VIJIKUMARI Vs. MOWNESHWARACHARI

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 6/4/2023 passed in Criminal Revision Petition No.674/2022 by the High Court of Karnataka at Bengaluru, the appellant who is the wife of the respondent has preferred this appeal.

(3.) Briefly stated, the facts are that the appellant-wife had filed a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Act"). The said petition, i.e., Criminal Miscellaneous No.6/2014 was allowed by the learned Magistrate by order dtd. 23/2/2015, granting Rs.12,000.00 (Rupees Twelve Thousand only) per month as maintenance and Rs.1,00,000.00 (Rupees One Lakh only) towards compensation.