RITU RANI Vs. AMRISH KUMAR AND OTHERS

JUDGEMENT

(1.) Challenge in the present petition is to the order dated 3.8.2015 passed by learned Addl. Sessions Judge, Patiala dismissing the application of the petitioner for enhancement of maintenance.

(2.) In brief, facts of the case are that the petitioner herein filed an application under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 for grant of interim maintenance, residence orders, and protection orders etc. Learned Chief Judicial Magistrate, Patiala vide his order dated 27.10.2014 held the petitioner entitled for residence in the shared house and also allowed the petitioner maintenance of Rs. 4,000.00 per month.

(3.) Aggrieved against the said order, the petitioner filed a revision petition before learned Addl. Sessions Judge, Patiala for enhancement of interim maintenance amount which petition was dismissed. Aggrieved against the said order of the dismissal, the instant petition has been filed.