VJAYANAND DATTARAM NAIK Vs. VISHRANTI VIJAYANAND NAIK

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the contesting respondent no.1 waives service. Heard finally by consent of parties.

(2.) The first respondent along with her minor son Vishwatta V. Naik had filed a domestic violence petition no.1/2013 against the petitioner before the learned Judicial Magistrate First Class at Pernem. By an order dated 10/3/2017 the learned Magistrate partly granted the application in terms of section 20 of the Protection of Women from Domestic Violence Act, 2005 (Act, for short) directing the petitioner to pay a monthly maintenance of Rs.5000.00 to the first respondent for herself as well as of the child. The reliefs sought under section 18, 19 and 22 of the Act were rejected. The first respondent feeling aggrieved by the same filed Criminal Appeal no.47/2007 before the Additional Sessions Judge, Mapusa. The Addl. Sessions Judge by a judgment and order dated 24/7/2018 has partly allowed the appeal by enhancing the maintenance to Rs.7000.00 p.m. from the date of the impugned order i.e. 10/3/2017 along with some other reliefs. Feeling aggrieved the petitioner is before this Court.

(3.) I have heard Shri Agha, the learned counsel for the petitioner and Shri Bhobe, the learned counsel for the first respondent.