KAPIL KUMAR Vs. MALTI DEVI

JUDGEMENT

(1.) Challenge in this Criminal Revision Petition is to the order dtd. 20/11/2013 passed by learned Additional Sessions Judge, Jalandhar, whereby the appeal filed by the petitioner challenging the order dtd. 2/8/2010 passed by learned Judicial Magistrate Ist Class, Jalandhar, whereby the respondent-wife was awarded Rs.3000.00 per month as rent of the house, was dismissed.

(2.) Learned counsel contends that the petitioner-husband had not challenged the order granting maintenance to the wife. However, the order regarding payment of the rent to the wife was not in accordance with Clause (f) of Sec. 19 of the Protection of Women from Domestic Violence Act, 2005.

(3.) I have heard the learned counsel for the petitioner and with his able assistance gone through the material available on record.