SAKINA ANJUM Vs. EHSAN KHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant revision application is directed against the order dtd. 20/6/2020, passed by learned Principal Judge, Family Court, Ranchi, whereby the Original Maintenance Case No. 159 of 2010, preferred by the petitioner for award of her maintenance under Sec. 125 Cr. P.C. has been dismissed on the ground that petitioner has failed to prove the factum of marriage with the opposite party.

(3.) The case of the petitioner, in brief is that the petitioner was married with opposite party on 8/6/2010 and were living as husband and wife. The petitioner and opposite party were leading conjugal life, but the attitude of the opposite party and his family members changed and they started torturing the petitioner and started demanding dowry. The opposite party, his parents, brother-in-law and sister-in-law started demanding dowry by saying unless the petitioner would bring rupees three lakhs and articles she will not be allowed to remain in her matrimonial home. The petitioner and her parents were unable to fulfill their demand. On 1/9/2010, the opposite party assaulted the petitioner and drove her out of the matrimonial home. The mother, father and brother of the petitioner tried to settle the matter but the opposite party was firm on his demand. The petitioner is facing great hardship to maintain herself. Family members of opposite party are rich and his father Saukat Khan is working in police department and the opposite party himself is running Electronics shop near Kanke and earning about rupees fifteen thousand per month.