Subhasis Dasgupta, J. - (1.) The impugned orders dated 18th December, 2018 passed by learned Additional Sessions Judge, 13th Court at Alipore in Criminal Appeal No. 220 of 2018 arising out of an order dated 12th September, 2018 passed by learned Judicial Magistrate 4th Court at Alipore in A.C. No. 3033 of 2017 and order dated 18th May, 2018 passed by learned Additional Sessions Judge, 16th Court at Alipore in Criminal Appeal No.30 of 2018 arising out an order dated 8th January, 2018 passed by learned Judicial Magistrate 4th Court at Alipore in self same case No A.C 3033 of 2017 are the subject matter of challenge in this revisional application under Article 227 of the Constitution of India.
(2.) In this revisional application the propriety of the order granting interim monetary assistance under Section 23(2) of the P.W.D.V Act at the rate of Rs. 30,000/- per month for each of the wife and child together with cost of alternative accommodation to the extent of Rs.20,000/- per month under Section 19(i)(f) of the same Act was sought to be challenged alleging the same to have been granted ex parte, and particularly when the same was attempted to be challenged by filing an application under Section 25(2) of PWDV Act. The matter in issue, according to revisionist, could not be duly considered by both the Courts below, causing him to suffer extreme financial hardship.
(3.) The estranged wife being a victim of commission of domestic violation in the hands of her-in-laws member particularly, revisionist/husband, left her matrimonial home at Vadodara, Gujarat under compelling circumstances and took shelter in her father's house for her sustenance. The Marriage between the parties is not a disputed one. The paternity of the male baby born out of their wedlock was not a subject matter of challenge in this case.;