V K V SARMA Vs. INDIRA SARMA

JUDGEMENT

(1.) THE petitioner is before this court aggrieved by the trial court allowing the application filed by the respondent u/s 12 of the Protection of Women from Domestic Violence Act, 2005 ('the Act' for short) and the said order of the trial court being confirmed by the lower appellate court.

(2.) THE brief facts are, the respondent filed a petition u/s 12 of the Act and sought, among other things, a direction to the petitioner to pay her maintenance of Rs. 18,000/- per month and in the petition it was stated by her that, she had a live-in- relationship with the petitioner despite the petitioner having wife and two children and on account of the companionship the respondent had with the petitioner, petitioner even took certain amount from the respondent by stating that he would buy a site in her name and the respondent, who was at that time working as a Consultant for many Companies including Nice Company, however, was not taken care of by the petitioner herein and she was ill-treated and harassed by the petitioner. Though the petitioner herein is well placed having 3 acres of land and a house at Nagarbavi apart from carrying on the business of Beauty Parlor and having number of vehicles and earning more than Rs. 1,50,000/- per month, the petitioner did not take care of the respondent herein and therefore she was constrained to file the petition u/s 12 of the Act.

(3.) ON appeal being filed by the petitioner herein, the learned Judge of the lower appellate court dismissed the appeal by confirming the order of the trial court.