deshwal Vs. Meenu and others" shall stand disposed of. Both the revision petitions have been filed against the judgment dated 20.11.2015 passed by the District Judge, Family Court, Rohtak, whereby petition under Sec. 125 Cr.P.C for grant of maintenance allowance filed by Meenu wife of Krishan Deshwal and Yashika and Aman, their minor children was allowed and Meenu and Yashika were granted maintenance @ Rs. 15,000 per month and Rs. 2,500.00 per month respectively from the date of filing the petition. However, Aman minor son was granted maintenance @ Rs. 2500.00 from the date of his birth.

(2.) Marriage of Krishan Deshwal and Meenu was solemnized on 8.7.2003 at Rohtak as per Hindu rites and ceremonies. Two children, Yashika and Aman were born out of this wedlock, The grievance of Meenu was that after her husband was selected as Sub Inspector in CISF, he started misbehaving with her and demand of a car was made by her father- in-law Ishwar Singh and brother-in-law Sri Bhagwan. She was harassed and tortured on account of demand of dowry. Her husband and in-laws also misbehaved with her at the time of birth of her daughter on the pretext of giving birth to a female child. In April 2007, she was turned out of her matrimonial house by her husband and in-laws. She lived at her parental home till May 2008. In May 2008, her father-in-law came to her parental house at Rohtak and took her with him but behaviour of her husband and other family members did not change. They continued to harass and beat her. In March 2009, her husband gave her merciless beatings and left her at her parental home at Rohtak. She again came back to her matrimonial home after some time. Her father requested her in laws to keep her peacefully and assured to fulfil their demands.

(3.) In 2010, when Meenu was pregnant, her husband and in-laws again gave her merciless beatings and turned her out of the matrimonial home along with her daughter. She came to her parental home where she got medical treatment from Dr. Jain. All the expenses were borne by her parents.