RAKESH KUMAR Vs. SEEMA DEVI AND OTHERS

JUDGEMENT

(1.) The petitioner, despite service, is not present in Court. The respondents herein had a filed a petition under the provisions of the Protection of Women from Domestic Violence Act, 2005, before the learned Judicial Magistrate, 1st Class, Baijnath, District Kangra, H.P., wherein she claimed an adinterim maintenance comprised in a sum of Rs. 10,000/- per month from the petitioner (herein), for herself besides her minor children. The petition stood contested by her husband/petitioner (herein). Upon considering the relevant evidence(s) adduced before him, by the parties at contest, the learned Judicial Magistrate concerned, on 10.11.2016, proceeded to allow the petition and in the operative part of the order, which stands extracted hereinafter:

(2.) Consequently, there is no merit in the instant petition and the same is dismissed. All pending application(s), if any, are also disposed of.