LEENA ABRAHAM Vs. BYJU JOSEPH

JUDGEMENT

(1.) The petitioner in person is knocking at the doors of this Court seeking quashment of several orders passed, in effect the order dtd. 30/10/2024, is what is under challenge.

(2.) The petitioner is the wife of respondent No.1. She is seeking maintenance at the hands of the husband. An application is filed in Crl.Misc.No.99/2024, where the petitioner had invoked the provision of Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short, 'the said Act'). But, she had filed certain applications seeking interim maintenance under Sec. 20 of the said Act. The concerned Court on 30/10/2024 passed the following order:

(3.) The petitioner is at the doors of this Court challenging the said order on the score that the concerned Court has not directed maintenance to be paid to the petitioner and her child, which is born from the wedlock of petitioner No.1 and respondent No.1.