SIMITHA SHAJI Vs. RATEESH

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is a house wife and the mother of three school going children. The eldest daughter is 13 years old. The husband of the petitioner is a coolie worker. The 1st respondent, the immediate neighbour of the petitioner, used to harass the petitioner mentally and physically. There is an allegation of threat, obstruction and use of filthy words.