VED RATTAN AGGARWAL Vs. MALLIKA AGGARWAL

JUDGEMENT

(1.) This is a revision petition against the judgment and order dated 12.08.2011 passed by Judicial Magistrate Ist Class, Gurgaon, as well as, the order dated 08.09.2011 passed by the Sessions Judge, Gurgaon, vide which, the appeal of the petitioner was dismissed.

(2.) Vide these two orders, the only relief granted to the respondent-wife was that the daughter of the petitioner be got admitted in the school, in which she had passed her IXth class and the petitioner being the father was directed to pay money towards the fees.

(3.) The only argument raised by learned counsel for the petitioner, while impugning the order passed under Section 12 read with Sections 17, 18, 19, 20, 22 and 23 of the Protection of Women against Domestic Violence Act, 2005, was that he is suffering from various diseases and he is unable to pay the fees and that his wife, too, was working.