ABIZAR N RANGWALA Vs. MS SAKINA

JUDGEMENT

(1.) The petitioners are the respondents in M. C. No. 3 of 2011 on the file of the VII Metropolitan Magistrate, Georege Town, Chennai. The respondent herein who is the wife of the first petitioner has filed the above said petition against the petitioners herein under Section 12, 18, 19, 20 and 21 of the Protection of Women from Domestic Violence Act, 2005 for the following reliefs:

(2.) The present petitioners have filed their counter in the said Maintenance Case, inter alia denying all the allegations and prayed for dismissal of the Maintenance Petition.

(3.) The present petition is filed for a direction to the learned VII Metropolitan Magistrate to take up the proceedings in M. C. No. 3 of 2011 as per the provisions of Section 28(a)(b) of the Protection of Women from Domestic Violence Act permitting the petitioners to cross-examine the respondent and further opportunity to the petitioners to let in evidence in any form known to law and as contemplated under the Act. At present the evidence on the complainant side has been closed and posted the case for respondent's evidence. At this stage, the present petition has been filed.