(1.) Crl.R.C.No.34 of 2015, is against the order, dated 08.01.2015, C.M.P.No.1291 of 2014 in D.V.No.7 of 2014, on the file of the learned Judicial Magistrate, Ambattur, by which, the petition filed by wife/mother, under Section 21 of the Domestic Violence Act, to grant interim custody of the minor child, Sanjana to her, till the disposal of the main petition, has been allowed.
(2.) Crl.R.C.No.43 of 2015, is against the order, dated 02.12.2014, C.M.P.No.2717 of 2014 in D.V.No.7 of 2014, on the file of the learned Judicial Magistrate, Ambattur, by which, the petition filed by Mr.V.Vinod Kumar, husband/father of the minor child, Sanjana and his mother, Mrs.Shanthi, under Section 15 of the Protection of Women from Domestic Violence Act, 2005, to provide assistance of Medical and Welfare Experts to the wife/mother and to evaluate/assess her mental ability and attitude to contest the proceedings before the learned Judicial Magistrate, Ambattur, has been dismissed.
(3.) In both the revision petitions, the parties, pleadings and materials on record, are one and the same and therefore, they are taken up together and disposed of by a common order.
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