NASEER HUMAYUN Vs. SEEMA ANJUM

JUDGEMENT

(1.) This petition by the respondent, in Crl.A.No.203/2024, is directed against the impugned order dtd. 6/12/2024 passed by the V Additional District and Sessions Judge, Mysore, whereby said appeal filed by the respondent under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (for short 'PWDV Act') was allowed by the Sessions Judge.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) A perusal of the material on record would indicate that the respondent, who is none other than the wife of the petitioner, instituted proceedings in C.Misc.45/2015 against the petitioner under Sec. of the 12 of the Domestic Violence Act of 2005 (Act No.43 of 2005). The petitioner has entered appearance and is contesting the said proceedings and after trial, at the stage of final argument, respondent filed an application seeking amendment of the main petition by seeking enhancement to the compensation claimed by her from Rs.2.00 crore to Rs.5.00 crore. The said application having been opposed by the petitioner-husband, the trial Court passed an order dtd. 19/4/2024 rejecting the application. Aggrieved by the said order, the respondent filed an appeal in Crl.A.No.203/2024, which was allowed vide impugned judgment dtd. 6/12/2024, thereby permitting amendment by holding as under: