(1.) The revision petitioner is the petitioner in MC No.8/2011 of the Judicial First Class Magistrate Court, N.Paravur.
(2.) The revision petitioner initiated proceedings before the trial court seeking relief under section 12 of the Protection of Women from Domestic Violence Act, 2005. The marriage between the petitioner herein and the first respondent herein took place on 5/8/1990. Three children were born in the matrimonial relationship. The youngest was a minor who stayed with the petitioner. The second child was studying in 12th standard during the relevant time. It was alleged by the revision petitioner that, the respondent used to physically assault her and committed various acts of domestic violence. The respondent married another woman without the consent of the petitioner. The respondent had landed property worth more than Rupees two crores. He was engaged in the vegetable business and was earning a monthly income of Rs.50, 000/- The petitioner claimed that she had no income and sought various reliefs. She sought an order to restrain the respondent from committing acts of domestic violence. She also sought for an order restraining the respondent from alienating or disposing of the shared household. She claimed medical expenses and also claimed maintenance at the rate of Rs.4, 000/- for herself and Rs.2, 000/- to the younger child. She also claimed sum of Rs.10, 00, 000/- as compensation for the domestic violence meted on her.
(3.) The respondent herein, in his objections admitted the marriage and the birth of the children. However, he denied that he had acted cruelly towards the wife. He admitted that he had married for a second time. However, he claimed that it was with her consent. He also stated that two plots were purchased in the name of the petitioner. It was alleged that, he had taken an insurance policy in the name of the petitioner, for sum of Rs.10 Lakhs and deposited Rupees Two Lakhs in it. It was alleged that, the petitioner herein withdrew the above amount without his permission.