- (1.) Heard.
(2.) Rule. Rule is made returnable forthwith. Heard finally.
(3.) Criminal Application No.1197 of 2016 is filed by husband/original respondent by resorting to the provisions of Section 482 of the Code of Criminal Procedure Code, whereas Criminal Writ Petition bearing No.487 of 2016 is filed by the aggrieved person/wife by invoking provisions of Article 227 of the Constitution of India. By both these proceedings, Judgment and Order dated 27/10/2015 passed by the learned Additional Sessions Judge in an appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the D.V.Act' for the sake of brevity) is challenged. By this impugned Order, the learned Additional Sessions Judge in an appeal partly allowed claim of interim maintenance by the aggrieved person/wife and directed the respondent/husband to pay interim maintenance of Rs.4,000/- per month from the date of Appellate Order till disposal of the proceedings under the D.V.Act. For the sake of convenience, parties shall be referred to in their original capacity. Aggrieved person Dipti Parikh had preferred an application under Section 12 of the D.V.Act and claimed several reliefs against respondent/husband Bharat Parikh. She averred that she married the respondent on 22/02/1988 and out of the wedlock the couple is blessed with son named Kshitij. The aggrieved person categorically averred that she has been compelled to carry on sundry works like taking tuition, preparing decorative items, handicrafts, selling utility articles, etc. to maintain herself and her son as well as for coping with other expenses and expenses of education of their son. In the application the averments regarding economic abuse are also made. The aggrieved person contended that she was finally compelled to leave and driven away from matrimonial home on 20/05/2012. With this, she claimed various reliefs including maintenance at the rate of Rs.25,000/- per month.;