JAYKUMAR JAYANTILAL FALIYA Vs. RIDDHI DINESHBHAI KANAKHRA

JUDGEMENT

(1.) Heard the learned Advocate Mr.Bhadrish S. Raju for the applicant and learned Advocate Mr. Nandish H. Thackar for the respondent No.1. Perused the record.

(2.) The applicant herein is husband whereas the respondent No.1 his wife. The respondent Nos.2 to 5 are family members of the applicant and therefore, they are formal party so also respondent No.6 State which is a formal party. Therefore, the respondent Nos.2 to 5 have remained away from the proceeding though they are duly served whereas learned APP has nothing to add in a dispute between the husband and wife for maintenance and other relief under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the D.V. Act').

(3.) The applicant herein has challenged the judgment and order dated 15.11.2016 in Criminal Appeal No.14 of 2016 by the learned