Karnataka High Court: While passing the order in a criminal revision petition, a Single Judge Bench comprising of Rathnakala, J. held that the obligation of the husband to maintain the wife continues throughout the matrimonial life and the husband cannot get away with an excuse that for many years no request was made by the wife for the maintenance amount.

In the present case, the wife filed a petition under S. 12 of the Act for various relief. The learned Magistrate ordered maintenance and compensation in favor of the wife which was modified by the lower appellate court. The husband-revision petitioner, challenged the maintainability of the petition filed by the wife under S. 12 of the Act for maintenance and compensation. Learned counsel for the petitioner submitted that there was no cause to file the petition since there was no harassment/ill treatment or domestic violence as defined under S. 3 of the Act.

The Court, rejecting the contention of the petitioner held that domestic violence under S. 3 of the Act, includes economic abuse also. The omission of the husband in neglecting to maintain the aggrieved wife falls within the description of S. 3 of the Act. The husband was living with another woman, which was another form of domestic violence, emotional. It was held that the petitioner was guilty of offence of domestic violence under the Act and could not escape liability. [Kasturi v. Subhas, Criminal Revision Petition No. 539/2017, dated August 3, 2017]

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