C.C. BASAVARAJA Vs. C. GOWRAMMA

JUDGEMENT

(1.) These two criminal revision petitions arise out of C.Misc.No.164/2010 pending before the Court of I Addl. JMFC, Chitradurga between the parties to these revision petitions and therefore, they are heard together and disposed of by this common order.

(2.) Heard the learned counsel for the parties.

(3.) Brief facts of the case leading to filing of these two criminal revision petitions as revealed from the records are, the respondent - wife had filed C.Misc.No.164/2010 before the Court of I Addl. JMFC, Chitradurga (for short the 'Trial Court') under Sec. 12 , 18 and 19 of Protection of Women from Domestic Violence Act , 2005 (for short the 'Act of 2005') seeking for multiple reliefs. The Trial Court had passed an interim order dtd. 20/2/2014 in the said proceedings awarding a sum of Rs.2,500.00 per month as maintenance to the respondent. Being aggrieved by the said order the petitioners had filed Crl.A.No.73/2014 whereas the respondent herein had filed Crl.A.No.76/2014 with a prayer to grant residential accommodation to her. The aforesaid two criminal appeals were heard together and disposed of by the common judgment by the Principal District and Sessions Judge, Chitradurga on 26/8/2014, wherein the appeal filed by the petitioners was dismissed and the appeal filed by the respondent was allowed and the petitioners were directed to provide a accommodation to the respondent to reside in their house as a shared household. Being aggrieved by the said order dtd. 26/8/2014 passed in Crl.A.No.73/2014 and Crl.A.No.76/2014, the petitioners have preferred these two criminal revision petitions.