L.NITHYANANDA Vs. SHYAMALA K.C.

JUDGEMENT

(1.) This is husband's petition, challenging judgment and order passed by the trial Court under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'DV Act') granting maintenance at the rate of Rs.15,000.00 per month, which came to be confirmed by the Sessions Court by dismissing the appeal filed by him.

(2.) For the sake of convenience, parties are referred to by their ranks before the trial Court.

(3.) Petitioner/wife filed a petition under Sec. 12 of the DV Act, seeking several relief, including maintenance, contending that the marriage between her and respondent No.1 was a love marriage and it was also registered. However, later she came to know that respondent actually represented her to be belonging to Vokkaliga Caste, whereas he belong to schedule caste. Since he is a bank employee in Shanivarasante Corporation Bank, he worked at Sakaleshpura, Bhagamandala, Udupi, Bilagi of Bagalkote, Delhi, Mumbai and Chiplan.