RUPEN RAJ PAHWA Vs. KAAJAL PAHWA

JUDGEMENT

(1.) THE application of the respondent/wife for maintenance against the petitioner was disposed of by order dated 13th August, 2014 passed by MM, Mahila Court, Saket, New Delhi, the relevant portion whereof reads as under: -

(2.) THE said order was challenged by the petitioner by filing of an appeal, being Criminal Appeal No.31/14, under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Act"). The said appeal was dismissed after hearing the parties, by order dated 5th November, 2014.

(3.) THE present petition has been filed under Section 482 Cr.P.C. read with relevant provisions of the Act challenging both the impugned orders dated 13th August, 2014 and 5th November, 2014 with a prayer to set -aside the said orders.