(1.) Heard learned Counsel for the Petitioner and learned Counsel for the opposite parties.
(2.) Brief facts of the case is that the applicant opposite party Ranjana Devi @ Ranjana Kumari is the legally married wife of the Petitioner Satish Kumar Sharma @ Satish Prasad Sharma and their marriage was solemnized on 16.12.1999 according to Hindu rites and rituals. After marriage, the applicant lived in her Sasural for about six months very peacefully. In the meantime, she became pregnant. Thereafter, the Petitioner-husband and his family member started committing torture upon her. Ultimately, having no way, she came to her Nathar and started living with her brother and since then she is residing there. On 04.12.2000 the applicant gave birth to a daughter (Mahima Kumari @ Tejashwani Kumari). This information was sent to her husband but neither her husband nor his family members cared to see them. Further case of the applicant-opposite party is that she is unable to maintain herself and her daughter. She has stated that her husband-Petitioner has sufficient means of earning. He earns Rs. 15,000/- per month. Therefore, she has filed this revision application claiming Rs. 3000/- per month for herself and for her minor daughter as maintenance.
(3.) On receipt of notice, the Petitioner appeared and filed show-cause admitting that the Opposite party No. 2 is his wife and Mahima Kumari @ Tejashwani Kumari as his daughter. But he denied all the other allegations leveled against him and his family members.