SUBHASH CHAND Vs. NEELAM DEVI

JUDGEMENT

(1.) The petition coming on for admission this day, the Court passed the following: Case no. & details of S. 125 CrPC application Pet. No.5 of 2008 allowed on 30/4/2010 by learned JMFC, Court No.1, Hamirpur. Details of order passed by Sessions Court Cr. Revision No.8 of 2010 dismissed on 4/5/2012 by learned Sessions Judge, Hamirpur.

(2.) Brief facts of the case are that the petitioner had solemnized wedding with respondent-wife in accordance with Hindu rites and customs on 13/11/2000 and two daughters were born from this marriage. However, due to continuous ill-treatment, physical violence and taunts, the lady could not continue to stay and left her matrimonial home. Thereafter, she started residing with her brother. Unable to maintain herself, she filed above captioned petition for grant of maintenance.

(3.) I have heard learned counsel for the parties and have gone through the Court files and the pleadings. ANALYSIS AND FINDING