Smt. Priyanjali vs Aanand on 9 December, 2025

NEUTRAL CITATION NO. 2025:MPHC-IND:36109

1 CRR-4512-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE GAJENDRA SINGH
ON THE 9th OF DECEMBER, 2025
CRIMINAL REVISION No. 4512 of 2025
SMT. PRIYANJALI
Versus
AANAND
Appearance:

Shri Kamlesh Kumar Guru - Advocate for the petitioner [P-1].

Shri Prateek Maheshwari-Advocate for the respondent [R-1].

WITH
CRIMINAL REVISION No. 4369 of 2025
ANAND DAS
Versus
SMT. PRIYANJALI DAS
Appearance:
Shri Prateek Maheshwari -Advocate for the petitioner.
Shri Kamlesh Kumar Guru - Advocate for the respondent.
Reserved on 02.12.2025.
Pronounced on 09.12.2025.
------------------------------------------------------------------------
ORDER

Both the criminal revisions are preferred being aggrieved by the order dated 07.07.2025 in MJCR No.294/2021 by 3rd Additional

NEUTRAL CITATION NO. 2025:MPHC-IND:36109

2 CRR-4512-2025 Principal Judge, Family Court, Indore whereby an amount of Rs.20,000/- has been awarded in favour of wife/respondent in criminal revision No.4369/2025 as maintenance under section 125 of the Cr.P.C from the date of application i.e. 01.03.2021.

2. Facts in brief are that couple was married on 05.12.2018 at Indore as per Hindu customs and rituals. An application for maintenance under section 125 Cr.P.C was preferred on 01.03.2021 claiming Rs.1 lakh per month as maintenance alleging that she has been harassed and neglected. She has been deprived from maintenance since August, 2019. She is unable to maintain herself and residing at Sudama Nagar, Indore at her parental house. The husband has sufficient means

as he earns Rs.18 lakhs per annum through salary as Software Engineer in Accenture, Hydrabad Branch. He possesses a flat in Shilpa Park, Kondapur, Hydrabad with valuation of Rs.1 crore and has immovable residential properties at Hydrabad and Indore. He maintains 3 luxury cars and has sufficient moveable properties and earns Rs.3 lakhs per month and has no other responsibility.

3. The application was replied and contested on the ground that wife has deprived the husband from conjugal rights since 5 years. She used to live at Hydrabad after marriage and visited Indore occasionally. In that period she always spent the whole time at her maternal home. The husband and wife visited many places of south India as well as other

NEUTRAL CITATION NO. 2025:MPHC-IND:36109

3 CRR-4512-2025 major cities of India. He never harassed the wife. She extends threat of false implication through relatives who are occupying high official positions. She is not interested in discharging the marital obligations since 26.05.2019 and is residing at her own will at maternal home. Wife has levelled false allegations of adultery. Wife is Bachelor of Engineer in Electronics stream and holds Diploma of French language. She is well versed in astrology and performs the job of graphic designer, web developer, article writer and extends consultation in marketing as well as online mediation coaching and maintains the profession of personal healer through soul journey spiritual path. She has sufficient experience in various fields. She is not in need of any maintenance, hence prayed for dismissal of the application.

4. Family Court examined wife as PW/1 and her mother as PW/2 and younger sister as PW/3 and adduced the documents Ex.P/1 to Ex.P/19. The husband examined himself as NAW/1 and adduced documents Ex.D/1 to D/38 in his defence.

5. Appreciating the evidence, Family Court allowed the application partially as mentioned in para-1 of the judgment recording the finding that presently wife is not earning to maintain the standard of life of husband whereas the husband has not maintained the wife since she is living in Indore and further recorded the finding that husband has

sufficient means to maintain the wife.

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4 CRR-4512-2025

6. Challenging the above judgment, criminal revision No.4369/2025 is preferred by the husband on the ground that trial court failed to consider the fact that husband is persistently unemployed whereas the wife is earning sufficiently. In the light of the admitted educational qualification of the wife and the financial independence of the wife, the impugned order is not sustainable. The Family Court further erred in not considering the fact that the wife has on her own will left the matrimonial home and has mistreated the husband by not complying the marital obligations, hence prayed for setting aside the order of maintenance.

7. Criminal Revision No.4512/2025 is preferred by the wife for enhancement of amount of maintenance from Rs.20,000/- to Rs.1 lakh on the ground that the income of the husband during the period of 2019 to June, 2022 has been established as Rs.1,11,12,486/- from the bank statements.

8. The husband has concealed his income. The Family Court failed to consider the legal position that wife is entitled for maintenance as per the social status of the husband. The trial court failed to appreciate the income, moveable as well as immovable properties of the husband and not awarded the maintenance properly.

9. Heard both the parties.

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5 CRR-4512-2025

10. Perused the record.

11. Firstly Criminal Revision No.4369/2025 is being considered. The Family Court has recorded the finding that the earning of the wife may be assessed as Rs.15,000/- to Rs.20,000/- per month. The statement of the account of the wife reveals that only Rs.13,000/- has been credited in her account in a period of six months as per para-15 of Priyanjali (PW/1). She is Bachelor Electronics and Telecommunication Engineer from IETE, New Delhi and completed certification in French language and stated in para-37 of her deposition that earlier she was working but she did not join any job after marriage and further explained that now she is suffering from depression so she could not get any job. The assessment of income only to the tune of Rs.15,000/- to Rs.20,000/- by the Family court does not call for interference. The Family court, Indore has assessed the income of the husband as more than Rs.12 lakhs per annum and that assessment is based on the income tax returns as discussed in para-36 of the judgment. Considering the liabilities, the amount of maintenance in favour of the wife to the tune of Rs.20,000/- from the date of application does not call for interference, hence the criminal revision No.4369/2025 has no substance and is hereby dismissed.

12. Now come to criminal revision no.4512/2025 for enhancement of the amount of maintenance. The Family Court, Indore

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6 CRR-4512-2025 has considered the standard of life of the parties, reasonable requirements, professional competence, independent source of income, employment prior to marriage of the wife and the financial stability of the husband, his actual income, reasonable expenses for the maintenance of himself and responsibilities of other family members and has quantified the amount of maintenance as Rs.20,000/- per month to be payable from the date of application. The Family Court has left no stone unturned in assessing the actual income of the husband and has considered all the relevant factors to be taken into consideration and has assessed the income of the husband properly. The Family Court, Indore has taken into consideration the educational qualification of the wife also and balancing the requirements of both the parties as well as their liabilities has quantified the amount of maintenance to be payable by the husband to the wife and has awarded the amount of maintenance from the date of application. The amount quantified by the Family Court, Indore does not suffers from perversity, therefore, it does not call for interference, hence the criminal revision no.4512/2025 is also dismissed.

(GAJENDRA SINGH) JUDGE

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