RASIYA Vs. MUHAMMED NAVAS

JUDGEMENT

(1.) Petitioners No.1 and 3 in M.C.No.18 of 2013 on the files of the Judicial Magistrate of the First Class-I, Alappuzha filed Crl.R.P.No.377 of 2022. Respondents No.1 and 3 in that M.C. filed Crl.R.P.No.869 of 2023. Parties are referred to as they were arraigned in M.C.No.18 of 2013.

(2.) The 1st petitioner is the wife of the 1 st respondent. Their marriage was solemnised on 3/11/1996. The petitioners No.2 and 3 are their children. Respondent Nos.2 and 3 are the mother and sister respectively of respondent No.1. The petitioners filed M.C.No.18 of 2013 under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (PWDV Act) claiming protection order and monetary reliefs including maintenance. The trial court, after considering the evidence on record, granted reliefs as follows:

(3.) Both sides went in appeal. The respondents filed Crl.Appeal No.232 of 2016. The petitioners filed Crl.Appeal No.234 of 2016. While the respondents challenged the correctness and legality of the reliefs granted by the trial court, the petitioners assailed the trial court order insofar as it denied the plea for custody of the 2nd petitioner, the elder daughter and a portion of the monetary claim. Crl.R.P.Nos.377 of 2022 and 869 of 2023