SANTOSHI BAI Vs. GANGARAM AND ORS.

JUDGEMENT

(1.) Heard.

(2.) An application under Sections 12, 18, 19, 22 and 23 under the Act of 2005 was moved by the applicant against her husband Gangaram, her in-law as also impleading second wife of Gangaram, praying for award of maintenance and also for passing appropriate order of residence and return of agricultural land or in lieu thereof, lump sum amount as also for appropriate compensation for damages caused to the petitioner due to physical and mental cruelty.

(3.) Both the Courts below, swayed by the fact that the applicant had earlier married with Ramkumar and she had been co-habiting with non-applicant-Gangaram under an agreement and further recording finding that no case of domestic violence as per Section 3 of the Act of 2005 is made out, the application was rejected and appeal was dismissed This revision is directed against order passed in appeal affirming dismissal of the application for award of maintenance and other relief by the Magistrate.