PRASSADA VINAICA FATORPENCAR Vs. ROSHNEE BHANA FATORPECAR

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Shri Lobo, the learned Counsel waives service for the respondent. Heard finally, by consent of the learned Counsel for the parties.

(2.) BY this petition, the original respondent is challenging the judgment and order dated 18.02.2015, passed by the learned Additional Sessions Judge in Criminal Appeal No. 104/2014. By the impugned judgment, the appeal filed by the petitioner has only been partly allowed, thereby modifying the order dated 24.07.2014, passed by the learned Judicial Magistrate First Class, Mapusa, in a case under the Domestic Violence Act.

(3.) I have heard Shri Lotlikar, the learned Senior Counsel for the petitioner and Shri Lobo, the learned Counsel for the respondent. With the assistance of the learned Counsel for the parties, I have perused the impugned orders.