SHRI GAUTAM SAHA Vs. SMTI RATNA BISWAS @ SAHA

JUDGEMENT

(1.) The present Revision Petition encompasses a limited question as to whether a Divorce Wife is entitled to get relief U/S 20 of the Domestic Violence Act and whether she will be within the purview of aggrieved person, there being no any domestic relation between the parties ?

(2.) The case being an old one of 2009, special mention was made in the Cause list that no adjournment should be granted to such cases, despite that learned counsel for the petitioner did not turn up for hearing today on repeated call, therefore the matter is taken up for decision on its own merit.

(3.) Heard the submission of Mr. G. P. Bhowmick, learned counsel for the respondent who has made a submission that law is clear enough on the issued that divorce wife is entitled to get maintenance under the provisions of Divorce Act.