PATTU Vs. MADURAIVEERAN AND ORS.

JUDGEMENT

(1.) The revision petitioner is the wife of the first respondent and she originally filed M.C.No. 9 of 2011 on the file of the Court of the learned Judicial Magistrate, No. III, Tiruchirapalli, against the first respondent, her mother-in-law and her in-laws. The said petition was transferred to the file of the Additional Mahila Court, Tiruchirapallli (Magisterial Level) and renumbered as M.C.No. 114 of 2014 and the same is pending adjudication.

(2.) The revision petitioner during the pendency of the said main case filed Cr.M.P.No. 3843 of 2012 under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (In short DV Act) claiming interim reliefs and it was opposed by the first respondent/wife by filing counter.

(3.) The trial Court, has taken into consideration the facts and circumstances and found that the dispute between both the parties and the grievances expressed by them can be considered on the basis of the evidence and exhibits let in during the trial and also found that the main case itself is ready for enquiry and therefore thought it fit not to consider the application filed for interim relief and recording the same, dismissed the said petition filed, vide order dated 03.09.2012.