PREM NATH Vs. SHANTA DEVI

JUDGEMENT

(1.) Challenging the dismissal of the above captioned appeal, whereby learned Sessions Judge, Kullu, affirmed the order passed by learned Chief Judicial Magistrate granting the monthly maintenance as well as accommodation in the shared household, the father-in-law has come up before this Court.

(2.) Respondent No.1 Shanta Devi, had approached the Court of Chief Judicial Magistrate, under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, after now called as "DV Act'. She has sought restrained from physical, verbal and emotional abuse and also alternative accommodation as well as financial contribution from her father-in-law. Her husband had died in an accident in 2009 and at that time she along with her husband and son were residing in the same joint ancestral property. However, they had been provided a separate room and kitchen.

(3.) Shanta Devi, respondent No.1 alleges that after the death of her husband, her in-laws, with a view to oust her from the property, started abusing her and inflicted violence upon her. Under such circumstances, she had approached the Court under Sec. 12 of DV Act.