N. RADHAKRISHNAN Vs. K. MADHURA

JUDGEMENT

(1.) The civil revision petition has been instituted to quash the proceedings in DVC.No.48 of 2022 pending on the file of the Additional Mahila Court at Alandur.

(2.) The marriage between the petitioner and the respondent were solemanised on 3/2/2017 as per Hindu Rites and Customs. Due to disputes between the husband and the wife, they are living separately. The 1st respondent filed a complaint before the Additional Mahila Court, Alandur, which was registered as D.V.C.No.48 of 2022. The petitioners 1 and 2 are the parents of the 2nd respondent husband and the 3rd petitioner is the sister of the 2nd respondent husband.

(3.) The respective learned counsels appearing on behalf of the petitioners 1, 2 and 3 made a submission that the allegations are false and the petitioners 1 and 2 are residing at Kumbakonam and not living with the respondent 1 and 2 after their marriage. Thus, the allegations against the respondents 1 and 2 are false and they have not entered with the matrimonial life of the respondents 1 and 2. As far as the 3rd petitioner is concerned, it is contended that she is the sister of the 2nd respondent husband and she is living separately along with her family and she was unnecessarily being implicated in the DVC proceedings and thus, the proceedings are to be quashed in respect of all the 3 petitioners.