BHUPESHKUMAR JAYANTILAL PRAJAPATI Vs. RUNALI BHUPESHKUMAR PRAJAPATI

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel for the parties.

(3.) This is an appeal arising from the proceedings under the Protection of Women from Domestic Violence Act, 2005 (for short 'the Domestic violence Act') wherein the Courts below have directed the appellant to pay to the respondent rent in lieu of accommodation at the rate of Rs.2,000.00 (Rupees Two Thousand only) per month, Rs.5,000.00 (Rupees Five Thousand only) as maintenance to the wife and Rs.3,000.00(Rupees Three Thousand only) per month towards the minor child in total Rs.10, 000.00 (Rupees Ten Thousand only) per month.