MOHD.ABDULMUNEEM Vs. SHAHANAZ SULTANA

JUDGEMENT

(1.) This criminal revision case under Ss. 397 and 401 Cr.P.C., is directed against the order dtd. 20/11/2015 in M.C.No.1 of 2013, on the file of the Family Court-cum-V-Additional Sessions Judge, Mahabubnagar, wherein the said maintenance case filed by 1st respondent-wife under Ss. 3 and 4 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (for short 'the Act') was allowed in part directing the petitioner-husband to pay an amount of Rs.5.00 lakhs to her within two months from the date of order and further directing the petitioner to return the jahez articles 2 to 16 as per Ex.P-1 to the 1st respondent-wife within two months from the date of order.

(2.) Heard learned counsel for the petitioner-husband and learned counsel for the 1st respondent-wife. Perused the material on record.

(3.) The 1st respondent, who is wife of the petitioner, filed petition under Ss. 3 and 4 of the Act seeking to award a reasonable and fair provision for future of the 1st respondent in a sum of Rs.10.00 lakhs from the petitioner. It is stated by the 1st respondent in the petition filed in support of the maintenance case that her marriage with the petitioner was performed on 13/4/2006 as per the customs prevailing in the muslim community and at the time of marriage, her mother gave an amount of Rs.1.00 lakh to the petitioner towards dowry and Rs.50,000.00 for purchase of bike and also presented jahez articles worth Rs.2,33,000.00. The marriage was performed by incurring Rs.6.00 lakhs, which included the dinner and function hall expenses. The petitioner and 1st respondent led happy marital life for about three years. Thereafter, the petitioner started neglecting and ill-treating the 1st respondent by demanding her to bring additional dowry and even threatened her that if she did not bring the same, he would perform second marriage.