LAWS(CHH)-2024-7-27

JITENDRA BANWAKDE Vs. SAVITA BANWAKADE

Decided On July 23, 2024
Jitendra Banwakde Appellant
V/S
Savita Banwakade Respondents

JUDGEMENT

(1.) Since common question of facts and law are involved in both the criminal revision petitions, they are heard analogously and are being disposed of by this common order.

(2.) For sake of convenience, CRR No. 936 of 2023 is being treated as lead case.

(3.) CRR No. 936 of 2023 has been preferred by husband assailing the order dtd. 25/7/2023, passed by the learned Additional Sessions Judge (FTC) Durg, District- Durg (C.G.) in Criminal Appeal No. 190/2023 arising out of order dtd. 27/9/2022 passed by learned Judicial Magistrate First Class, Durg, DistrictDurg (C.G.) in M.J.C. Cr. Case No. 1121/2017, whereby the application filed by non-applicant/wife under Sec. 22 of the Domestic Violence Act has been allowed and awarded compensation to the tune of Rs.35,000.00 to the non-applicant/wife and Rs.10,000.00 as cost of the proceeding under Domestic Violence Act. Learned Family Court has also directed the husband to pay Rs.7,000.00 as maintenance to wife and Rs.5,000.00 per month to two minor sons Rs.5,000.00 till they attain the age of majority. Learned Family Court has further directed for adjustment of the amount Rs.2500.00 granted to the wife under Sec. 125 of CrPC vide order dtd. 5/1/2016 as well as Rs.2,000.00 each of the sons which has been granted by the learned 3rd Additional Chief Family Court, Durg. The appellant has also assailed the order passed in Criminal Appeal Nol. 190 of 2023 by which the appeal filed by the applicant/husband has been dismissed.