MRS. SWATI SAVIO DSOUZA Vs. SAVIO DSOUZA

JUDGEMENT

(1.) This Petition is by wife questioning the order impugned dated 9th August, 2019 passed on Application Exhibit-5 dated 9 th August, 2019 preferred under Section 19(1)(d) and 19(1)(f) of the Domestic Violence Act (For short "D.V. Act") wherein prayer for injunction against the Respondent from selling, alienating, transferring or creating third party rights in Flat No.601, Dharti CHS, near Picnic Cottage Bus Stop, 7 Bungalows, Andheri (West), Mumbai 400061, so also her prayer for ordering payment of Rs 33,000/- per month towards rent for her accommodation came to be rejected.

(2.) Facts necessary for deciding the present Petition are as under:-

(3.) The Petitioner married to Respondent on 30/12/1997 and they were initially residing in rented flat. In 2004, the aforesaid matrimonial house was purchased.