REGENT COMPUTRONICS PVT. LTD.

KAMATCHI Appellant

V/S

LAKSHMI NARAYANAN Respondents

Referred Judgements :-

MURLIDHAR MEGHRAJ LOYA VS. STATE OF MAHARASHTRA [REFERRED TO]
KISAN TRIMBAK KOTHULA VS. STATE OF MAHARASHTRA [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
KRISHNA PILLAI V. T.A. RAJENDRAN [REFERRED TO]
STATE OF KERALA VS. M K KUNHIKANNAN NAMBIAR MANJERI MANIKOTH NADUVIL DEAD [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARA DUTT [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
BHARAT DAMODAR KALE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
N BALAJI VS. VIRENDRA SINGH [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
U P POWER CORPORATION LTD VS. AYODHYA PRASAD MISHRA [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
NOIDA ENTREPRENEURS ASSOCIATION VS. NOIDA [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES [REFERRED TO]
KRISHNA BHATACHARJEE VS. SARATHI CHOUDHURY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dtd. 16/3/2020 passed by the High Court (High Court of Judicature at Madras) in Crl. O.P. No. 28924 of 2018.

(3.) The present proceedings arise out of an application preferred by the appellant under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Act), which was numbered as D.V.C. No.21 of 2018 in the Court of Judicial Magistrate, Ambattur, Chennai. The application was filed seeking appropriate protection in terms of Ss. 17 and 18 of the Act and was preferred against the respondent-husband as well as the father-in-law and sister-in-law of the appellant. The Protection Officer vide his Domestic Inspection Report dtd. 21/8/2018 tabulated the incidents of domestic violence as under:-

Click here to view full judgment.

KAMATCHI Vs. LAKSHMI NARAYANAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address