AVINASH CHANDRA ARORA Vs. ANITA ARORA

JUDGEMENT

(1.) The instant revision petitions under Sections 397 Crimial P.C. are preferred by the husband-Avinash Chandra Arora against his wife-Anita Arora and his daughter-Kirti Arora and vice versa wherein the parties are aggrieved by the impugned order dated 29.01.2015 passed by the learned Additional Sessions Judge- 05, West District, Tis Hazari Courts, Delhi in C.A. No. 76/14. Further the husband-Avinash Chandra Arora has also assailed the order dated 25.08.2014 passed by the learned Metropolitan Magistrate Mahila Court, Tis Hazari Courts, Delhi in C.C. No. 60/1/2010.

(2.) The brief facts stated are that the wife-Anita Arora was turned out from the matrimonial house by the husband-Avinash Chandra Arora on 29.03.2009. Thereafter a complaint case under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 was filed on 05.03.2010 by the wife-Anita Arora and the daughter-Kirti Arora in the Court of Chief Metropolitan Magistrate, Delhi against the husband-Avinash Chandra Arora wherein the complainants sought financial maintenance as well as an alternate residential accommodation for themselves.

(3.) In the mean while the wife-Anita Arora moved an application under Sec. 23 of DV Act for interim maintenance on 25.07.2012 and the same was disposed of vide order dated 24.01.2013 stating therein that the pleadings have already been completed and six witnesses have been examined therefore, the matter will only be decided after leading of the evidences by both the parties.