MUTHUSAMY Vs. RAJAGENKESH KUMAR

JUDGEMENT

(1.) The petitioners are father-in-law, mother-in-law, and three sister-in-laws of the second respondent herein.

(2.) Despite service of notice on the respondents in this Civil Revision Petition and their names being printed in the cause list, there is no representation on behalf of the respondents.

(3.) This Civil Revision Petition has been filed to strike off the names of the petitioners in D.V.O.P.No.17 of 2022, pending on the file of the Additional Mahila Court [Magistrate Level], Ramanathapuram, under the provisions of the Protection of Women from Domestic Violence Act, 2005.