A. MANIKANDAN AND ORS. Vs. MANONMANI

JUDGEMENT

(1.) This Revision challenges the order dated 14.10.2004 passed in C.A.No.85 of 2014 on the file of III Additional Sessions Court, Chennai.

(2.) Petitioners are husband and mother-in-law of the respondent respectively. Difference of opinion arose between first petitioner and the respondent. First petitioner/husband filed H.M.O.P.No.3172 of 2013 on the file of learned Judge, Family Court, Chennai, seeking decree of nullity of marriage. Pending such petition, the respondent/wife filed M.P.No.727 of 2014 on the file of learned XVII Metropolitan Magistrate, Saidapet, Chennai, u/s.12 of Protection of Women from Domestic Violence Act, 2005. In such petition, the respondent/wife filed M.P.No.735 of 2014 seeking a residential order. Such petition was allowed under orders dated 12.03.2014. Against such order, the petitioners herein filed C.A.No.85 of 2014 on the file of learned III Additional Sessions Judge, Chennai, which came to be dismissed under judgment dated 14.10.2014. Challenging the same, the present revision has been filed.

(3.) Heard learned counsel for petitioners and learned counsel for respondent.