M J JOHN Vs. ELIZABETH JOHN

JUDGEMENT

(1.) THE first respondent in OP.No.282 of 2008 on the file of the First Additional Judge, Family Court, Chennai is the petitioner in the above civil revision petition.

(2.) THE petitioner herein is the husband of the first respondent. THE first respondent herein filed OP.No.282 of 2008 under Sections 12 and 18 to 22 of the Protection of Women from Domestic Violence Act, 2005 seeking the following reliefs : "...that she been given a protection order under Section 18 of the Domestic Violence Act and the residence order under Section 19 of the Domestic Violence Act directing to return the property and the money due to the petitioner and that the respondent to be paid as Rs.15,000/- as maintenance every month under Section 21 and a compensation of Rs.10 lakhs under Section 22 of the Domestic Violence Act."

(3.) HEARD both.