G.K. RADHAKRISHNA S/O LATE KARIYAPPA AGED ABOUT 33 YEARS R/AT NO. 1059, 1ST CROSS SHIVANANJAPPA BADAVANE NEHRU NAGAR MANDYA - 571 401 Vs. S. SMITHA @ KRUPA D/O LATE M. SATYANARAYANA AGED ABOUT 31 YEARS R/AT NO. 173, NETHAJINAGAR NEAR ALANAHALLI T. NARASIPURA ROAD MYSORE - 570 026

JUDGEMENT

(1.) Though the matter is listed for admission is taken up for final adjudication, after hearing the petitioner/party-in-person and the learned Counsel for the respondent.

(2.) The fact is, on the application filed by the respondent/wife under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, the Trial Court allowed the same and ordered the petitioner/husband to pay monthly maintenance at Rs.5,000.00 with prohibitory order from causing violence to the wife. The appeal preferred by the husband challenging the said order went in vain.

(3.) Learned Counsel for the respondent/wife fairly submits that before the Trial Court, the husband has not adduced his rebuttal evidence.