R.S. Chauhan, J. - (1.) Aggrieved by the order dated 13.11.2010, passed by the learned Additional Chief Judicial Magistrate No. 2, Jaipur City, Jaipur, whereby the learned Magistrate had granted a maintenance of Rs. 1,000/- in favour of respondent No. 2, Smt. Beena Devi, and Rs. 500/- each in favour of respondent Nos. 3 and 4, Master Khushal and Kumari Unnati respectively, and also aggrieved by the order dated 1.3.2011, passed by the learned Additional District Judge (Fast Track) No. 5, Jaipur City, Jaipur, whereby the learned Judge has enhanced the maintenance from Rs. 1,000/- to Rs. 3,000/- for respondent No. 2, and to Rs. 2,500/- each for respondent Nos. 3 and 4, the petitioner has approached this Court.
(2.) The brief facts of the case are that the respondent No. 2 filed a complaint under Section 12 of Protection of Women from Domestic Violence&Act, 2005 ('the Act', for short) against the petitioner. In the complaint, she stated that on 19.11.1999, she married the petitioner. From the marriage, two children were born. After her marriage, the petitioner and his family members started to physically and mentally torture her for dowry. Therefore, she left the matrimonial home. She is residing with her parents. Thus, she prayed for maintenance. The petitioner filed his reply and controverted the facts contained in the complaint. After hearing both the parties, vide order dated 13.11.2010, the learned trial Court granted an interim maintenance of Rs. 1,000/- to the respondent No. 2 and Rs. 500/- each to the respondent Nos. 3 and 4.
(3.) Against the said order, the respondent No. 2 well as the present petitioner filed appeals before the learned Judge. However, vide order dated 1.3.2011, the appeal preferred by the respondent No. 2 was allowed, and the learned Judge enhanced the interim maintenance to Rs. 3,000/- for respondent No. 2, and Rs. 2,500/- each for respondent Nos. 3 and 4. However, the appeal preferred by the petitioner is still pending. Hence, this petition before this Court.;