N.PRASAD Vs. HARITHALAKSHMI

JUDGEMENT

(1.) This petition has been filed to quash the proceedings initiated under the Domestic Violence Act in D.V.C.No.186 of 2017 on the file of the Mahila Court, Allikulam, Chennai.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner is the husband of the respondent herein and they got married on 27.11.2011 under the Hindu rites and customs. Due to their wed lock, they gave birth to a female child on 17.11.2012. Thereafter unfortunately, there was a misunderstanding between the petitioner and the respondent and as such, the respondent left the matrimonial home and went to her parents home in the month of July, 2014. Thereafter, in the year 2015, the petitioner filed a petition for dissolution of marriage in O.P.No.3110 of 2015 on the file of the III Additional Family Court, Chennai. The respondent also appeared in the divorce proceedings and filed her counter on 22.08.2016. In fact, she also filed a petition in O.P.No.3796 of 2016 for restitution of conjugal rights. He further submitted that the respondent lived along with the petitioner only about 100 days and thereafter she left the matrimonial home and stayed at her parents house.

(3.) Heard Mr.P.K.Rajagobal, learned Counsel appearing for the petitioner. Though notice served to the respondent, no one is appeared on behalf of her.