DINESH RAJAK Vs. RAJNI BAI

JUDGEMENT

(1.) Heard the learned counsel for the parties finally. By this criminal revision the applicant has challenged the order dated 18.12.2012 passed in Criminal Revision No. 38/2012 by the learned third Additional Sessions Judge, Seoni whereby the order dated 5.3.2012 passed by the JMFC Seoni in MJC No. 135/2010 was reversed and maintenance of Rs. 1,000/- was granted to the respondent.

(2.) The brief facts of the case are that the respondent has moved a complaint under Section 12 of the Protection of Women From Domestic Violence Act, 2005 (hereinafter referred to "Special Act") that the applicant was in habit to assault her from time and on 24.5.2008 the applicant as well as his family members assaulted her for demand of a motorcycle and she was ousted. Similarly some allegations about the violence committed by the applicant are also quoted, and therefore maintenance of Rs. 3000/- per month was demanded.

(3.) In reply the applicant denied all the allegations made by the respondent.