SRINWATI MUKHERJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Writ Petition is taken up for final disposal with the consent of parties.

(3.) The Petitioner by this Petition is seeking directions to the Respondent No.2"husband to pay remaining two installments for the 'Shared Household", or such other amount as is payable to the developer towards the balance consideration in respect of a flat admeasuring 1029 square feet carpet area situated at Malad West, Mumbai. This prayer is made claiming to be under Sec. 2(s) i.e. 'Shared Household", as defined under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as, 'the DV Act", for brevity).