SANTOSH SAJJAN Vs. SHIVAMMA

JUDGEMENT

(1.) The husband has filed this revision petition being aggrieved by the order dated 21.01.2017 passed in Criminal Misc. No.9/2016 on the file of Principal Judge Family Court, Raichur.

(2.) The parties are referred to as per their ranking before the trial Court.

(3.) The respondent wife filed a petition under section 125 of Cr.P.C. before the Family Court seeking maintenance of Rs.20,000/- per month from the petitioner herein. The wife has stated in her petition that she is legally wedded wife of the respondent and their marriage was solemnized on 17.12.2012 at Amba Bhavani Temple, Choudary, Talikote, Vijayapur, as per Hindu rites. At the time of marriage, the parents of the petitioner gave 3 tolas of gold and Rs.50,000/- cash to the respondent and also gave Rs.50,000/- towards marriage expenses. After the marriage the petitioner started living with the respondent in his house. The husband looked after her very well only for few months and later on he started quarreling with her for trivial matters. The parents of the respondent were also harassing the petitioner stating that she was not looking after the elder sisters of the respondent properly. She has also alleged that her husband and his family members started harassing her demanding additional dowry and gold. Even she has stated that her husband was harassing her by assaulting her daily and also squeezing her neck and biting her body wherever he wants and harassing her physically. She has further stated that her parents requested respondent and his family members and advised them not to harass her. But the respondent and his family members continued to harass her. Subsequently she was thrown out of the house by the respondent and therefore she was forced to file the petition before the Manvi Court for maintenance. But the said case ended in compromise as per the advice of the Court. Later on, the respondent took her to his house and looked after her properly only for few months. Thereafter, he again started harassing her for additional dowry by assaulting her. She has further stated that one day she was locked in the kitchen by opening gas cylinder, when she raised hue and cry, with the hope that neighbors would come and save her, the respondent opened the lock. According to her, the parents of her husband are making efforts to perform his second marriage.