ABHILASA DEVI Vs. SONU ANAND JHA

JUDGEMENT

(1.) The present revision application has been filed by the petitioner, who is the wife of Opposite Party No. 2, against the order, dtd. 19/10/2016, passed by learned Principal Judge, Family Court, Darbhanga, in Maintenance Case No. 245 of 2010, whereby the Opposite Party has been directed to pay a sum of Rs.3,000.00per month to the petitioner as maintenance. The petitioner-wife has prayed for enhancement of the maintenance amount.

(2.) The petitioner is the legally wedded wife of the Opposite Party-husband and marriage between them was solemnized on 9/3/2008 according to Hindu rites and rituals at Darbhanga. It is the case of the petitioner-wife that after marriage, the petitioner-Opposite Party, who is a BBA graduate, took the petitioner-wife to Mumbai, where he was working in a shipping company, which was engaged in the business of import and export and the Opposite Party was drawing a salary of Rs.40,000.00 per month. The agricultural income of the husband of the petitioner to the tune of Rs.10,000.00 per month is also there. Till December, 2008, the petitioner and the Opposite Party were living together happily and thereafter the Opposite Party-husband brought her wife-petitioner to her parental house in December, 2008, assuring her that he was going abroad for a fortnight and upon return, he would fetch her back to Mumbai. The said promise was never fulfilled.

(3.) The wife is a destitute and deserted lady having no source of income and is living with her parents since 2008 and has been maintaining herself from money borrowed from the family members on the supposition that she would pay the entire debt amount from the money of her husband. Being heavily in debt, the petitioner-wife was compelled to file the present maintenance case, under Sec. 125 of the Code of Criminal Procedure, 1973, bearing Maintenance Case No. 245 of 2010 against her husband-Opposite Party, wherein she has demanded a sum of Rs.15,000.00as monthly maintenance. When the family members of the Opposite Party-husband came to know about the filing of the maintenance case, they brought the petitioner-wife back to her matrimonial home. At this stage, the petitioner-wife came to know about the illicit relationship of her husband, due to which her husband- Opposite Party wilfully neglected her. The petitioner-wife was subjected to torture and cruelty at the hands of the Opposite Party and his family members. The demand of dowry was made and her pregnancy was also aborted and ultimately she was ousted from her matrimonial home on 20/2/2011.