SMT.MADHAVI Vs. SRI.VENKATESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) This petition is directed against the order dated 03.07.2014 passed by the Prl., JMFC, Gokak in DVA No.5/2014 awarding a maintenance of Rs.2,000/- p.m. to the petitioner. The said order has been modified by the XII Additional District and Sessions Judge, Belagavi, sitting at Gokak vide order dated 05.12.2015 in Criminal Revision Petition No.150/2015, whereby the interim maintenance awarded to the petitioner/wife is enhanced to Rs.8,000/- p.m. The petitioner has approached this Court under Section 482 of Cr.P.C. seeking further enhancement of maintenance to Rs.20,000/-.

(3.) On going through the records, it is seen that the petitioner/wife filed a petition under Sections 18 , 19 , 20 and 22 of D.V. Act for protection order, for grant of compensation or damages and for monetory relief and other reliefs. Considering the said application by an interim order dated 03.07.2014 the learned Magistrate directed the respondent/husband to pay an interim maintenance of Rs.2,000/- p.m. till the disposal of the petition.