SHER SINGH Vs. SMT. NEELAM RANI

JUDGEMENT

(1.) This revision is directed against the judgment dated 04.03.2013 passed by Additional Sessions Judge, Jind vide which the appeal filed by the petitioner was partly allowed and the order dated 11.06.2011 passed by Additional Chief Judicial Magistrate, Jind was modified; and the order dated 11.06.2011 passed by Additional Chief Judicial Magistrate, Jind vide which the complaint under section 12 of Protection of Women From Domestic Violence Act, 2005 (for short "the Act") filed by the respondents was allowed.

(2.) Brief facts of the case as noticed in the order passed by the trial Court are as under:-

(3.) After leading evidence by both the parties, the trial Court passed the following order:-