RAM PAL VERMA Vs. SHOBHA KUMARI

JUDGEMENT

(1.) THIS Revision Petition takes exception to the judgment passed by the learned Additional Sessions Judge, whereby he modified the judgment passed by the learned Magistrate and directed the petitioner to pay maintenance of Rs. 3,000/ - per month and also provide a shared house hold or pay Rs. 1,000/ - per month to the respondent in proceedings initiated by the respondent under the Protection of Women from Domestic Violence Act, 2005 (for short the "Act").

(2.) THE relationship inter se the parties as husband and wife is not denied and therefore, the short question which arises for consideration only relates to the quantum of maintenance and grant of share house hold or Rs. 1,000/ - per month in favour of the respondent.

(3.) SUPPORT is also sought to be drawn from the judgment rendered by Hon'ble Supreme Court in Vinny Parmvir Parmar v. Parmvir Parmar : (2011) 13 SCC 112, wherein the Hon'ble Supreme Court held as follows: - -