KAPIL DEV Vs. MAMTA

JUDGEMENT

(1.) Petitioner has approached this Court for setting aside the order dtd. 30/8/2019 passed by learned Additional Chief Judicial Magistrate, Court No.l, Una in case Cr.MA No. 165/4 of 2019, titled Mamta vs. Kapil Dev filed under the provisions of Protection of Women from Domestic Violence Act (in short 'DV Act') and judgment dtd. 9/1/2020 passed by learned Additional Sessions Judge-ll, Una, in Cr. Appeal No. 65 of 2019 titled as Kapil Dev vs. Mamta preferred under Sec. 29 of DV Act.

(2.) In alternative, prayer has been made that quantum of interim maintenance be re-fixed because interim maintenance awarded by the trial Court and modified by first Appellate Court is excessive.

(3.) The trial Court had directed the petitioner/husband to pay a sum of Rs.10,000.00 per month as interim maintenance to respondent/wife from the date of filing of application till disposal of petition. The said order was assailed by petitioner by filing an appeal under Sec. 29 of DV Act. The appeal has been partly allowed by Appellate Court by reducing the interim maintenance to Rs.9000.00 per month from Rs.10,000.00 per month.