ANIL APPANNA RANDEWADI, AGE : 43 YEARS, OCC : PRIVATE SERVICE, R/O. AZAD ROAD, ALANAWAR, TAL & DIST : DHARWAD Vs. SMT. VAISHALI ANIL RANDEWADI AGE : 35 YEARS, OCC : PIGMY AGENT, R/O. AZAD ROAD. ALANAWAR, TAL & DIST

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondent. Perused the judgement of the trial Court and first Appellate Court.

(2.) There is no dispute between the parties with regard to their relationship. For the purpose of convenience and easy understanding, I would like to refer the parties as per their ranks before the trial court.

(3.) The petitioner Smt. Vaishali wife of the first respondent Anil Appanna Randewadi had filed a matrimonial case in Crl. Misc.No.130/2010 before the Principal Civil Judge & JMFC, Khanapur under Sec. 12(1) of Protection of Women from Domestic Violence Act, 2005, claiming various reliefs against the respondents. The Respondents therein appeared and contested the proceedings by filing their objections.