GAHIHINATH Vs. KAUSALYABAI

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. By consent, heard finally at the stage of admission itself.

(2.) The petitioner is the husband of the respondent. The respondent had filed an application under the provisions of the Protection of Women from Domestic Violence Act, 2005 [ For short, ' Domestic Violence Act ' ] before the Judicial Magistrate First Class, Ausa, seeking monetory reliefs. The learned Magistrate, after holding due inquiry in the matter, rejected the said application. The respondent approached the Court of Sessions by filing an Appeal U/s 29 of the Domestic Violence Act. The Court of Sessions allowed the Appeal and directed the petitioner herein to pay maintenance @ Rs. 1,500/ [ Rupees One Thousand Five Hundred only ] per month to the respondent herein.

(3.) Though a number of contentions have been raised by the learned counsel for the parties, it is not necessary to discuss the same in details in view of the final order that is proposed to be passed after hearing the learned counsel for the parties.