SUNIL KUMAR Vs. ELIZABETH

JUDGEMENT

(1.) After hearing for some time, the learned counsel for the Revision Petitioners has filed a Memo, which reads as under:

(2.) The relief sought for in the main petition, is also incorporated in the Memo.

(3.) As per Sec. 19(1)(f) of the Protection of Women from Domestic Violence Act, 2005 [in short 'DV Act'], wherever the Court feels convenient to order for monetary expenses in lieu of the shared house and also taking note of the relationship existing among the parties, a suitable order can be passed in terms of money.