SAU. ARUNA Vs. OMPRAKASH

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) These three writ petitions arise out of a common judgment and order dated 04.05.2018 passed by the Sessions Court at Akola. By the said common judgment and order, the Sessions Court partly allowed the appeal of the petitioner in Writ Petition No.372/2019 i.e. Aruna w/o Omprakash Shukla and dismissed the appeal of the petitioner in Writ Petition Nos. 707/2018 and 718/2018 i.e. Omprakash S/o Devanand Shukla and others.

(3.) The said petitioner Aruna w/o Omprakash Shukla filed an application under the provisions of The Protection of Women of Domestic Violence Act, 2005 (herein after referred to as D.V.Act) for various reliefs. The said application bearing Miscellaneous Criminal Case No.1314/2012 was partly allowed by the Court of 9th Judicial Magistrate First Class, Akola, directing the said Omprakash s/o Devanand Shukla to pay an amount of Rs.3,000/- per month towards maintenance and Rs.2,000/- per month as house rent to his wife i.e. Aruna w/o Omprakash Shukla. The prayer of the wife for grant of compensation and return of Stridhan and household articles was rejected.