V KRISHNAVENI Vs. V RAJKUMAR

JUDGEMENT

(1.) There is no representation for the petitioner. It is not the first time the revision petitioner has left the matter without representation. As such, this court deems it appropriate to pass an order after going through the records and after hearing the submissions made on behalf of the respondent.

(2.) The revision petitioner (V.Krishnaveni) is the mother of Rajkumar, the first respondent herein. A.Gopalakrishnan, the 2nd respondent is the father- in-law of Rajkumar. The revision petitioner is a widow. Claiming that she was living in the residential house bearing door No.6, Nagalingam Pillai Street, Thiruchuli Road, Aruppukkottai, Virudhunagar District which was purchased by her husband in 1991; that her husband died on 22.02.2008 and that the first respondent, who got the property by virtue of a gift deed executed by her husband failed to maintain the revision petitioner and on the other hand, has driven her out of the said house, preferred a complaint with the Deputy Superintendent of Police, Aruppukottai to give her police protection to stay in the above said house. Of course after the failure on the part of the police to take action on her complaint, Crl.O.P(MD)No.8835 of 2009 came to be filed and this court by order dated 20.10.2009 directed the police to take necessary action pursuant to the complaint of the petitioner dated 11.08.2009. As she could not enter the said house and reside therein even thereafter she preferred a complaint against the first respondent, as if he had committed an offence of domestic violence at the instigation of the 2nd respondent, who is none other than the father-in-law of the first respondent.

(3.) Based on the above mentioned allegation, the revision petitioner filed a petition under sections 18, 19 and 23 of the Protection of Women from Domestic Violence Act 2005 for the following reliefs:-