MANJEET SINGH Vs. RUCHIKA CHAUDHARY

JUDGEMENT

(1.) Challenging the Warrant of Realization issued under Sec. 421 of Cr.PC, vide order dtd. 7/1/2020 passed upon the ex parte order dtd. 23/1/2015, the husband has come up before this Court through his General Power of Attorney, Shri Gurbara Singh.

(2.) The wife of the petitioner had filed an application under the provisions of Protection of Women from Domestic Violence Act, before JMFC, Una. Vide judgment dtd. 23/1/2015 captioned above, learned JMFC directed payment of compensation @ Rs.10,000.00 per month from the date of filing of the complaint.

(3.) After that, the applicant-wife filed an application under Ss. 28, 31 of the Protection of Women from Domestic Violence Act for realization of the money. On 7/1/2020, the JMFC, Una, passed the following order:-