RAJESH KUMAR Vs. NUTAN DEVI

JUDGEMENT

(1.) The present Criminal Revision petition has been preferred by the petitioner-husband against the impugned order dtd. 26/4/2019, passed by learned Principal Judge, Family Court, Sheikhpura in Maintenance Case No. 29M of 2017, whereby learned Family Court has directed the petitioner- husband to pay Rs.15,000.00 per month from the date of filing of the petition towards her maintenance.

(2.) The factual background of this case is that the marriage was solemnized between the petitioner/Rajesh Kumar and Opposite Party/Nutan Devi on 7/5/2009, as per Hindu rites and customs and subsequent to the marriage, the wife joined her husband in his matrimonial home. But soon thereafter, marriage started running into rough weather on account of additional demand of dowry and on account of non- fulfillment of the same, torturing of the O.P./wife by the husband.

(3.) It is further stated by wife in her maintenance petition that husband (petitioner herein) is in CRPF, drawing monthly salary of Rs.50,000.00 and she has no means of income and is unable to maintain herself.