ARVIND KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioners as well as learned APP for the State.

(2.) An appellate order under Sec. 29 of the Protection Of Women From Domestic Violence Act (hereinafter described as the said Act) is under challenge in the instant revision.

(3.) It is pertinent to mention that the opposite party no. 2 filed Domestic Violence Case No. 13 of 2013 before the learned Judicial Magistrate, Ist Class, Patna. An order of monetary relief for maintenance as well as in lieu of rent, in case the opposite party no. 2 is allowed to stay in the shared household, was passed by the trial court. The said order was affirmed by the appellate court directing, inter alia, that the petitioner no.1 shall provide alternative accommodation of same level to the opposite party no. 2, failing which he shall pay a sum of Rs.5,000.00 per month to her for arranging residential accommodation. The petitioner no. 1 was further directed to pay Rs.5,000.00 per month to the applicant in addition to Rs.4,000.00 which the applicant has been receiving in compliance of order passed in Maintenance Case No. 73(M) of 2007. The said order is under challenge in the instant revision.