DILE RAM Vs. PURVA

JUDGEMENT

(1.) THIS petition has been filed by the husband against the judgment dated 25.8.2010 passed by the learned Sessions Judge, Kullu in Criminal Revision No. 3/ 2009 affirming the order dated

(2.) 12.2008 passed by the learned Chief Judicial Magistrate, Kullu in Cr. M.A No. 251 -IV of 2006. 2 The facts in brief are that the respondent had filed the petition under Section 125 Criminal Procedure Code claiming maintenance against the petitioner. It has been stated in the petitioner that the respondent married to petitioner about nine years back, from the wed -lock three daughters were born, who are living with the petitioner. It has been stated that after two years of the marriage the petitioner started harassing, maltreating the respondent and was also beaten by the petitioner. The petitioner leveled false allegations against the respondent that she was having illicit relations. In the year 2005 the respondent was turn out of matrimonial home. The respondent has no source of income and is not able to maintain herself. The petitioner is an ex -service man, in addition the petitioner has sufficient landed property in village Jhiri where he is growing fruits and vegetables and earning more than rupees one lac per annum He can easily pay Rs. 3,000/ - per month to the respondent.

(3.) THE petitioner filed revision against the order dated 2.12.2008, which was dismissed by the learned Sessions Judge on 25.8.2010. The judgment dated 25.8.2010 has been assailed in the present petition.