RAKESH Vs. SUMANGALA

JUDGEMENT

(1.) These two criminal petitions are arising out of common judgment passed in Criminal Appeal No. 11/2014 dated 14.11.2014 by II -Additional Sessions Judge, Vijayapura.

(2.) For the purpose of easy understanding and convenience and to avoid repetition, ranks of the parties as per their ranks before the Trial Court is retained.

(3.) Petitioner by name Sumangala had filed a petition in Criminal Miscellaneous No. 57/2003 on the file of Civil Judge and JMFC, Muddebihal, under Sec. 12 of the Protection of Women from Domestic Violence Act, 2003, seeking maintenance from respondent Nos. 1 to 6. Respondents appeared before the Court and contested the proceedings. After due contest, the Court has allowed the application and awarded an amount of Rs. 2,000/ - per month as maintenance from the date of the petition.