KONDAYIL SANDHYA Vs. SARATH K.S.

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction for speedy disposal of the application for maintenance under Sec. 20 read with 23(2) of the Protection of Women from Domestic Violence Act, 2005 (for short, 'the Act') in Crl.Misc.No.159/2022 pending on the file of the I MMTC, Mayo Hall, Bengaluru.

(2.) The petitioner is the wife of the respondent. The two get married on 21/10/2010 and have a child of seven years from the wedlock who was born on 28/12/2015. The relationship between the petitioner and the respondent flounder and on such floundering, the proceedings are instituted by the wife before the concerned court invoking Sec. 12 of the Act in Crl.Misc.No.159/2022.

(3.) The grievance of the petitioner-wife is that the concerned court has not taken up the application filed along with the petition under Sec. 12 of the Act till date and no orders are passed with regard to the reliefs that are sought in the application filed along with the petition filed under Sec. 12 of the Act. Sec. 12 of the Act reads as follows: