SANGEETA LODHA, J. - (1.) By way of this writ petition, the petitioner has questioned legality of order dated 4th February, 2015 passed by the Additional Sessions Judge No.1, Sriganganagar, whereby an appeal preferred by the respondent no.1 and 2 herein, under Section 29 of the Protection of Women From Domestic Violence Act, 2005 ("the Act"), has been allowed, and while maintaining the order passed by the Chief Judicial Magistrate (CJM), Sriganganagar, directing payment of maintenance to the respondent No.1-Smt. Amanpreet Kaur, for herself and her minor daughter, further directions are issued to the proforma respondents No. 3 and 4 herein, to provide residence to the respondent no.1 and 2 herein, at the ground floor in house No.161 "P Block" Sriganganagar.
(2.) The relevant facts are that the respondent no.1-Smt. Amanpreet Kaur is married to the proforma respondent No.3- Shiv Preet Singh. She was living in a shared household with her husband and her mother-in-law at Sriganganagar. The dispute having been arisen between the parties, Smt. Amanpreet Kaur, a victim of domestic violence, preferred an application before the CJM, Sriganganagar, under Sections 12, 17, 18, 19, 20, 21 and 22 of the Act, against the proforma respondents No. 3 and 4 herein, inter-alia seeking directions for maintenance and restrain order in respect of the residential accommodation occupied by her.
(3.) The application preferred by the respondent No.1 as aforesaid, to the extent of award of maintenance was allowed by the CJM vide order dated 4th January, 2014, however, the prayer for restraint order in respect of the shared household was rejected. Aggrieved thereby, the respondents No. 1 and 2 preferred an appeal before the Sessions Judge, Sriganganagar, which was later transferred to the Court of Additional Sessions Judge No.1, Sriganganagar for hearing and decision. The appeal preferred by the respondents No.1 and 2 has been partly allowed by the Additional Sessions Judge No.1, Sriganganagar and while maintaining the order for maintenance passed by the CJM, the proforma respondents No.3 and 4 herein, have been directed to provide an accommodation to the respondents No.1 and 2 herein, comprising of three rooms, store, kitchen and latrine-bathroom at the ground floor in House No. 161 "P Block", Sriganganagar, i.e. the house wherein they had lived in domestic relationship with the proforma respondents No.3 and 4.;