ANTHONY JOHNSON Vs. KAVITA GLORY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Heredia, learned Counsel waives service on behalf of respondent no. 1. Respondent no. 2-State is a formal party. Heard finally, by consent of the parties.

(2.) This is the second round of litigation before this Court wherein the petitioners are challenging the order dated 20.11.2015, passed by the learned Additional Sessions Judge, Panaji, thereby dismissing the Criminal Appeal No. 184/2015 filed by the petitioners, in default.

(3.) The respondent no. 1 had filed Criminal Case No. AOA/161/2012/D, against the petitioners under the provisions of Protection of Women from Domestic Violence Act, 2005. The learned Judicial Magistrate First Class, Panaji by an order dated 30.06.2014 has partly allowed the said application directing the petitioner no. 1 to pay maintenance at the rate of Rs.8,000/- per month to the respondent no. 1. The petitioners sought to challenge the said order in an appeal, which was barred by time.