ANAND TANWAR Vs. POONAM ANAND TANWAR

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the Petitioner against judgment dtd. 9/8/2018 of learned ASJ, whereby the Appeal preferred against the Order of learned MM dtd. 7/1/2017 directing the Petitioner to pay Rs.33,332.00 per month to the Respondent and their three children in a Petition under S. Sec. 20 of the Protection of Women from Domestic Violence Act, 2005 (herein after referred to as 'the DV Act'), was upheld.

(2.) Brief facts are that Complaint was filed by the Resopndent/Smt. Poonam Anand Tanwar seeking Monetary Relief under Sec. 20 DV Act aside from Protection, Monetary and Compensation Order.

(3.) Respondent got married to the Petitioner/Anand Tanwar on 23/1/2011 and three children (i.e. two boys and one girl) were born from their wedlock. She claimed that she was harassed and mercilessly beaten on account of dowry because of which strain came in their matrimonial relationship. With passage of time when the Petitioner failed to mend his behaviour, she eventually separated from him on 31/3/2014.