V.P. ANURADHA Vs. S. SUGANTHA AND ORS.

JUDGEMENT

(1.) Criminal Revision Case is directed against the order, dated 27.06.2014, passed in C.A.No.39 of 2013, on the file of the IIIrd Additional Sessions Judge, Chennai.

(2.) Material on record discloses that marriage between the petitioner and the 2nd respondent was solemnised on 27.01.2002. According to the petitioner-wife, the 2nd respondent was already married and divorced twice. Concealing the said fact, marriage was solemnised. Husband and mother-in-law continuously harassed the petitioner. His family members also inflicted physical abuse. She has to suffer economic abuse, on account of domestic violence, by her husband and others.

(3.) The petitioner has further alleged that under the influence of her mother-in-law, sister-in-law and sister-in-law's husband continuously ill-treated her. He was working as a Senior Manager in Chennai Petroleum Corporation and drawing a gross salary of Rs.1,30,000/-, per month. After the marriage, they were living at Door No.1, 4th Cross Street, C.I.T.Colony, Mylapore, Chennai and it is her matrimonial home. In the said house, when her father-in-law, was admitted in the hospital, due to cancer, her sister-in-law also lived with her, up to 2005. After the demise of her father-in-law, she permanently settled in the said house, with her children, in the first floor. According to the petitioner, first floor was constructed by her husband, by obtaining loan.