NISCHAL Vs. JYOTI

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Mr. R. D. Hazare, learned counsel waives service for respondent. With consent of learned counsel for the parties, the petition is taken up for final hearing.

(3.) By way of this petition filed under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the order dtd. 17/2/2018 passed by the learned Additional Sessions judge, Hinganghat in Cri. (PWDV) Appeal No.6/2017, wherein the appeal under Sec. 29 of the Protection of Women's from Domestic Violence Act, 2005 ("D.V. Act") was partly allowed. The said Court has enhanced the amount and directed to pay a total amount of Rs.6000.00 per month from January, 2015 to the wife.