SMITHA B.S. Vs. S. SATISH

JUDGEMENT

(1.) These two criminal revision petitions filed under Sec. 397 read with Sec. 401 of Cr.P.C., arise from the same proceedings between the same parties, and therefore, they are heard together and disposed of by this common order.

(2.) Heard the learned Counsel for the parties.

(3.) Facts leading to filing of these two revision petitions as revealed from the records narrated briefly are, Smt. Dr. Smitha.B.S., who is the petitioner in Crl.RP.No.513/2016 had initiated proceedings against the respondent, who is her husband before the jurisdictional Court of Magistrate at Mysuru, under the provisions of the Protection of Women from Domestic Violence Act, 2005 (for short, 'D.V.Act'), and in the said proceedings, she had claimed Rs.10,000.00 per month as maintenance, residential accommodation and compensation and damages for the mental torture and emotional distress caused to her by the respondent. The said petition was opposed by the respondent. The learned Magistrate by order dtd. 28/11/2013 partly allowed the petition filed by the wife in Crl.Misc.No.100/2012 and directed the respondent/husband to pay maintenance at the rate of Rs.10,000.00 per month with yearly increase of Rs.500.00 per month and respondent was also directed to pay Rs.20,000.00 as compensation for the act of domestic violence committed by him.