Kailash Chandra Joshi, J. - (1.) The instant revision petition has been preferred by the petitioners Smt.Pratima @ Teena Kunwar, w/o Dalpat Singh and Aditya @ Jyotiraditya s/o Dalpat Singh, both residents of Rajawat Guest House, House No.5, Nagmarg, outside Chandpole, Udaipur at present 51, BG Nagar, Samta Nagar, Bedla, Udaipur against the order dated 18.02.2008 passed by the Judge, Family Court, Udaipur whereby the learned Judge partly allowed the petition filed by the petitioner under section 125 Cr.P.C.
(2.) The brief facts of the case giving rise to the present revision petition are that a petition under section 125 Cr.P.C. was filed by the petitioners claiming maintenance for themselves. The petitioners are the wife and minor son of respondent No.2, Dalpat Singh respectively.
(3.) It was averred in the petition that petitioner No.1 Smt.Pratima @ Teena Kunwar and respondent No.2 Dalpat Singh got married on 05.12.2000 and out of the wedlock a son was born to them . It was further averred in the petition that just after few days of marriage, the respondent and his family members started ill-treating, abusing and torturing the petitioner wife with demand of dowry and in the month of January 2005, the petitioner was thrown out of her husband's house, by her husband and family members. Subsequent efforts to settle the matter by3 the family members of the petitioner wife, were all in vain. It was further stated that the respondent husband is an advocate by profession and used to earn Rs. 25000/- to Rs. 30,000/- per month and the petitioner wife has no means to maintain herself and her child. On the basis of these averments, it was prayed that a total sum of Rs. 5,500/- be ordered to be paid as maintenance for herself and her minor son.;