CHALUVARAJU Vs. SUNEETHA

JUDGEMENT

(1.) Being aggrieved by dismissal of appeal filed by him before the Sessions Court challenging the order passed by the trial Court granting maintenance and other reliefs under the provisions of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the DV Act' for short), petitioner/husband is before this Court contending that the impugned order is not the speaking order. False allegations were made in the petition. Due to the intervention of the elders of the family, a settlement is entered into on 3/9/2011 and by virtue of said settlement, permanent alimony is paid. Therefore, question of once again paying maintenance does not arise. However, without providing reasonable opportunity, appeal filed by the petitioner is dismissed.

(2.) Notice on this petition is served on the respondent No.1/wife. However, she has not chosen to appear and contest the matter. In fact, notice by hand was also ordered, but respondent No.1 has refused to receive the notice.

(3.) Heard arguments and perused the records.