NUR MOHAMMAD ALI Vs. RASHIDA BEGUM

JUDGEMENT

(1.) Heard Ms. L. Wazeeda, learned counsel for the petitioner.

(2.) The respondent herein is the complainant no. 1 in a complaint case filed under sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (herein after referred to as the "DV Act" for short), which is registered and numbered as D.V. Case No. 77/2019. The minor daughter of the petitioner and respondent has been arrayed as the complainant no. 2 in the said case. The said case is pending for disposal before the Court of the learned Judicial Magistrate First Class, Kamrup at Amingaon. The petitioner herein is arrayed as the opposite party no. 1 (accused) in the said case. The learned trial Court, by an order dtd. 11/9/2019, as an interim measure, ordered the petitioner to pay an amount of Rs.4,000.00 per month to the aggrieved from the date of the order.

(3.) The said order was challenged by the petitioner by filing an appeal under sec. 29 of the DV Act. The learned Addl. Sessions Judge, by its judgment and order dtd. 10/1/2022, passed in Crl. Appeal No. 31/2019, had dismissed the said appeal and affirmed the order of maintenance passed by the learned trial Court.