SHILPASHREE J.M. Vs. GURUMANJUNATHA .A.S.

JUDGEMENT

(1.) The petitioners, who are the wife and child have filed this revision petition under Sec. 397(1) r/w Sec. 401 of Cr.P.C. challenging the order in Crl.A.No.1392/2014 passed by the LXVI Additional City Civil & Sessions Judge, Bangalore, reducing the maintenance granted to petitioner No.1 from Rs.10,000.00 to Rs.5000.00 and compensation from Rs.3,00,000.00 to Rs.2,00,000.00.

(2.) The brief factual matrix leading to the case are that, the petitioners have filed the petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 against the respondent-Husband claiming the maintenance and compensation. The petition was contested by the respondent-Husband and maintenance of Rs.10,000.00 was awarded to petitioner No.1 and Rs.5,000.00 was awarded to petitioner No.2 along with compensation of Rs.3,00,000.00 for mental agony.

(3.) Being aggrieved by this, the respondents filed an appeal before the learned LXVI Additional City Civil & Sessions Judge and matter was heard in Crl.A.No.1392/2014 and the learned Sessions Judge reduced the maintenance from Rs.10,000.00 to Rs.5000.00 so far as it relates to petitioner No.1 and it has reduced the compensation from Rs.3,00,000.00 to Rs.2,00,000.00. Being aggrieved by this order, the petitioners i.e., wife and children are before this Court.