(1.) THIS appeal is directed against the order dated 11.11.2014 passed by the learned Judge, Family Court, Manipur in Cril.(M) Case No. 54 of 2010/75/12 granting maintenance of Rs. 3,000/ - per month to the respondent. Though this appeal was listed for admission, on the consent of the learned counsel appearing for the parties, it was taken up for hearing.
(2.) THE respondent filed the above criminal Misc. Application before the learned Family Court, Manipur u/s. 125 Cr.PC claiming maintenance of Rs. 5,000/ - per month. Both the parties are Mohamedan and marriage took place between them on 29.8.2008 according to Mohamedan customary rite. Thereafter, they lived together as husband and wife in the house of the appellant. It is alleged by the respondent in the petition that few months after the marriage, the appellant started demanding huge amount of money to start a business besides his Government service and accordingly she had to borrow a sum of Rs. 1,15,000/ - from 3/4 persons and handed over the money to the appellant. In spite of such payment, it alleged that the appellant continued to demand more money and on her failure to pay further money she was not allowed to stay in the house of the appellant. Not being in a position to bear such demand on the part of the respondent and torture meted out to her, the respondent left the matrimonial house and resided in a separate place.
(3.) THE learned Judge, Family Court, Manipur, on consideration of the materials placed before him, found that the appellant had divorced the respondent on 1.4.2010 and accordingly the respondent was entitled to maintenance since the appellant did not take any step to maintain her. The learned Judge, Family Court also found that the appellant is a Government servant drawing a monthly salary of Rs. 17,555/ - and accordingly allowed the maintenance of Rs. 3,000/ - per month.