PRAVEEN BAIRWA Vs. AARTI AND ORS.

JUDGEMENT

(1.) This revision petition has been filed against the order dated 4.11.2008 whereby the appellate Court has allowed the maintenance to the respondents and quashed the judgment passed by Judicial Magistrate dated 11.10.2007.

(2.) Brief facts of the case are that the petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 has been filed before the Court below and after hearing the parties, the Court below has came to the conclusion that no act of domestic violence has been done by the petitioner after coming into force of the present Act and hence it had no retrospective effect and by holding this, the trial Court had rejected the application. The learned appellate Court has quashed the order of the trial Court and awarded Rs. 4,500.00 per month maintenance to the respondents.

(3.) Heard learned counsel for the parties.