SARBJYOT KAUR SALUJA Vs. RAJENDER SINGH SALUJA

JUDGEMENT

(1.) THE learned counsel for the plaintiff/applicant states that another application under Order 6 Rule 17 has also been filed by the plaintiff and consequently she does not press the present application.

(2.) THE plaintiffs/applicants contend that they have filed a suit for permanent injunction and maintenance against the defendants under Sections 18, 20 and 23 of Hindu Adoption and Maintenance Act.

(3.) ACCORDING to the plaintiffs they have pleaded elaborately their entitlement for Rs. 1.5 lakhs per month as maintenance and according to the plaintiffs they have set out material averments in respect thereto in the plaint, however, on account of an inadvertent error the prayer clause of the plaint does not specifically include a prayer for relief of maintenance of Rs. 1.5 lakhs per month. Consequently, the plaintiff wants to amend the plaint by incorporating the prayer (aa) as detailed in para 7 of the application. The plaintiff consequently also seeks to amend the title of the plaint so as to incorporate the provisions of "The protection of Women from Domestic Violence Act, 2005" which has been invoked on 17th October, 2006 as the Court is competent to exercise its power conferred under Sections 18, 19, 20, 21 and 22 of the Protection of Women from Domestic Violence Act, 2005.