GURPREET SINGH Vs. AMANDEEP

JUDGEMENT

(1.) This order of mine shall dispose of two petitions i.e. CRR-212- 2014 and CRR-1521-2014 arising out of the same impugned order. For brevity facts are being extracted from CRR-212-2014.

(2.) The instant revision petitions have been preferred seeking to challenge the order dated 18.12013 passed by learned Sessions Judge, Barnala whereby Rs. 8,000.00 has been awarded against the husband as interim maintenance payable to the wife complainant and the minor daughter.

(3.) In brief the facts are that complainant Amandeep Kaur got married to Gurpreet Singh, (the petitioner in CRR-212-2014) on 30.02007. After the marriage, the petitioner started residing along with her husband and his family members in House No. 242, Street No.5, Prem Basti, Sangrur. Out of this wedlock, a female child namely, Shubamreet was born on 19.01.2008. On account of domestic violence, the complainant wife Amandeep was forced to live at her parental house at village Tapa along with her minor daughter, which led to filing of an application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'DV Act'), seeking relief of residence in shared house as well as interim maintenance. In the complaint, it was alleged that she had no means for supporting herself and the minor daughter and sought the necessary relief as claimed.