KULWANT Vs. GEETA DEVI

JUDGEMENT

(1.) The matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that, initially, Geeta Devi d/o Phool Singh, respondent-wife, has filed the petition u/s 12 of The Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to "the Act") (Annexure P1) against her husband Kulwant s/o Zile Singh (petitioner). The petitioner-husband contested her claim and filed the written statement (Annexure P2) to the main petition. The trial Magistrate partly accepted the petition and directed the petitioner-husband to pay a sum of Rs.4000/- per month to his wife and minor daughter as maintenance, vide impugned judgment dated 9.4.2011(Annexure P3).

(2.) Aggrieved thereby, the appeal filed by the petitioner-husband was partly accepted and the claim of maintenance of respondent-wife was negated. However, the maintenance allowance to the tune of Rs.2500/- per month was granted to her minor daughter, by means of impugned judgment dated 3.7.2014 (Annexure P4) by the appellate Court.

(3.) Sequelly, the petitioner-husband still did not feel satisfied and preferred the present petition to quash the impugned judgments (Annexures P3 and P4), invoking the provisions of section 482 Cr.PC. That is how I am seized of the matter.