MINI Vs. JACOB

JUDGEMENT

(1.) The 1st respondent in Criminal Revision Petition No.319/2023 filed this Contempt Petition under Sec. 11 and 12 of the Contempt of Courts Act,1971 and Article 215 of the Constitution of India, praying for initiating contempt proceedings against the original petitioner in the Criminal Revision Petition on the ground that he willfully disobeyed the direction of this Court in the judgment dtd. 30/7/2024.

(2.) The petitioner herein filed M.C. No.2/2018 before the Judicial First Class Magistrate Court, Changanassery under Ss. 19 and 20 of the Protection of Women from Domestic Violence Act, 2005. The Magistrate directed the respondent in the M.C. to pay a monthly maintenance of Rs.3,000.00. In appeal, the Additional Sessions Court-V, Kottayam enhanced the monthly maintenance to Rs.7,500.00 In addition to the same, residence order was also granted by the Sessions Court. In Revision, this Court passed the following order:

(3.) The grievance of the petitioner is that the respondent failed to comply the above order passed by this Court for the past four months.