REYAZ AHMAD LONE Vs. NAZIYA HASSAN

JUDGEMENT

(1.) The petitioners, through the medium of present petition, have challenged the proceedings emanating from the petition filed by the respondents against them under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 [for short "the DV Act"], which is stated to be pending before the Court of Judicial Magistrate, 1st Class (2nd Additional Munsiff), Srinagar (hereinafter referred to as "the trial Magistrate"). Challenge has also been thrown to order dtd. 11/7/2025 passed by the learned trial Magistrate, whereby petitioner No.1 has been directed to pay monetary compensation of Rs.8000.00 per month to respondent No.1 and Rs.4000.00 per month to respondent No.2. Besides this, petitioner No.1 has also been directed to pay Rs.3000.00 as monthly rentals towards the respondents.

(2.) Heard and considered.

(3.) It appears that the respondent No.1 happens to be the wife and respondent No.2 happens to be the daughter of petitioner No.1, whereas the other petitioners happen to be the relatives of petitioner No.1. It appears that the respondents have filed a petition under Sec. 12 of the DV Act before the learned trial Magistrate against the petitioners alleging therein that respondent No.1 is a victim of domestic violence, continuous harassment, torture etc. at the hands of the petitioners. It has been pleaded by the respondents that respondent No.1 had entered into wedlock with petitioner No.1 on 30/8/2021, and out of this wedlock, one female child (respondent No.2) was born. According to the respondents, after solemnization of marriage, the conduct of the petitioner No.1 and his relatives, (the other petitioners herein), has been cruel towards respondent No.1.