RAMESH B.S. Vs. NAVANEETHA

JUDGEMENT

(1.) This revision petition is filed by the revision petitioner/husband under Sec. 397 r/w 401 of Cr.P.C., challenging the order passed by the LVII Additional City Civil and Sessions Judge, Bengaluru City in Criminal Appeal No.116/2015 dtd. 13/11/2015, whereby the learned Sessions Judge has partly allowed the appeal by awarding compensation in a sum of Rs.4,00,000.00 to the respondent/wife under Sec. 22 of the Domestic Violence Act, 2005.

(2.) For the sake of convenience, parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are that the petitioner/wife has filed a petition under Sec. 12 of Domestic Violence Act, seeking a protection order by way of an injunction restraining the respondent/husband from committing a Domestic Violence seeking maintenance to herself and her children, medical expenses and compensation from the respondent/husband.