A.K. ANBALAZGAGAN Vs. P. KALAIMAGAL

JUDGEMENT

(1.) MATERIAL on record discloses that alleging domestic violence, respondent/wife has filed an application under Section 12 read with Sections 18, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005, before the learned XIII Metropolitan Magistrate, Egmore, Chennai, which is taken on file in Crl.M.P. No. 115 of 2011. Counter affidavit has been filed by the petitioner/respondent. Pending disposal of Crl.M.P. No. 115 of 2011, wife has filed Crl.M.P. No. 3699 of 2012 for interim relief.

(2.) MATERIAL on record discloses that in the main petition, wife has contended that after marriage, she was not allowed to speak with her parents and neighbours of the matrimonial home. She was kept inside a locked room and that husband would leave for the job. Wife has alleged that she was subjected to verbal and physical harassment, by the respondent. Wife has further alleged that on many occasions, husband, in a drunken state, had beaten her. She was not provided with proper food, cloth and her movements were restricted by her husband and in -laws. Wife has alleged that children were not fed properly and their educational interest, was not taken care of, by the husband. She has also alleged that her husband has forcibly taken away the jewels, and pledged the same, to satisfy his thirst for liquor.

(3.) ENDANGERING threat to life to herself and children, and to provide proper education to her children, she has joined a Women Self Help Group, for living. For the abovesaid reasons, she was forced to leave the matrimonial home and it is her contention that from the date of filing of application in Crl.M.P. No. 115 of 2011, she was living with her father. For the abovesaid reasons, she has sought for interim maintenance.