RAVINDER YADAV @ RAVI Vs. VANDANA AND ANOTHER

JUDGEMENT

(1.) This criminal revision has been filed under Section 19(4) of the Family Courts Act, 1984 read with Sections 401 and 397 of the Code of Criminal Procedure (for short 'Cr.P.C.') seeking to challenge the judgment passed by the Family Court, Gurgaon dated 03.08.2016 allowing maintenance to the respondents-complainants whereby, the petitioner herein has been directed to pay a sum of Rs. 55,000/- per month to respondent No.1 wife and Rs. 25,000/- per month to respondent No.2-minor son from the date of filing of the petition, with a further direction to clear all arrears of maintenance within a period of six months and to pay future maintenance on or before the 10th of every month in the bank account of respondent No.1.

(2.) In brief, the facts of the case are that a marriage was solemnized between petitioner-Ravinder Yadav and complainantrespondent No.1 Smt.Vandana on 14.01.2004. This was third marriage for both the parties and out of this wedlock, a male child was born on 13.11.2004. It was alleged by complainant- respondent No.1 (hereinafter referred to as 'the respondent') that the marriage did not survive long, on account of constant demand of dowry and ill treatment meted out to her at the hands of the petitioner and his mother. It was stated that apart from the ill treatment, the petitioner was also involved with another lady. She was ultimately turned out of her matrimonial home on 07.06.2013 along with the minor child. Having no independent source of income, both the respondents filed a petition under Section 125 Cr.P.C. claiming maintenance, by alleging that the petitioner is an agriculturist and apart from this, he is doing the business of property dealing and is also running the guest houses at Gurgaon and earns Rs. 50,000/- per month from each guest house.

(3.) The petition filed by the respondents was contested by the petitioner by filing a written statement and all the allegations were denied.