MR. SHIVA PRASAD Vs. JANITH FLAVIA SEQUERIA CHRISTIAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for respondent No.1. Vide order dtd. 13/2/2026 notice to respondent No.2 is dispensed with.

(2.) The parties are referred to in their original ranking before the Trial Court for the sake of convenience.

(3.) This petition is filed against the order passed in Crl. Misc.No.185/2017 dtd. 31/1/2025, wherein the petition filed by the wife under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 ( 'PWDV Act ' for short) was allowed-in-part granting compensation of Rs.10,00,000.00 directing the respondent/ petitioner herein to pay the compensation restraining the respondent to visit premises where aggrieved person resides and also restrained to communicate with petitioner in any form and other reliefs are rejected and petition is dismissed against respondent No.2.