SANDEEP BHARDWAJ Vs. SEEMA SHARMA

JUDGEMENT

(1.) As is there much in abundance reflected, marriage between the present petitioner Sandeep Bhardwaj with respondent wife Seema Sharma was solemnized on 12.12.2008 and the couple resided together till the year 2014. It is thereafter on account of this matrimonial disaccord the wife filed a complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short, the Act) against the husband, his parents, brother and his wife. The court of learned Judicial Magistrate Ist Class, Gurugram vide judgment order dated 9.5.2016 dismissed the complaint. Upon appeal under Section 29 of the Act, the court of learned Additional Sessions Judge, Gurugram allowed the appeal and reversing the orders of the learned Magistrate had directed respondent no. 1 to pay maintenance to the wife at the rate of Rs 10,000/- per month and further either to find out accommodation for the living of the wife or give her Rs 3000/- per month to enable her to have a roof over her head and besides this allowed Rs 3300/- as litigation expenses. In the back drop of these findings, the present revision has come about by the aggrieved husband.

(2.) I have heard Ms Aashna Gill, Advocate, for the petitioner; Mr. Amandeep Rana, Advocate, for the respondent and perused the records.

(3.) The complaint in this case was filed on 26.9.2014 before the learned Judicial Magistrate Ist Class, Gurugram. On the very first date of hearing, the court had dismissed the complaint against respondents no. 2 to 5 and issued notice to respondent no. 1-the husband. It is on 21.5.2015 reply was filed by the respondent and the court vide orders dated 4.9.2015 held that the complainant wife was not entitled to any interim relief and dismissed her application for that.