WESLEY K. ABRAHAM Vs. ANJU ANTONY

JUDGEMENT

(1.) This Crl.R.P. has been preferred challenging the judgment dtd. 25/1/2022 in Crl.A.No.214 of 2020 on the files of the Additional Sessions Court-VI, Ernakulam.

(2.) The revision petitioner is the husband. The 1st Respondent is his wife.

(3.) The wife filed an application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the D.V. Act') claiming various reliefs. She also moved an application for interim maintenance under Sec. 23(1) of the D.V. Act. The learned Magistrate dismissed the application. In appeal, the Appellate Court granted maintenance at the rate of Rs.30,000.00 per month for three children together. The said order is under challenge in this revision petition.