MAHENDRA S/O. DEORAJI JAUNJAL Vs. VAISHALI

JUDGEMENT

(1.) The applicant is aggrieved by the order dtd. 21/5/2019 rendered by the Civil Judge, Junior Division, Saoner in Miscellaneous Criminal Application 299/2018 whereby the said application is partly allowed and the applicant - the original non-applicant is directed to pay interim maintenance of Rs.10,000.00 per month to non-applicant 1 effective from the date of filing of the application, and the judgment dtd. 23/10/2019 rendered by the learned Additional Sessions Judge-9, Nagpur in Criminal Appeal 179/2019 which upholds the order of interim maintenance and dismisses appeal.

(2.) The wedding of the applicant and non-applicant 1 was solemnized on 24/3/2010. Non-applicant 2 is the child from the wedlock.

(3.) Non-applicant 1 preferred Miscellaneous Criminal Application 299/2018 invoking the provisions of Ss. 12, 18, 19 and 23 the Protection of Women from Domestic Violence Act, 2005 (D.V. Act). The domestic abuse to which non-applicant 1 was allegedly subjected, is described vividly and with particularity.