KANUPRIYA SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 25.08.2018 whereby the Appellate Court allowed the appeal filed by Respondent no. 2/husband, impugning order dated 26.06.2018 of the Trial Court and set aside the same. The Trial Court has awarded interim maintenance to the Petitioner/wife of Rs. 16,500/- per month from the date of filing of the petition under Section 23(1) of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the DV Act).

(2.) Petitioner and Respondent no. 2 married on 14.02.2015. As per the Petitioner, her parents had spent lavishly on her marriage and fulfilled all demands of Respondent no. 2 and his family. After the marriage, Petitioner started residing with Respondent no. 2 at her matrimonial home in Muradnagar, Ghaziabad (U.P.) along with him and his family. It is alleged that thereafter Petitioner was subjected to cruelty by her in-laws who were dissatisfied with the dowry articles. Further, it is alleged that all her jewellery articles and Istridhan were taken by her in laws on the pretext of keeping them safe in a bank locker.

(3.) It is further alleged that she was consistently harassed by her husband and her in-laws. It is alleged that without informing the Petitioner, Respondent no. 2 left the matrimonial house at Muradnagar, Ghaziabad and started living at Pune (Maharashtra) and refused to return to the matrimonial home.