PRAKASH Vs. LAZITHA

JUDGEMENT

(1.) The respondent in M.C. No.17/2013 has filed this revision petition invoking the provisions of Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973.

(2.) Respondent Nos.1 to 3 are his wife and children. In M.C. No.17/2013 which was filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (PWDV Act), respondent Nos.1 to 3 sought various reliefs including maintenance. The trial court allowed the petition. Operative part of the order reads as follows:-

(3.) The petitioner preferred an appeal under Sec. 29 of the Act. The appellate court confirmed the order granting relief Nos.1, 3 and 5, modified relief No.2 and set aside relief No.4. The appellate court observed in regard to the monthly maintenance allowed in favour of respondent Nos.2 and 3, as follows:-