AMARJEET VERMA Vs. POOJA YADAV

JUDGEMENT

(1.) Respondent No.l filed an application under the Protection of Women from Domestic Violence Act, 2005 (for short, the Act) through which she alleged that she and the petitioner got married on 14/12/2015; on such marriage, respondent No.l's father had spent Rs.15.00 lakhs; after the marriage respondent No.l stayed with the petitioner in Delhi; soon after marriage the behaviour of the petitioner and respondent Nos.2 to 4 towards respondent No.l changed as they started taunting her for bringing inferior/ less dowry; the petitioner and respondent Nos.2 to 4 also subjected respondent No.l to cruelty and gave her beatings and that the petitioner had illicit relations with respondent No.3- Lata.

(2.) On the basis of afore averments respondent No.l claimed several reliefs under Ss. 12 and 18 to 22 of the Act which included maintenance, right of residence etc. A prayer was also made by respondent No.l for grant of interim relief in the form of interim maintenance @ Rs.30,000.00 per month and to restrain the petitioner from alienating his assets.

(3.) On being put to notice the petitioner and respondent Nos.2 to 4 appeared before the Judicial Magistrate 1st Class, Gurugram (for short, the Trial Court) and filed a written statement denying the case set up by respondent No.l. In their response they inter-alia stated that since respondent No.l had left the company of the petitioner without any provocation on his part and because there was never any demand of dowry or giving of beatings by the petitioner/ respondent Nos.2 to 4 as also for the reason that she was in an extra marital relationship with one Sunil Kumar -respondent No.l was not entitled to any relief. It was further submitted by them that the petitioner was not owning any property and therefore there was no question of any restraint order with regard to alienation of his properties.