RAVICHANDRAN Vs. MANJULA

JUDGEMENT

(1.) MATERIAL on record discloses that M.C. No.27 of 2013, has been filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 [43 of 2005] (for short "the Act") by the respondent/wife, before the learned Judicial Magistrate No.II, Panruti contending inter alia that the petitioner/husband, ill -treated, criticised her character and conduct, insulted her for not bringing dowry, for not having a child and humiliated in front of elders and family friends, did not provide food, clothes, medicine and forcibly driven her from the matrimonial home.

(2.) SHE has also alleged that petitioner/husband and in -laws, scolded her with unpalatable words. According to her, petitioner/husband is working as a Software Engineer at Infosys (P) Limited, Mahindra Industrial Park, TPI/1 Central Avenue Techno Park SEZ, Mahindra World City, Chengalput and earns Rs.1,00,000/ - per month. She has further submitted that he has not provided basic amenities and not cared her health and on the above facts, has prayed for (i) maintenance under Section 20 of the Act (ii) return of gold jewels, silver ornaments and other Sridhan articles or valuable security, and for further others.

(3.) PENDING disposal of the M.C. No.27 of 2013, petitioner/husband has taken out Crl.M.P. No.7578/2014 on the file of the learned Judicial Magistrate No.II, Panruti, for a prayer, directing the respondent/wife, to undergo medical test, in a hospital/laboratory, and to submit a report. Contention in the supporting affidavit is that the respondent/wife is suffering from incurable and communicable disease, and unfit for marital life.