VISHAL DAMODAR PATIL Vs. VISHAKHA VISHAL PATIL

JUDGEMENT

(1.) The submissions of the learned Counsel appearing for the parties were heard on the last date. With a view to appreciate the submissions, it will be necessary to refer to the facts of the case in brief.

(2.) The submission of the learned Counsel appearing for the petitioner is that there was no prayer made by the first respondent for grant of any interim relief. He submitted that in absence of any prayer in the main application under Section 12 of the Act or in absence of any separate application filed by the first respondent for grant of interim relief, the learned Magistrate could not have granted interim relief in favour of the first respondent. He submitted that in absence of any interim application being made by the first respondent, there was no occasion for the learned Magistrate to consider the prayer for grant of interim relief. He submitted that as no opportunity was granted to the petitioner to oppose the prayer for grant of interim relief, the impugned order deserves to be set aside only on this ground. He submitted that the direction issued by the learned Trial Judge by order dated 4th January, 2008 by which the first respondent was permitted to reside in the shared house is in the nature of the final order which could not have been passed without giving an opportunity to the petitioner of adducing evidence. He submitted that the impugned order is therefore illegal and is required to be quashed and set aside. The learned Counsel for the first respondent supported the impugned Judgments and Orders and submitted that the learned Magistrate had jurisdiction to grant interim relief though there was no separate application containing a prayer for interim relief filed by the first respondent.

(3.) I have carefully considered the submissions. It will be necessary to refer to the relevant provisions of the said Act. Sub-section (1) of Section 12 of the said Act provides that an aggrieved person or any other person on behalf of the aggrieved person or a Protection Officer may present an application to the Magistrate for seeking one or more reliefs under the said Act. The reliefs which can be sought under the said Act are incorporated in Sections 17 to 22 of the said Act. Section 17 is regarding a right of a woman to reside in the shared household. Section 18 gives power to the learned Magistrate to pass a prohibitory order against the respondent in the application under Section 12(1) of the said Act. The said prohibitory order is essentially for preventing the respondent from committing an act of domestic violence or from preventing commission of any act as specified in the protection order. Section 19 empowers the Magistrate to pass a residence order. Under the said section the learned Magistrate can restrain the respondent in the application under Section 12 from dispossessing or in any other manner disturbing the possession of the aggrieved person from the shared household. Under the said section the learned Magistrate can issue direction against the respondent to remove himself from the household. Under the said section the learned Magistrate can direct the respondent to secure the same level of alternate accommodation for aggrieved person as enjoyed by her in the shared household. Section 20 confers power on the learned Magistrate to grant monetary reliefs such as loss of earning, medical expenses, maintenance, etc. Section 21 provides for passing order regarding custody of children. Section 22 gives power to the learned Magistrate to order payment of compensation and damages. Thus, Sections 17 to 22 provide for various kinds of final reliefs which can be granted by the learned Magistrate on an application under Section 12(1) of the said Act.