A.MAHARAJAN Vs. RAMALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner seeking to call for the records in D.V.C. No.20 of 2022 on the file of the learned Judicial Magistrate No.I, Thiruvottiyur and to strike off the same.

(2.) The respondent along with her two children had filed D.V.C. No.34 of 2017 on the file of the learned Judicial Magistrate No.III, Thoothukudi and the same was partly allowed and thereby the petitioner herein was ordered to pay a sum of Rs.5,000.00 each (total Rs.15,000.00) along with the children's school fees. Further, as far as the relief under Ss. 18 (Protection Order), 19 (Residential Order) and 22 (Compensation) of the Domestic Violence Act, 2005 is concerned, the case was dismissed. Relevant extract of the Order dtd. 25/1/2019 of the learned Judicial Magistrate No.III, Thoothukudi reads thus:

(3.) Thereafter, the respondent filed D.V.C. No.20 of 2022 before learned Judicial Magistrate No.I, Thiruvottiyur, seeking Order under Ss. 18, 19 and 23 of the Domestic Violence Act, 2005. Questioning the same, this Civil Revision Petition has been filed by the husband.