A.BALASUBRAMANIAN Vs. V.ABINAYA

JUDGEMENT

(1.) The Civil Revision Petition has been filed, invoking Article 227 of the Constitution of India, seeking orders to call for the records in D.V.C.No.17 of 2023 pending on the file of the Judicial Magistrate Court No.1, Kumbakonam, and strike off the same.

(2.) The first respondent for herself has filed a petition under Ss. 18, 18(e), 19(1)(f), 19(8), 19(1)(e), 20, 20(1)(d) and 22 of the Domestic Violence Act against the petitioners and the second respondent. The learned Magistrate, after taking the petition on file in D.V.C.No.17 of 2023, has issued summons to the petitioners to appear before the said Court.

(3.) Admittedly, the second respondent is the husband, the first petitioner is the father-in-law and the second petitioner is the mother-in- law of the first respondent.