SATISH Vs. KAMLA

JUDGEMENT

(1.) RECEIPT of Rs.5000/ - on account of costs imposed by this Court, deposited with Legal Services Authority has been produced. Same is taken on record.

(2.) THE relevant facts which need to be recapitulated are as under: -

(3.) THE respondent contested the petition. She pleaded that the petitioner was a person of loose character and had illicit relations with his brother's wife. He was living with her illegally. She used to be beaten by him and abandoned at her parental home. Because of his violent behaviour she had instituted a petition for protection under Section 23 (2) of the Protection of Women from Domestic Violence Act, 2005 which was decided in her favour on 26.05.2015, but despite the directions given the petitioner and his family members had failed to provide her the required amenities.