PRIYA Vs. SHIBU

JUDGEMENT

(1.) The interesting question which is raised in this revision is as to whether a divorced wife is entitled to file a petition under Section 12(1) of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Act ) claiming return of dowry and ornaments and also for maintenance payable under Section 125 of Cr.P.C.

(2.) I heard Adv. Sri. Padmakumar, the learned Counsel appearing for the revision petitioner and Adv. Sri. R. Reji, the learned Counsel appearing for respondents 1 to 3.

(3.) The facts leading to the impugned proceedings are the following: