L. SUSEELA Vs. C. GEETHA

JUDGEMENT

(1.) The Civil Revision Petition has been filed against DVA No.174 of 2022, pending on the file of the Special Court to try cases filed under Protection of Women from Domestic Violence Act, Coimbatore and strike off the complaint as against the petitioner/2nd respondent.

(2.) The revision petitioner is the mother-in-law of the first respondent and the first respondent, who is the complainant.

(3.) The first respondent filed a complaint under Ss. 12, 18, 20, 21 and 22 of the Protection of Women from Domestic Violence Act, which was taken on file by the Special Court at Coimbatore.