PARVIN FIROZ SHAIKH Vs. FIROZ SHARFUDDIN SHAIKH

JUDGEMENT

(1.) Heard finally. Rule made returnable forthwith.

(2.) Petitioner No.1 Smt. Parvin was married to Respondent No.1 Firoz. She had applied to the learned Chief Judicial Magistrate, Osmanabad for maintenance and consequential benefits under the provisions of Section 12 of The Protection of Women from Domestic Violence Act, 2005 (for short, the DV Act).

(3.) The learned Chief Judicial Magistrate allowed the application and directed the respondent and his parents not to cause domestic violence to the petitioners. The respondent was directed to pay an amount of Rs.2,000/ per month to petitioner No.1 Parvin and Rs.1,000/ per month to Petitioner No.2 Vasim and Petitioner No.3 Muskan, as maintenance.