PUTTARAJU Vs. SHIVAKUMARI

JUDGEMENT

(1.) The respondent has filed the above application for release of Rs.4,32,000.00 deposited before the trial Court in her favour.

(2.) The petitioner and the respondent are husband and wife. The respondent filed Crl.Misc.No.206/2011 against the petitioner before the trial Court under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 ('the DV Act' for short) seeking monetary relief and custody order as contemplated under Ss. 20 and 21 of the DV Act on the ground that she was subjected to domestic violence in the hands of the petitioner.

(3.) The trial Court by order dtd. 11/4/2016 partly allowed the said petition, awarded Rs.8,000.00 per month to the respondent and her children as maintenance and house rent. The petitioner was also restrained from taking away the children from her custody and committing domestic violence.