RAJAT SHARMA Vs. RUCHI SHARMA

JUDGEMENT

(1.) Petitioner has preferred separate revision petitions bearing Criminal Revision No.1212/2016 against the order dated 20.06.2016 passed by the Additional Sessions Judge No.2, Alwar (Raj.) whereby, the appeal filed by the respondent has been partly allowed and the amount of compensation has been enhanced from Rs.30,000/- to 40,000/- per month and rent has been enhanced from Rs.5,000/- to 10,000/- per month and against the order dated 27.01.2015, whereby the application for interim maintenance has been allowed and Rs.30,000/- has been awarded as interim maintenance to the respondent and Rs.5,000/- has been awarded as rent.

(2.) The factual matrix of the case are that an application under Section 23 of the Protection of Women from Domestic Violence Act, 2005 was filed by the respondent.

(3.) The Court below considering the entire material on record awarded Rs.30,000/- per month as interim maintenance and Rs.5,000/- per month as house rent to the respondent.