RAJAMBEE Vs. RUKSANA BEGUM

JUDGEMENT

(1.) The petitioners have challenged the proceeding initiated under Sec. 12 of the Protection of Women From Domestic Violence Act, 2005 (for short 'Act').

(2.) The respondent herein has filed a petition under Sec. 12 of the Act stating that, the petitioners herein as well as her husband subjected her to cruelty both mentally and physically and assaulted her.

(3.) Notice issued to the petitioners herein by the Trial Court is impugned in this petition.