LAWS(KER)-2020-1-308

ANIL THOMAS REVISION Vs. BINDHU GEORGE

Decided On January 30, 2020
Anil Thomas Revision Appellant
V/S
Bindhu George Respondents

JUDGEMENT

(1.) The unsuccessful husband in a petition filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 is before this Court in revision.

(2.) Revision Petitioner is the respondent in M.C. No. 1/2013 on the file of the Chief Judicial Magistrate Court, Ernakulam. The parties are referred as per their status before the court below.

(3.) Petitioner's case in short is as follows: