KRUSHNA CHANDRA PATTNAYAK Vs. SWAGATIKA SWAIN @ KABERI

JUDGEMENT

(1.) The Petitioners in both the CRLREVs have challenged the legality of the order dtd. 25/10/2019 passed in Misc. Case No. 229/2015 / Comp. No. 174/2018 by the learned Asst. Sessions Judge (Womens'), Jagatsinghpur, in proceedings under the Protection of Women from Domestic Violence Act, 2005 which has been confirmed by judgment dtd. 6/9/2021 passed in CRLA No. 35/2019 by the learned Sessions Judge, Jagatsinghpur.

(2.) The learned A.S.J.(w), Jagatsinghpur passed the order dtd. 25/10/2019 partly allowing the prayer of the Opposite Party and passed order of protection under Sec. 18 of the P.W.D.V. Act and directed the Petitioner to provide monetary relief to the Opposite Party by giving an amount of Rs.3,000.00 per month towards her maintenance from the date of order under sec. 20 of the P.W.D.V Act.

(3.) Through CRLREV No.419 of 2021, the petitioner seeks the quashment of the impugned order with respect to the allowance of maintenance. Through CRLREV No.484 of 2021, the Opposite Party has prayed for increasing the amount of maintenance, share in ancestral property and return of Stridhan property and dowry articles.