GOVERDHAN BARDHAR, J. - (1.) This revision petition has been filed against the order dated 23.05.2014, passed by the Additional District and Sessions Judge No.4, Jodhpur Metropolitan, Jodhpur (hereinafter "the appellate court") whereby the appellate court has modified the order dated 07.04.2014, passed by the Additional Civil Judge (J.D.) and Metropolitan Magistrate No.8, Jodhpur Metropolitan, Jodhpur (hereinafter "the trial court") and set aside order of maintenance passed in favour of son and daughter. The appellate court further ordered that if any amount has been paid by the husband Praveen Kumar Shakya after the order dated 07.04.2014, the same shall be adjusted and further bound to not commit any domestic incident.
(2.) Counsel for the petitioners has argued that in the application filed under Section 23 of the Protection of Women from Domestic Violence, 2005 (hereinafter "the Act of 2005"), no prayer for issuing protection order has been made and only interim relief with regard to the maintenance has been prayed. But the learned trial court has erroneously issued protection order as well. It is further argued that exclusive property of parents and other relatives of husband cannot be treated as shared household within the meaning of Section 2(s) of the Act of 2005.
(3.) Counsel for the respondent No.2 has argued that in the application filed under Section 23 of the Act of 2005, there was a likelihood of an act of domestic violence, therefore the learned trial court has rightly passed the protection order as interim relief.;