Section 20(1) in The Protection of Women from Domestic Violence Act, 2005
(1)While disposing of an application under sub-section (1) of section 12, the Magistrate may direct the respondent to pay monetary relief to meet the expenses incurred and losses suffered by the aggrieved person and any child of the aggrieved person as a result of the domestic violence and such relief may include, but not limited to,(a)the loss of earnings;(b)the medical expenses;(c)the loss caused due to the destruction, damage or removal of any property from the control of the aggrieved person; and(d)the maintenance for the aggrieved person as well as her children, if any, including an order under or in addition to an order of maintenance under section 125 of the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force.
