VALSALA NISHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Cr.M.C. are as follows;

(2.) The petitioner is respondent in M.C.No.07/2020, a petition under the relevant provisions of the Protection of Women from Domestic Violence Act, 2005 [for short the DV Act], on the file of the Judicial First Class Magistrate Court-II, Pathanamthitta. The petitioner and respondent No.2 settled their entire disputes and filed compromise in all pending cases. After accepting the compromise the learned Magistrate passed an order to the effect that the petitioner herein is restrained from making any disturbance to the peaceful living of respondent No.2 in future.

(3.) Respondent No.2 entered appearance through a counsel. An affidavit sworn to by her has also been placed before the court. In the affidavit respondent No.2 stated that in view of the settlement entered into between the parties she never intended to obtain an order as stated above. It is further submitted that she has no further grievances against the petitioner and the order passed by the learned Magistrate in M.C.No.07/2020 will cause difficulty to them.