VARUN AGGARWAL AND OTHERS Vs. POOJA AGGARWAL

JUDGEMENT

(1.) A marriage took place between Varun Aggarwal appellant No.1 and Pooja Aggarwal respondent on 02.06.2011 and thereafter the couple had been cohabiting at Ludhiana from where the wife gave birth to a male child namely Shauraya out of the loins of husband Varun Aggarwal. It is thereafter, bickerings erupted leading to matrimonial dispute and which led to filing of various legal recourses against each other. In one of such recourse, under Protection of Women from Domestic Violence Act, 2005 (in short 'the Act' or 'Domestic Violence Act') the wife had sought maintenance from the husband. The Court of learned Judicial Magistrate 1st Class, Ludhiana through orders dated 26.09.2013 directed the husband to pay maintenance to the wife to the tune of Rs. 3,000 per month from the date of filing of the petition and restraining the husband from committing any act of violence observing that the wife had every right to stay in the shared household.

(2.) The husband and his parents preferred an appeal before the Court of learned Additional Sessions Judge (Fast Track Court), Ludhiana which through impugned judgment dated 01.09.2014 modified the orders of interim maintenance so granted reducing the same to Rs. 2,500 per month and dismissing rest of the prayer of the appellants.

(3.) Still aggrieved, the husband and in-laws of the respondent have again assailed these findings before this Court in the present revision petition.