GAURAV MANCHANDA Vs. NAMRATA SINGH

JUDGEMENT

(1.) Petitioner impugns judgment dated 08.03.2018 whereby the revision petition filed by the petitioner impugning order dated 01.12.2017 was dismissed.

(2.) Trial court by order dated 01.12.2017 of the application filed by the respondent under Section 23 of the Protection of Women from Domestic Violence Act (in short DV Act) and awarded maintenance to the respondent (petitioner before the trial court) of Rs. 15,000/- and Rs. 15,000/- for the minor daughter.

(3.) Learned counsel for the petitioner submits that the trial court has erred in awarding maintenance from the date of filing of the petition under Section 12 of the DV Act and has not restricted the same to the date of filing of the application under Section 23 of the DV Act.