SARITA Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) The present revision petitions have been filed, being aggrieved against the order dtd. 21/2/2024 passed by the Judge Family Court, Jaisalmer in Criminal Miscellaneous Case No. 10/2023 (Smt. Sarita Soni Vs. Ravindra Kumar), whereby the application filed by the wife under Sec. 125 Cr.P.C. was partly allowed while directing the husband-Ravindra Kumar to pay a monthly sum of Rs.5,000.00 to the wife-Sarita from the date of the filing of the application, i.e. from 18/9/2023.

(2.) The wife (hereinafter referred to as "the petitioner" for the sake of convenience) has filed the revision petition in question praying for enhancement of the amount and on the other hand the husband (hereinafter referred to as "the respondent" for the sake of convenience) has filed the revision petition challenging the order granting maintenance.

(3.) The brief facts of the case are that the petitioner-wife filed an application under Sec. 125 Cr.P.C. stating therein that the marriage between the parties was solemnized on 11/12/2021 At the time of marriage, her father, according to his capacity, gave various ornaments and other articles however, the respondent-husband, at the instance of his family members, regularly used to harass and victimize the petitioner for demand of dowry and committed cruelty time and again upon the petitioner for the above-mentioned purpose.