DEEPTI VAISHNAV Vs. RAVISHANKAR VAISHNAV

JUDGEMENT

(1.) Both these criminal revisions arise out of the same impugned order dated 30-11-2018 passed in Criminal Appeal No.146/2018 by the Court of 5th Additional Sessions Judge, Raigarh, Chhattisgarh.

(2.) The petitioner in CRR No.12 of 2019 shall be referred to as the applicant in both the cases and respondents in CRR No.12 of 2019 who are petitioners in CRR No.32 of 2019 shall be referred to as respondents for both the cases.

(3.) The facts of the case are these, that the applicant filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'the Act, 2005') praying for various reliefs. The application was contested by the respondents side. The learned JMFC Raigarh, passed the order dated 24-08-2018 by allowing the application. The applicant was granted residence order under Section 19 of the Act, 2005 directing to provide for house or in lieu of that Rs. 3000/- per month to the applicant. She was granted monetary relief under Section 20 of the Act, 2005 of Rs.10,000/- per month to be paid from the date of order, medical expenses Rs.2000/- and also return of stridhan was ordered. The applicant was further granted Rs.75,000/- as compensation under Section 22 of the Act, 2005. This order was challenged in appeal which has been decided by the impugned order in which the appeal was partly allowed. The monetary relief of Rs.10,000/- was modified as under all the heads claimed against respondent No.1. Rest of the reliefs granted by the JMFC were set aside.