MAHESH CHANDRA SHARMA, J. - (1.) BY filing instant criminal revision the petitioner has challenged the Judgment dated 5.4.2008 passed by the Judge, Family Court, Kota in case No. 1026/2002, by which it allowed the application moved under Section 125 Cr.P.C. and directed the petitioner to pay Rs. 1,000/ - p.m. to the respondent.
(2.) BRIEF fact of the case are that respondent filed an application under Section 125 Cr.P.C. before the Family Court stating therein that she entered into Nata Marriage on 27.6.1998 with the petitioner and lived with him for two years. Thereafter, she was deserted and since then she has been living with her parent in the parental house and she demanded payment of Rs. 1000/ - p.m. towards maintenance. The petitioner filed a detailed reply controverted the facts mentioned by the respondent.
(3.) THE respondent in support of her case produced as many as three witnesses and petitioner also produced three witnesses.;