AMARDIP JAGDIP RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Y.J. Patel for the applicant, learned advocate Mr. N.L. Jain for the respondents No.2 and 3 and learned APP Mr. Manan Mehta for the respondent State being a formal party. Since the dispute is under Protection Of Women From Domestic Violence Act, 2005, between the applicant husband with his wife being respondent No.2 herein and his daughter being respondent No.3 herein. Perused the record.

(2.) The applicant has challenged the judgment and order dated 11.12015 by Addl.Chief Judicial Magistrate (Court No.13) , Ahmedabad in Criminal Misc. Application No.295 of 2011 wherein on application by respondent No.2 wife under the Domestice Violence Act, the trial Court has directed the applicant to pay the amount of Rs.10, 000/- towards maintenance of his wife and daughter w.e.f. 19.11.2011 being the date of application while rejecting all other prayers by the wife.

(3.) The applicant has also challenged the judgment and order dated 10.2017 by Addl. Sessions Judge, City Civil & Sessions Court, Ahmedabad, Court No.20 in Criminal Appeal Nos.5 of 2016 and 15 of 2016; being cross appeals preferred by both husband and wife against the above judgment and order dated 11.12.2015 by the trial Court; wherein the Sessions Court has dismissed both the appeals and confirmed the order of the trial Court, thereby, refused to enhance the amount of maintenance or to even modify it or to reject the request for maintenance by the wife.