LAWS(HPH)-2011-5-58

RINGZIN NAMGYAL ALIAS RAJAN Vs. PARWATI DEVI

Decided On May 12, 2011
RINGZIN NAMGYAL ALIAS RAJAN Appellant
V/S
PARWATI DEVI Respondents

JUDGEMENT

(1.) THE petitioner challenges the order passed by the learned Sessions Judge, Kullu, dismissing the revision petition preferred by him against the order of the learned Chief Judicial Magistrate, Kullu, granting maintenance to the respondents herein on an application preferred by them under Section 125 Cr.P.C.

(2.) THE respondents had approached the learned trial Court on the allegations that the marriage between the petitioner and respondent No.1 was solemnized in October, 2005 in accordance with the custom governing the parties. From the said wedlock, respondent No.2 was born. After 3/4 months of the marriage, the petitioner started maltreating and harassing the respondent for dowry etc. He stopped providing food, clothes to her and on 26.1.2008 this respondent was beaten up by the petitioner and his family members and thrown out of the matrimonial home. Proceedings under Section 498-A IPC have also been instituted.

(3.) IN this revision, learned counsel appearing for the petitioners urges that the Courts below have not considered the evidence and the findings are perverse. Most important, it is urged that the petitioner has no means to maintain the respondents which fact has been totally ignored. It is also urged that there is no reasonable or justifiable excuse for respondent No.1 to withdraw from the company of the husband.