LAXMIBAI Vs. GAJANAN

JUDGEMENT

(1.) This is a petition by wife. She had filed application under Domestic Violence Act claiming various reliefs. Admittedly, she resides in a shared house which is purchased in the joint name of the petitioner as well as the respondent.

(2.) The learned Judicial Magistrate First Class Court No. 13, Amravati, decided the interim application in Misc. Criminal Case No.250 of 2007 which was filed by the petitioners. Learned Magistrate had granted monthly maintenance for children @ Rs. 1,000/ - per month each and directed the non-applicant to pay the installment of the Flat which was jointly purchased by the spouses, regularly.

(3.) The respondent carried an appeal in the Sessions Court, Amravati. In said appeal, the respondent had prayed for grant of stay to the impugned order. By order dated 21-5-2010, the learned Sessions Court had granted stay of order of trial Court granting maintenance and ordering payment of installment.