P RAJKUMAR; SHANTO Vs. YOGA @ YOGALAKSHMI

JUDGEMENT

(1.) Criminal Revision Case is directed against the order dated 20.01.2015 passed in Crl.A.No.14 of 2014 on the file of the learned Principal District and Sessions Judge, Vellore, confirming the order dated 28.09.2012 passed in M.C.No.2 of 2011 by the learned Judicial Magistrate No.1, Vellore granting protection order under Section 18, permitting the respondent/wife to live in a portion of the house at D.No.35/1s, Kamarajar 2nd Street, LIC Colony, Sainathapuram, Vellore, and also against an order under Section 20 of the Act directing the petitioner/husband to pay a sum of Rs.10,000/- per month as maintenance on or before 5th of every English Calender Month.

(2.) Material on record discloses that M.C.No.2 of 2011, has been filed by the respondent, on the file of the learned Judicial Magistrate No.1, Vellore, against the husband and his mother, petitioners herein, alleging domestic violence and to take the case on file under Sections 18(a) (b) (c) (e) &(E), 19 (1)(a)(b)(c)(g) Sec.20(d) and Sec.22 of the Domestic Violence Act.

(3.) Averments deduced from the reading of both the impugned orders are that marriage between the parties was solemnized on 07.05.2009. According to the wife, at the time of marriage, 50 sovereigns of gold, five sovereigns of gold and a sum of Rs.1 Lakh for purchase of a car besides, silver and bronze vessels were given as Stredhana. Sum of Rs.50,000/- was also given for purchase of other articles. Respondent/wife has further submitted that after their honeymoon trip, they lived together and petitioner/husband demanded dowry. She has also alleged that the husband/petitioner had insisted that the property which stood in her mother's name should be transferred in his favour.