ADITI SATISH KHADSE Vs. KARAN NITIN BHISE

JUDGEMENT

(1.) The marriage of the petitioner-Wife and the respondent no.1- husband was solemnized on 22/12/2017. On 26/4/2018, the couple went to United States of America(USA).

(2.) It is the case of the petitioner-wife that while in USA, there arose some dispute between the couple at a Halloween party on 30/10/2020. It is alleged by the wife that one of respondent no.1's friend misbehaved with her. It is alleged that on 31/3/2023, the petitioner on her own left the matrimonial house in USA and started residing separately in an Apartment. It is the husband's case that the deposit and rent was paid by him. On 25/8/2021, the petitioner left USA and came to Goa. There were some settlement talks for a divorce by mutual consent. The same did not materialise as according to the respondents, the demand of the petitioner was exorbitant.

(3.) The petitioner approached the learned Judicial Magistrate First Class, Mapusa on 6/12/2021 by filing proceedings under Ss. 12 and 23 of the Protection of Women from Domestic Violence Act, 2005 ( hereinafter referred to as "said DV Act'' for short). An application seeking interim relief under Sec. 23 of the DV Act was filed. The trial Court was of the opinion that the petitioner is not entitled for interim order of maintenance. The petitioner's challenge to the order passed by the trial Court failed before the Appellate Court. The concurrent orders passed by the Courts below denying interim relief to the petitioner are challenged in this petition.