AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 349 wordsM.G.S. Kamal, J
The short grievance of the petitioner is that in the proceedings initiated by respondent - wife under the provisions of the Protection of Women from Domestic Violence Act, 2005 (for short hereinafter referred to 'the Act'), an application under Sections 94 and 432 of the Bharatiya Nagarik Suraksha Sanhita, 2023 is filed by the petitioner herein seeking summoning of the following documents;
a) B.E. Certificate
b) Salary Slip (previous worked), offer letters,
c) Bank Account statement of the petitioner at Axis Bank vide A/c No.920010018489657 and Karnataka Bank.
d) P.F.UAN:101671007324
e) Ration card and Electoral ID cards f) Income Tax Returns
g) Employment information and its ID cards."
The said application was filed on 04.08.2025. That without even considering the said application, the Trial Court passed the impugned order upon the application filed by respondent - wife under Section 24 of the Act. The operative portion of the order reads as under;
"Pending disposal of I.A.No.I, the respondent is directed to pay an interim maintenance amount of ₹8,000/- in favour of the petitioner from the date of petition"
Learned counsel for the petitioner submits that, the only grievance of the petitioner is that the Trial Court ought to have summoned the documents sought for, in the said application in I.A.No.I, production of which would dis-entitle the respondent - wife from seeking any maintenance amount. Protraction of the matter, without consideration of I.A.No.I would cause financial burden on the petitioner. Therefore, it is submitted that, if a direction is issued to the Trial Court to dispose of I.A.No.I expeditiously, the purpose would be served.
Since, no adverse order has been passed against the respondent, notice is dispensed with. The petition is disposed of. The Trial Court is directed to dispose of the application filed by the petitioner herein under Sections 94 and 432 of the Bharatiya Nagarik Suraksha Sanhita, 2023, expeditiously within sixty days from the date of receipt of a certified copy of this order.
In view of disposal of the petition, pending application, if any, does not survive for consideration.