SUNITA RANI Vs. GURSHARAN SINGH

JUDGEMENT

(1.) CRM-23636-2015 Application is allowed for the reasons stated therein. Delay of 51 days in filing the revision is condoned. CRR-2642-2015 The petitioner is aggrieved of the orders dtd. 8/5/2013 and 11/2/2015 as her application filed under Sec. 12 of the Domestic Violence Act, 2005 had been dismissed.

(2.) Few facts would be necessary.

(3.) Sunita was married to Gursharan Singh in 2005. They had two children who are living with the father. A complaint was filed in the Court in 2009. The allegations were made that the complainant's father had spent a huge amount on the marriage and had given jewellery to the family besides the electronic goods. It was pleaded that the behaviour of the husband and the family members was not good and she was maltreated and taunts were given as she had not got the car according to their status. Allegations also were that on 7/9/2008 her husband gave her a beating and left her at Sangrur and demanded a new car and she could not join the matrimonial home till the demand was met. The complainant's father gave a complaint to the Women Cell, Sangrur on 9/9/2008. It was claimed that the respondents- accused assured the complainant and her parents that they would take her back within 2-4 days but they were putting of the matter on one pretext of the other. The complainant sought maintenance as well as litigation expenses. It was pleaded that the husband was a property dealer and was earning Rs.50,000.00 per month from his business.