MOHAMMED MEHBOOB Vs. SHABANA BANO AND ANOTHER

JUDGEMENT

(1.) Heard the learned Counsels for the parties.

(2.) The present revision petition has been filed by the petitioner against the order dated 14.11.2017 in Criminal Misc. Case No. 122/2016 whereby, learned Judge, Family Court, Pali partly allowed the application filed by the respondents wider Section 125 Cr.P.C. directing the petitioner to pay maintenance of 13,000/- per month to the respondent No. 1 and Rs. 1,500/- to respondent No. 2.

(3.) Learned Counsel for the petitioner submits that respondent No. 1 herself left the matrimonial house of the petitioner without any reason and despite his efforts, respondent No. 1 was not ready to live with the petitioner, therefore, there is no question of granting any alimony to respondent No. 1. It is further argued that respondent No. 1 does stitching work and earns a sum of Rs. 250/- daily, therefore, she is not entitled for any amount under Section 125 Cr.P.C. It is also submitted that the respondent has filed the application only with a view to harass the petitioner, and therefore, the impugned order is liable to be quashed and set aside.