B. SHIVA PRAKASH Vs. A. JOSEPHINE GLORY

JUDGEMENT

(1.) Petitioner-husband of respondent is before this Court under Article 227 of the Constitution of India assailing correctness of the order dtd. 14/3/2018 passed on I.A. filed under Ss. 19 , 20 , 21 , 26 of Protection of Women from Domestic Violence Act , 2005 (for short 'the Act'), claiming maintenance of Rs.50,000.00 per month on the file of the VI Additional Principal Judge, Family Court, Bangalore.

(2.) Heard Sri H. Giridhar, learned counsel for the petitioner. There is no representation for the respondent. Perused the writ petition papers.

(3.) This Court at the time of preliminary hearing passed interim order dtd. 28/5/2018 "staying the impugned order passed on I.A. in M.C.No.2053/2015 by the VI Additional Principal Judge, Family Court, Bengaluru, subject to the petitioner depositing arrears calculated at the rate of Rs.5,000.00 per month from the date of application till day, within four weeks from today and to continue to deposit Rs.5,000.00 as maintenance payable to respondent within 10th of every succeeding month by depositing the same before the trial Court."