CRLR/469/2022
2022 Latest Caselaw 2796 UK

CRLR No.469 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Navnish Negi, Advocate for the revisionist.

An order of maintenance and house rent awarded under Section 12 of The Protection of Women from Domestic Violence Act, 2005 has been put to challenge.

It is argued by learned counsel for the revisionist that, in fact, the respondent is still working as a teacher.

Reference has been made to Annexure No.-4, but it reveals that the respondent joined as contract teacher after passing of the impugned judgment and order.

How could that affect the impugned judgment? If there are changed circumstances, why the revisionist cannot place those facts for the notice of the court concerned?

Learned counsel for the revisionist would submit that, in fact, the respondent was a contract teacher and her contract is renewed every year.

Let details be filed about the assignment of the respondent for any year, prior to the order in which Annexure-4 belongs to.

List this matter 16.09.2022.

(Ravindra Maithani J.) 05.09.2022

RV