AVTAR SINGH Vs. BALJEET KAUR

JUDGEMENT

(1.) CRM No.16727 of 2015 in CRR No.3579 of 2014 Application is allowed, subject to all just exceptions. Annexures R-1 and R-2 are taken on record. Main cases By this common order CRR No.3579 of 2014 and CRR No.4247 of 2014 are being disposed of as common issue is involved in these petitions.

(2.) In CRR No.3579 of 2014 petitioner assails order dated 28.05.2014 passed by Sub-Judicial Magistrate Hansi and order dated 10.10.2014 passed by Additional Sessions Judge, Hisar.

(3.) Respondent Baljeet Kaur filed an application for grant of interim relief under Section 12 read with Sections 18, 19, 20, 22, 23 of Protection of Women from Domestic Violence Act, 2005. The application was allowed. Avtar Singh was directed to make payment of Rs.10,000/- as interim maintenance to Baljeet Kaur and Rs.5,000/- as rent for alternate accommodation from the date of filing the petition.