(1.) This petition coming up for orders on this day, upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of Mr. P.M. VISHNUVARTHANAN, Advocate for the petitioners, the court made the following order:-
(2.) This petition has been filed under Article 227 of the Constitution of India for quashing the proceedings in DVOP No. 11 of 2021 on the file of the learned Judicial Magistrate No. I, Tirunelveli, in so far as the petitioners herein are concerned.
(3.) The petitioners are parents-in-law of the respondent herein. The marriage between the petitioners' son and the respondent was solemnized on 30.01.2019 and a girl child was also born through the wedlock. The marital life of the respondent came under strain leading to filing of D.V.O.P No. 11 of 2021. In the said petition, the respondent herein had arrayed her husband as the first respondent, the petitioners herein as the respondents 2 and 3 and her brother-in-law and wife of brother-in-law as the respondents 4 and 5. Contending that the institution of D.V.O.P. is an abuse of legal process, this petition has been filed.