Ravindra Nath Kakkar, J. - (1.) Heard learned counsel for the parties.
(2.) This criminal revision has been preferred against the judgement and order dated 04.06.2014 passed by Family Court, Kaushambi in Criminal Case No. 125 of 2013, Smt. Mausami Singh Vs. Vijay Narayan Singh, under Section 125 Cr.P.C. allowing Rs. 5,000/- per month to the opposite party no. 2.
(3.) Briefly stated facts are that opposite party no. 2 Smt. Mausami Singh is legally wedded wife of the revisionist and marriage was solemnized on 28.02.2008 with Hindu ritual and rites. The revisionist (husband) is an employee in Army. The husband and his family members are not satisfied with the dowry and demanded from her and her family members additional dowry i.e. santro car and golden chain and when the same was not fulfilled, the opposite party no. 2 (wife) was tortured and harassed by her husband and his family members and due to physical cruelty and harassment for illegal demand of dowry, she got mentally disturbed and fell ill. Further, allegation is that she was left by her father-in-laws near Bairagipur and thereafter she called her brother on phone who took her to her Maika. She is unable to maintain herself whereas her husband earns Rs. 20,000/- per month as salary and Rs. 2,00000/- per year from Agriculture. Rs. 10,000/- per month as maintenance was prayed by the wife of the revisionist.;