RAMAJAYAM Vs. S. REVATHI

JUDGEMENT

(1.) The Civil Revision Petition has been filed to quash the proceedings in DVOP No.9 of 2022, pending on the file of District Munsif cum Judicial Magistrate Court, Sendurai, Ariyalur District.

(2.) The first respondent/wife filed a complaint under the provisions of the Protection of Women from Domestic Violence Act, 2005. The revision petitioner states that he is the brother-in-law of the first respondent and he is no way connected with the matrimonial dispute between the first respondent and the second respondent, who is the husband of the first respondent. However, there is a specific allegation against the revision petitioner in Paragraph No.9 of the plaint filed by the first respondent in D.V.O.P.No.9 of 2022, which reads as follows:-

(3.) When there is an allegation against the revision petitioner, then an enquiry is warranted.