YADVINDER SINGH AND ORS Vs. SMT MANJEET KAUR

JUDGEMENT

(1.) This is a revision petition against the order dated 09.10.2010 passed by Additional Sessions Judge, Jind.

(2.) The complainant filed complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005. The Sub Divisional Judicial Magistrate, Safidon (Jind) dismissed the complaint vide Order dated 12.08.2009. Accordingly, the Respondent-complainant filed an appeal before the Additional Sessions Judge, Jind. The Additional Sessions Judge, Jind, vide his order dated 09.10.2010 set aside the order of the trial Court and accepted the complaint. While accepting the complaint, the only relief granted was as under:

(3.) The Respondent No. 1 is also directed to pay a sum of 5000/- per month for the Petitioner and his son for their maintenance expenses under Section 20 of the Act w.ef the date of filing of the complaint.