SURYA PRAKASH Vs. RACHNA

JUDGEMENT

(1.) The present petition has been placed before this Bench in view of the reference made by the learned Single Bench on 11.09.2015 for the opinion on the following questions:-

(2.) None appeared for the parties on number of dates and, therefore, amicus were appointed to decide the important questions of law arising from the order passed by the learned Single Bench.

(3.) The brief facts leading to the present petition are that the respondent-wife filed a petition under the Protection of Women from Domestic Violence Act, 2005 (for short "the Act") against her husband inter alia on the ground that her marriage took place on 11.05.2011 and she gave birth to a baby boy. The learned trial Court passed an order on 30.10.2013 that the non-applicant/ present petitioner and his family members will not harass the wife and she be also paid Rs.2,500/- per month as maintenance and Rs.20,000/- as compensation. An appeal was filed against the said order which was partly allowed on 11.09.2014 whereby the amount of compensation was set aside.