K S RAVI Vs. LEELAVATHI

JUDGEMENT

(1.) THESE petitions are heard and disposed of finally with the consent of the learned counsel for the parties.

(2.) CRL. R.P. No.266/2011 is by the respondent in the trial Court following the petition filed u/S. 12 of the Protection of Women from Domestic Violence Act seeking certain relief and the trial Court allowed the petition filed by the respondent herein, viz., Leelavathi and directed that the respondent herein should be permitted to reside in the house No. 171 situated at Birahalli Hobli, Bangalore East Taluk and also permitted the petitioner herein to reside in the shared household along with his mother and that apart, the trial Court directed the petitioner to pay back Rs. 12,80,000/- to the respondent herein. However, the request of the respondent for return of 30 sovereigns of gold was rejected.

(3.) LEARNED counsel also submitted that there is pendency of the appeal before the appellate Court. The petitioner demolished the existing house and put up two shops and in that connection the respondent had filed the LA. which was pending, but for the reasons best known to the lower appellate Court, the appeal itself was disposed of without any order being passed on the I.A. However, now the submission made is that, the respondent be given a place for her to reside and she be permitted to put up a temporary structure over the two shops and according to the learned counsel for the respondent, the house which was demolished actually belonged to the respondent in view of the sale deed which existed in her name. LEARNED counsel also sought for a direction to the petitioner not to harass the respondent.