ANOOPKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision is directed against the interim order dated 14/07/2011 in CMP 1300 of 2011 before the Judicial Magistrate of the First Class, Ernakulam as confirmed by the lower Appellate Court.

(2.) The application was one under S.23 of the Protection of Women from Domestic Violence Act, 2005 for maintenance at the rate of Rs.10,000/- per month.

(3.) The marriage between the petitioner and the first respondent before the Trial Court is stated to have taken place on 15/09/1996 and they were residing as husband and wife thereafter. Various other allegations regarding the receipt of the gold ornaments and cash are also made in the petition, which are not very relevant for the present purpose. Petitioner complains of cruelty at the hands of the inmates of the house of the first respondent and also alleged that she was being harassed asking her to get money from her house. It is alleged that the first respondent abandoned her at the bus stop on the way to her sister's house and thereafter demanded money for taking back her to his house. Then the first respondent filed a divorce petition. Various other allegations are seen made in the petition.