R. SATISH KUMAR AND ORS. Vs. RAGHAVENI

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners in regard to the admission of the matter.

(2.) The present petition is filed under Section 397 of Criminal Procedure Code, 1973, insofar as it relates to the judgment passed by the Trial Court MMTC, Bengaluru under Section 12 of Protection of Women from Domestic Violence Act, 2005. The Trial Court had ordered petitioner 1 to pay a sum of Rs. 10,000/- as monthly maintenance to his wife Smt. Raghaveni-respondent herein and a sum of Rs. 3,000/- each to her sons as maintenance apart from a sum of Rs. 2,00,000/- to be paid as compensation. This order dated 1-9-2014 was called in question before the First Appellate Court in Cri. Appeal No. 1137 of 2014 under Section 29 of the above said Act.

(3.) The learned Judge of the First Appellate Court, after perusing the records and hearing the learned Counsel appearing for both the parties, has allowed the appeal in part and reduced the compensation payable to Raghaveni from Rs. 10,000/- to Rs. 7,000/- per month as maintenance. What is argued before this Court by the learned Counsel for the petitioners is that, no documentary evidence is made available to assess the maintenance to be paid and therefore, the Court has committed serious illegality.