NEELOFAR RASOOL Vs. IMTIYAZ AHMAD AHANGAR

JUDGEMENT

(1.) The petitioner in the instant petition has implored for the following reliefs :-

(2.) The background facts under the shade and cover of which the reliefs aforesaid have been sought would reveal that a complaint had been filed by the petitioner herein under the provisions of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the, 'Act') against respondent No. 1 (husband) before the Court of 2nd Additional Munsiff (JMIC), Srinagar, wherein the said Court had passed an order on 16/8/2021, inter-alia, directing the respondent No. 1 to pay an amount of Rs.5000.00 and Rs.3000.00 per month to the petitioner herein and the minor son respectively besides paying the education expenses of the child. The petitioner had been also allowed to reside in the shared household without any interference pursuant to another direction passed on 16/8/2021 by the said Court besides directing the respondent Nos. 1 and 2 herein being the husband and the brother-in-law of the petitioner respectively to refrain from committing any act of domestic violence against the petitioner.

(3.) The said directions contained in order dtd. 16/8/2021 had been addressed to respondent No. 3-the Designated Protection Officer.