EVENEET SINGH Vs. PRASHANT CHAUDHRI

JUDGEMENT

(1.) This Court had by its judgment and order dated 20.12.2010 disposed of certain applications in the two pending suits.

(2.) By the directions contained in that judgment, the Court had upheld the right of the plaintiff in one of the suits, (hereafter referred to as "Eveneet") to residence in terms of Section 17 of The Protection of Women from Domestic Violence Act, 2005 (hereafter referred to as "the Domestic Violence Act"). However, the Court, on a consideration of the other materials on record formed the opinion that it would be in the best interest of the parties that Eveneet should not continue to reside in the shared household, drawing inspiration from the judgment in Shumita Didi Sandhu v. Sanjay Singh Sandhu and Ors. FAO (OS) 341/2007 (decided on 26.10.2010), as well as Section 19(1)(f) of the Domestic Violence Act, and instead directed that she ought to be given alternative accommodation. As an interim measure, she was held entitled to ' 30,000/- per month (towards rent) over and above the monthly maintenance amount determined at ' 45,000/-.

(3.) The operative portion of the Court s directions contained in paras 19 to 21 are as follows: