SHANTLING Vs. SHASHIKALA @ GAYATRI

JUDGEMENT

(1.) This is a husband's revision petition against the order dated 04.12.2015, made in Crl.Misc. No. 343/2014, on the file of the Family Court, Vijayapura, granting maintenance of Rs.4,000/- per month from the date of he petition till further orders.

(2.) It is the case of the respondent-wife who is the petitioner before the Family Court that she is legally wedded wife of the respondent and their marriage was solemnized on 03.01.2013 in K.E.B Samudayabhavan, Bagalkot Road, Bijapur. The parents of the petitionerwife have gave Rs.51,000/-, 2 tolas of gold and Rs.20,000/- worth household articles at the time of marriage, as dowry. The petitioner-wife has went to Kalaburgi with the respondent-husband for leading marital life. The respondent-husband has started behaving strangely with the wife, not talking with her, not to come to the house at early hours and coming late night. If she enquired, threatening her to keep quite.

(3.) The husband has filed objections to the main petition denying the entire averments made in the petition. He admitted that the petitioner is the legally wedded wife. He further stated that after the marriage, they went to Kalaburgi to lead marital life. She went to her parental house without informing the family members of the respondent-husband. She is serving as a teacher in a private school and getting monthly income of Rs.5,000/- and she has got M.A., B.Ed. Kannada subject. Hence, she is able to maintain herself. Therefore, he prays for dismissal of the petition.