SHABANA Vs. SHAHID BEG

JUDGEMENT

(1.) The petitioner/wife had filed a complaint before the Metropolitan Magistrate, Mahila Court-01, Central, Delhi under Section 12 of The Protection of Women from Domestic Violence Act , 2005 (hereinafter referred to as "Act") which was registered as CC No.291/6/08 seeking protection order under Section 18 ; residence order under Section 19 ; monetary relief under Section 20 and compensation order under Section 22 of the Act.

(2.) The learned Magistrate vide order dated 13.07.2015 directed that the petitioner be paid an amount of Rs.10,000/- per month towards her and her minor daughter's maintenance and for her alternative accommodation from the date of the judgment. It was specified that any amount paid to the petitioner in other proceedings would be adjusted. The respondent was directed to clear the arrears of maintenance within three months and to pay the maintenance of Rs.10,000/- by 10th day of every month of English calendar. The respondent was also restrained from causing any harassment or cruelty to the petitioner from the date of the order.

(3.) As against the aforesaid order passed by the learned Mahila Court, both, the petitioner and the respondent preferred respective appeals vide CA No.8/2015 and 5/2016. Both the appeals were heard together and vide order dated 22.02.2016, the appeal of the petitioner was dismissed but the appeal of the respondent was partly allowed to the extent that the monthly allowance to be paid by him was reduced to Rs.5000/- per month towards the maintenance of the minor daughter of the petitioner and nothing to her, payable from the date of filing of the complaint till the date of attainment of majority of the child.