HEMA RAWAL AND ORS. Vs. PRASHANT SHARMA

JUDGEMENT

(1.) THIS order will dispose of the above noted two petitions i.e., CRR -35 -2013 filed by Hema Rawal and Saesha Sharma, wife and daughter of respondent and another CRM -M - 14633 -2013, filed by Prashant Sharma, husband of Hema Rawal. Petitioner Hema Rawal wife has questioned the legality and propriety of order dated 30.11.2012, passed by the Additional Sessions Judge, Gurgaon. The husband has also challenged the same order by filing a petition under Section 482 Cr.P.C.

(2.) VIDE order dated 4.5.2012, the Judicial Magistrate First Class, Gurgaon, while deciding the application under Section 12 of the Protection of Women from Domestic Violence Act, 2005, (for short 'the Act'), had directed the husband -respondent to pay a sum of Rs. 15,000/ - per month as monetary relief under Section 20 read with Section 23 of the Act.

(3.) BOTH Hema Rawal -wife and Prashant Sharma -husband have preferred separate petitions as mentioned hereinabove.