K. RAJENDRAN Vs. AMBIKAVATHY

JUDGEMENT

(1.) THE Petitioners/Respondents have preferred the instant Criminal Revision Petition as against the order dated 21.09.2012 in D.V.O.P.No.29 of 2012 passed by the Learned Judicial Magistrate, Valliyoor, Tirunelveli District.

(2.) THE Learned Judicial Magistrate, Valliyoor, while passing the impugned orders in D.V.O.P.No.29 of 2012 on 21.09.2012, has directed that the Petitioner/First Respondent should not be evicted by the Respondents (Petitioners in Revision Petition) from the house bearing Door No.36 A Chokkanathan Kovil Street, Valliyoor, Tirunelveli District and also granted residence orders and further has directed that the Respondents (Revision Petitioners) should not cause trouble to the First Respondent/Petitioner in any manner and granted protection order, and further passed orders granting interim injunction restraining the Respondents/Revision Petitioners from any way interfering with the enjoyment of the house in which the Petitioner/First Respondent has share and in other properties thereby not to encumber the same. Further, the First Respondent/Revision Petitioner has been directed to pay a sum of Rs.1,500/- per month to the Petitioner/First Respondent/Wife towards her Food, Clothing and for Medical expenses and also directed the Inspector of Police, Valliyoor Police Station to render assistance to the first Respondent/Petitioner in fulfilling the directives issued.

(3.) THE Learned counsel for the Petitioners/Respondents urges before this Court that the impugned order dated 21.09.2012 passed by the trial Court in D.V.O.P.No.29 of 2012 is a final order and in reality, the trial Court ought to have issued notice to the Revision Petitioners/Respondents and thereby an adequate opportunity ought to have been provided to them in the manner known to law.