KRISHNA MURTHY NOOKULA Vs. Y SAVITHA

JUDGEMENT

(1.) THIS revision petition is by the husband against the order dated 5.1.2008 in Crl.Mis.No.435/2007 passed under Sections 20 and 22 of the Protection of Women from Domestic Violence Act, 2005.

(2.) THE petition is listed for admission after notice to the respondent. In response to which, the learned Counsel has represented her. Considering legal issues that arise for consideration, the petition is admitted and taken up for final disposal.

(3.) THE learned jurisdictional Magistrate considering the mandate of the provisions of the Act requiring expeditious disposal appears to have proceeded to conduct "enquiry" summarily. Accepting the grounds urged by the respondent herein (petitioner before him) in the affidavit where she had referred to quantum of income the petitioner rejected his contention of inability to pay the amount and passed the impugned order fixing the maintenance at Rs30,000/- per month that includes maintenance of the children as well. Direction was also issued that he shall pay 750,000/- towards medical expenses, 725,000/- towards mental harassment. Though in the order, it is mentioned that the said direction shall be complied till further orders, the order undoubtedly is enforceable.