RAJ KUMAR Vs. SITA DEVI

JUDGEMENT

(1.) There is no dispute that the parties herein are husband and wife, who have been married more than 25 years back and out of their wedlock, two children have been born.

(2.) The respondent-wife filed a petition under the Protection of Women from Domestic Violence Act, 2005 (for short 'Act') seeking maintenance against the petitioner-husband.

(3.) The parties were put to trial and the trial Court allowed the petition in the following terms: