BHASKAR Vs. T. PREMA TANGAVELU

JUDGEMENT

(1.) This revision petition is filed by the petitioner under Section 397 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') assailing the order passed by the Judicial Magistrate First Class-III, Mysore in Crl. Mis. No. 10/2009 dated 13.11.2009 (hereinafter referred to as 'trial Court') for having allowed the petition in part and granting maintenance to the respondent under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'D.V. Act') and the same was upheld by the V Additional District and Sessions Judge, Mysore (hereinafter referred to as 'First Appellate Court') in Crl.A. No. 109/2011 dated 10.02.2012.

(2.) Heard the argument of the learned counsel for the petitioner as well as learned counsel for the respondent.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.