MOHAMMAD AYUB Vs. FOUZIA

JUDGEMENT

(1.) Aggrieved by the order granting maintenance of Rs.3,000/- per month to respondents No.1 to 3 each by way of monetary relief under the Protection of Women from Domestic Violence Act , 2005 (for short 'the DV Act ') and confirmation of the said order by the IV Addl. District and Sessions, D.K.Mangaluru, the petitioner is before this Court.

(2.) Respondent No.1 is the wife and respondent Nos.2 and 3 are the sons of the petitioner. The marriage of the petitioner and respondent No.1 was solemnized on 15.01.2004 as per their customs. Out of the said wedlock, respondent Nos.2 and 3 were born on 11.11.2004 and 03.04.2007 respectively.

(3.) Respondent No.1 filed complaint before the Bantwal Rural Police Station in Crime No.215/2009 alleging that the petitioner subjected her to physical and mental cruelty in connection with his unlawful demands.