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Judgment
C.Jayachandran, J
Petitioner is the wife in a proceeding under the Protection of Women from Domestic Violence Act, 2005. As per Ext.P1 Order dated 15.06.2022, the 2nd respondent herein was directed to pay interim maintenance of ₹15,000/- per month to the petitioner and her daughter. An appeal was carried from Ext.P1, which however, was dismissed vide Ext.P2.
A revision petition was preferred before this Court from Ext.P2 judgment by the 2nd respondent. The same was also dismissed and there was a direction in the Criminal Revision to the petitioner (2nd respondent herein) to pay one-half of the total amount due under Ext.P1 Order, within a period of two months. The learned Single Judge also directed that coercive steps against the petitioner will be kept in abeyance for a period of two months. Though an extension of the said period was sought for, the same was rejected in unambiguous terms, vide Ext.P10.
The short grievance of the petitioner is that though the period of two months stipulated in Ext.P4 had expired, no action is being taken in Exts.P5, P7 and P8 execution applications preferred by the petitioner. The petitioner seeks expeditious disposal of the said applications.
Having regard to the limited relief sought for, notice to respondents 2 to 4 are dispensed with.
In the afore referred facts and circumstances, there will be a direction to the learned Additional Chief Judicial Magistrate, Ernakulam to dispose of Exts.P5, P7 and P8 applications, within a period of 40 days from today (06.12.2024). The Registry will communicate this direction to the learned Additional Chief Judicial Magistrate, Ernakulam today itself.
This O.P.(Crl) is disposed of, as above.