AMIT JAIN Vs. PRINCY JAIN
LAWS(MPH)-2020-1-256
HIGH COURT OF MADHYA PRADESH
Decided on
January 09,2020
AMIT JAIN
Appellant
VERSUS
Princy Jain
Respondents
JUDGEMENT
VISHNU PRATAP SINGH CHAUHAN,J. -
(1.)Both these revisions are arising out of the same order dated 06/02/2019 passed by the Principal Judge, Family
Court, Sagar in M.J.C. No.201/2015 whereby disposing of
the application filed under Section 125 of Cr.P.C., hence,
both the revisions are being disposed of by this common
order.
(2.)The dispute pending before the trial Court, in short, is that Amit Jain got married with Princy Jain on 04/12/2013 as per Hindu rites and rituals. After marriage Smt. Princy Jain went to her matrimonial house. In matrimonial house she was harassed and treated cruelly. She was not provided facilities and treating inhumanly. She was beaten by Amit Jain as well as his family members and starting demand of Rs.15,00,000/- for dowry. When she informed this fact to her mother-father, her parents borrowed Rs.15,00,000/- and provided the same to Amit Jain but inhuman behaviour of Amit Jain and his family members remained continued and again raised demand of Rs.5,00,000/- for dowry. When her parents refused to provide further amount, then Amit Jain left Smt. Princy Jain at her parental house and said that when they arrange Rs.5,00,000/-, then they will send Smt. Princy Jain at her matrimonial house otherwise she will have to face dire consequences. Since then Smt. Princy Jain is living with her parents. She has not been provided any money for her maintenance.
(3.)Smt. Princy Jain lodged a report at Sagar against Amit Jain as well as his near relatives. Amit Jain is posted as a Sr. Professor in Dhule and getting Rs.50,000/- per month as salary and also having three storied house thereby earning Rs.20,000/- as rent of the said house and Rs.5,000/- rent of the shop. Thus, he is earning total Rs.1,82,000/- per month. Smt. Princy Jain is in need of Rs.30,000/- per month for maintenance and she wants to continue her study further in MDS for which she has to pay Rs.20,000/- per month as a fee, therefore, she filed an application under Section 125 of Cr.P.C. praying therein for grant of Rs.50,000/- per month as maintenance amount.
(2.)The dispute pending before the trial Court, in short, is that Amit Jain got married with Princy Jain on 04/12/2013 as per Hindu rites and rituals. After marriage Smt. Princy Jain went to her matrimonial house. In matrimonial house she was harassed and treated cruelly. She was not provided facilities and treating inhumanly. She was beaten by Amit Jain as well as his family members and starting demand of Rs.15,00,000/- for dowry. When she informed this fact to her mother-father, her parents borrowed Rs.15,00,000/- and provided the same to Amit Jain but inhuman behaviour of Amit Jain and his family members remained continued and again raised demand of Rs.5,00,000/- for dowry. When her parents refused to provide further amount, then Amit Jain left Smt. Princy Jain at her parental house and said that when they arrange Rs.5,00,000/-, then they will send Smt. Princy Jain at her matrimonial house otherwise she will have to face dire consequences. Since then Smt. Princy Jain is living with her parents. She has not been provided any money for her maintenance.
(3.)Smt. Princy Jain lodged a report at Sagar against Amit Jain as well as his near relatives. Amit Jain is posted as a Sr. Professor in Dhule and getting Rs.50,000/- per month as salary and also having three storied house thereby earning Rs.20,000/- as rent of the said house and Rs.5,000/- rent of the shop. Thus, he is earning total Rs.1,82,000/- per month. Smt. Princy Jain is in need of Rs.30,000/- per month for maintenance and she wants to continue her study further in MDS for which she has to pay Rs.20,000/- per month as a fee, therefore, she filed an application under Section 125 of Cr.P.C. praying therein for grant of Rs.50,000/- per month as maintenance amount.
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