PARKASH CHAND Vs. KANTA DEVI

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed the judgment dtd. 29/8/2013, passed by the learned Additional Sessions Judge, Ghumarwin, District Bilaspur, H.P. (Camp at Bilaspur), whereby the order dtd. 31/10/2022, passed by the learned Judicial Magistrate, 1st Class, Court No.2, Ghumarwin, District Bilaspur in case No. 23/3/2011 has been affirmed.

(2.) Petitioner and respondent hereinafter shall be referred as the husband and wife respectively for clarity.

(3.) Wife filed an application under The Protection of Women from Domestic Violence Act, 2005 (for short the Act) inter-alia praying for protection order, residence order, maintenance order and compensation in her favour. Wife alleged domestic violence at the hands of husband. It was alleged that wife was insulted by husband for not bringing the dowry and also bearing the child. She was humiliated. The husband was also accused of not providing any maintenance to the wife after forcing her to live out of shared house-hold.