K. DHARMARAJAN Vs. DIVYA

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in Crl.M.P.No.604 of 2023 in D.V.C.No.7 of 2022 dtd. 20/7/2023 on the file of the District Munsif cum Judicial Magistrate Court, Singampunari, dismissing the petition filed under Order 1 Rule 10(2) of the Code of Civil Procedure.

(2.) The respondent as complainant has filed a petition under Sec. 12 of Protection of Women from Domestic Violence Act claiming the reliefs under Ss. 18, 19, 20 and 22 of the said Act against her husband and in-laws/revision petitioners herein and the same was taken on file in D.V.C.No.7 of 2022 and the same is pending on the file of the District Munsif cum Judicial Magistrate Court, Singampunari.

(3.) It is not in dispute that the marriage between the respondent and one Anand was solemnized on 18/10/2020. Admittedly, the revision petitioners 1 and 2 are the parents and the revision petitioners 3 and 4 are the sisters of the said Anand, husband of the respondent.