SAPNA PAUL Vs. ROHIN PAUL

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner (Wife) impugning the judgment dtd. 1/11/2019, passed by the learned Additional Sessions Judge (Appellate Court), South-East District, Saket Courts, New Delhi whereby, the judgment dtd. 16/11/2016, passed by the learned Metropolitan Magistrate (Trial Court), Mahila Court, South-East District, Saket Courts, New Delhi was set aside and the matter was remanded back to the Trial Court.

(2.) Vide the judgment dtd. 16/11/2016, the Trial Court had allowed the application filed by the Wife under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (DV Act) and directed the respondent (Husband) to pay a sum of Rs.1,00,000.00 per month towards maintenance as well as compensation under Sec. 22 of the DV Act to the Wife.

(3.) Assailing the impugned judgment passed by the Appellate Court, the Wife filed the present petition along with an application for condonation of delay and an application for stay of the proceedings before the Trial Court. Vide detailed order dtd. 22/7/2022, the application for condonation of delay was allowed by the predecessor bench. Vide order dtd. 2/9/2022, the proceedings before the Trial Court pursuant to the remand judgment passed by the Appellate Court were stayed by the predecessor bench.