BHAGWANDAS Vs. PANPATI SHAH

JUDGEMENT

(1.) This criminal Revision has been preferred by the petitioner being aggrieved by the impugned order dtd. 25/3/2022 passed by learned Principal Judge Family Court, Singrauli, in MJCR No. 120/2018 whereby the application under Sec. 125 Cr.P.C. filed by the respondent/wife has been partly allowed and the petitioner/husband has been directed to pay Rs.10,000.00 per month to the respondent/wife from the date of application dtd. 27/9/2018.

(2.) The brief facts of the case are that the marriage of the petitioner/husband and respondent/wife has been solemnized on 29/3/2017 as per the Hindu rites and rituals at Amlori Shishu Mandir under the Mukhya Mantri Kanya Daan Yojana. Since the date of marriage, petitioner started to make pressure on the respondent to bring dowry from her parental home and when she denied, petitioner started to torture her and lastly he oust the respondent from his house on 11/8/2017. When no ground was left, respondent/wife file an application under Sec. 125 Cr.P.C. before the learned Principal Judge Family Court, Singrauli (M.P.) as MJCR No. 120/2018 which was partly allowed vide order dtd. 25/3/2022, directing the petitioner/husband to pay Rs.10,000.00 per month to the respondent/wife. Being aggrieved by the aforesaid order, instant Criminal Revision has been preferred.

(3.) Learned counsel for the petitioner/husband submits that the marriage of the petitioner and respondent has been solemnized on 29/3/2017 as per the Hindu rites and rituals at Amlori Shishu Mandir under the scheme of Mukhya Mantri Kanya Daan Yojana. It is further submitted that the respondent/wife has filed an application under Sec. 125 Cr.P.C. before the Principal Judge, Family Court, Singrauli, stating therein that, from the date of marriage, respondent (petitioner herein) used to misbehave with the applicant (respondent herein) for demand of dowry, she has been ousted on 11/8/2017 from her matrimonial house and since then, she is residing with her parents. Respondent is earning Rs.6,00,000.00 from his agricultural business and also have a Pakka House and earning Rs.15,000.00 per month on rent from that house and claiming Rs.25,000.00 per month as maintenance alongwith litigation fee.