Rameshwar Singh Malik, J. - (1.) The instant revision petition is directed against the judgement dated 13.11.2010 passed by learned Additional Sessions Judge, Fatehabad, thereby dismissing the appeal of the petitioner against the judgement dated 11.6.2010 passed by the learned Chief Judicial Magistrate, Fatehabad, allowing the application of respondent-complainant-wife under Section 12 of the Prevention of Women from Domestic Violence Act, 2005 (for short 'the Act').
(2.) These are two connected revision petitions. Crl.Revision No.75 of 2010 has been filed by Dinesh Kumar against his wife Madhu Bala. Likewise, Crl. Revision No.77 of 2010 has been filed by Ramesh Kumar against his wife Reena Devi. It is pertinent to note here that the petitioners in both these cases are real brothers and the respondents are real sisters. Thus, both the petitions having been based on identical facts, are proposed to be decided vide this common judgement. However, the facts are being culled out from Criminal Revision No. 77 of 2010, (Ramesh Kumar v. Reena Devi) . The learned Additional Sessions Judge has also decided both the appeals vide common judgement dated 13.11.2010.
(3.) The twin questions of law that fall for consideration of this court are ; (i) whether the learned trial court as well as the lower appellate court have exceeded their jurisdiction, while awarding the maintenance to the respondents-wives ; (ii) what is the object and scope of Section 12 of the Act ?;