NASIR HAYAT MALIK Vs. SHEENAM WANI

JUDGEMENT

(1.) The petitioners have impugned the order dtd. 3/8/2019 passed by the Court of learned Sub-Judge JMIC, Bhaderwah (hereinafter to be referred as the trial Court) passed in an application filed under the J&K Protection of Women from Domestic Violence Act, as also the order passed by the Court of learned Sessions Judge, Bhaderwah (hereinafter to be referred as the appellate Court) dtd. 29/9/2020 by virtue of which the order dtd. 3/8/2019 was upheld by the appellate Court. Simultaneously, proceedings pending before trial court have also been impugned in the present petition.

(2.) The petitioner No. 1 is husband of the respondent, petitioner Nos. 2 and 3 are father-in-law and mother-in-law respectively of the respondent, petitioner Nos. 4 and 5 are brother-in-law and sister-in-law respectively of the respondent and petitioner No. 6 is the married sister-in-law of the respondent.

(3.) The respondent filed an application under Domestic Violence Act for grant of various reliefs and along with the said application, an application for grant of interim relief was also filed. The learned trial Court, after seeking response from the petitioners and after hearing the arguments, vide order dtd. 3/8/2019 directed the petitioner No. 1 to pay a sum of Rs.6000.00 per month to the respondent and Rs.4000.00 per month to her minor son as interim maintenance and further the petitioners were directed to provide shelter to the respondent in the shared household and further they were restrained from committing any act of domestic violence against the respondent.