M. SAHUL HAMEED Vs. ZEENATH BANU

JUDGEMENT

(1.) This revision petition is filed by the husband challenging the award of maintenance passed by the Senior Civil Judge and JMFC, Bantwal, D.K., in Crl.Misc.No.98/2010, which is confirmed by the IV Additional District and Sessions Judge, D.K., Mangalore in Crl.A.No.238/2013.

(2.) Heard learned counsel for both the sides and perused the records.

(3.) The respondents-wife has filed the petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 seeking relief under Ss. 18, 19, 20 and 21 of the Act. The Trial Court after oral and documentary evidence, awarded maintenance at Rs.3000.00 per month to the respondents-wife and Rs.1,500.00 each per month to two minor children. Being aggrieved by this order, the wife has filed Crl.A.No.238/2013 in respect of non-granting order regarding relief of residential order.