REIS DUARTO PEREIRA Vs. NAVITTY JOSEPHINE PEREIRA

JUDGEMENT

(1.) By this application, the Applicant is challenging Order dtd. 8/9/2021 passed by the Court of Additional Sessions Judge, Mapusa, whereby Appeal filed by the Respondent no.1 under the provisions of the Protection of Women from Domestic Violence Act, 2005, has been allowed. The Applicant has been directed to pay an amount of Rs.8,000.00 per month towards the maintenance of the child.

(2.) The Applicant has contended in the present application that he has a small business of repairing UPS and batteries and allied products and that his monthly earning ranges between Rs.8,000.00 to Rs.10,000.00 and that therefore the direction given in the impugned order is onerous. It is further contended by the learned Counsel appearing for the Applicant that even on merits, the Sessions Court was not justified in allowing the Appeal.

(3.) In view of the above, issue notice for final disposal returnable on 12/1/2022.