MANISH GUPTA @ MONU GUPTA Vs. DIPIKA DHANI

JUDGEMENT

(1.) The instant criminal revision petition under Sec. 397 Crimial P.C. has been filed by the petitioner against the order dated 30.1.2016 passed by the learned Judge, Family Court, Ajmer whereby the application filed by applicant respondent wife under Sec. 125 Crimial P.C. has been allowed and the petitioner is directed to pay Rs. 10,000.00 per month to the applicant respondent from the date of institution of application i.e. with effect from 26.5.2014.

(2.) Brief facts giving rise to the present case are that the respondent wife filed application under Sec. 125 Crimial P.C. for grant of maintenance wherein it is alleged that the marriage between the parties was solemnised as per the Hindu Religious Rites and Customs on 19th Jan., 2013 at Gohana, Haryana. It is stated in the application that the petitioner had demanded rupees twenty lac. Other allegations regarding harassment have also been alleged in the application. It is stated that the petitioner husband did not consumate the marriage because he is impotent. It is also alleged that she was beaten and was forced to leave her matrimonial house on 12th March, 2012 and her 'stridhan' was taken into custody by her inlaws.

(3.) On 23.12.2015, the non-petitioner did not appear in the trial court and hence, ex parte proceedings were initiated against him.