BHAWNA Vs. BHAY RAM

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The appellant is the complainant in a case under the Protection of Women from Domestic Violence Act, 2005. In the trial, the right of the appellant to lead evidence was closed and the complaint was rejected. Therefore, the appellant had filed an appeal. The Appellate Court allowed the appeal directing the trial court to reopen the case and allow the appellant to lead evidence subject to her paying cost of Rs.20,000.00 per witness. When the appellant moved the High Court against the said order, the High Court reduced the cost to Rs.10,000.00 per witness. In addition, the Appellate Court as well as the High Court said that the appellant will not be entitled to maintenance during the said period.