NITHYANANDA Vs. SUREKHA SHETTY

JUDGEMENT

(1.) Crl.R.P. No. 938/2016 is directed against the order dated 939/2016 passed in Crl.A. No. 583/2013 by the 55th Additional City Civil and Sessions Judge, Bengaluru allowing the appeal setting aside the order dtd. 10/9/2013 passed in Crl.Misc. No. 140/2012 by the II Traffic Metropolitan Magistrate, Bangalore, and petitioner Nos.1 to 3 have been directed to give a portion of accommodation in the house of petitioner No.1 where they are residing to the respondent (wife) as alternate accommodation under Sec. 19(1)(f) of Protection of Women from Domestic Violance Act, 2005 (hereinafter reffered to as the D.V. Act) for her residential purpose as prayed by her in Crl.Misc. No. 140/2012.

(2.) Crl.R.P. No. 989/2016 is directed against the order dtd. 29/6/2016 passed in Crl.A. No. 541/2013 by 55th Additional City Civil and Sessions Judge, Bengaluru, whereunder the appeal came to be partly allowed whereby granting house rent to the respondent (wife) in Crl.Misc. No. 141/2012 dtd. 10/9/2013 is rejected and other part of the order has been confirmed.

(3.) Heard learned counsel for petitioners and learned counsel for respondent.