P. RAJKUMAR Vs. YOGA @ YOGALAKSHMI

JUDGEMENT

(1.) Leave granted.

(2.) The appellants assail order dated 06.03.2015 passed by the High Court dismissing the criminal revision, declining to interfere with the order dated 20.01.2015 affirming order dated 28.09.2012 for grant of Rs.10,000/- as maintenance to the respondent in proceedings under section 20 of the Protection of Women from Domestic Violence Act, 2005 (for short, the 'Act').

(3.) Learned counsel for the appellants makes a short submission that the claim for maintenance under section 20 of the Act was specifically negatived by the judicial magistrate. The learned Magistrate therefore could not have simultaneously ordered for maintenance in a pending proceeding under section 125 of Code of Criminal Procedure (for short, the 'Cr.P.C.') over which he had no jurisdiction. It was lastly submitted that the respondent has since remarried.