P.GANESAN Vs. M.REVATHY PREMA RUBARANI

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.PD(MD)No.909 of 2021 has been filed under Article 227 of Constitution of India, seeking orders for setting aside the proceedings in D.V.C.No.26 of 2020, initiated under the provisions of Protection of Women from Domestic Violence Act, 2005, pending on the file of the Judicial Magistrate No.I, Tirunelveli.

(2.) The Civil Revision Petition in C.R.P.PD(MD)No.915 of 2021 has been filed under Article 227 of Constitution of India, seeking orders for quashing the proceedings in D.V.C.No.8 of 2021, initiated under the provisions of Protection of Women from Domestic Violence Act, 2005, pending on the file of the learned Judicial Magistrate No.I, Kovilpatti.

(3.) The case of the petitioner in C.R.P.PD(MD)No.909 of 2021 is that the marriage between himself and the respondent was solemnized on 27/5/1996, that due to misunderstanding between them, the respondent got separated from the petitioner on 18/7/2010 and they were living separately for the past 10 years, that the respondent has filed a petition in D.V.C.No.26 of 2020 on the file of the Court of Judicial Magistrate No.I, Tirunelveli with sole intention to harass the petitioner, that the respondent had already collected her jewels from the petitioner on 30/1/2020, that the petitioner has been regularly paying the maintenance amount of Rs.10,000.00 per month from 14/11/2017 and the respondent has been receiving the same, that the respondent has filed a petition in Crl.M.P.No.5055 of 2020 in M.C.No.1 of 2016 on the file of the Chief Judicial Magistrate, Tirunelveli for enhancement of maintenance and the same is pending, that the respondent has initiated the proceedings under the Domestic Violence Act, abusing the process of law and that therefore, the proceedings in D.V.C.No.26 of 2020 on the file of the Court of the Judicial Magistrate No.I, Tirunelveli are liable to be set aside.