ASHWANTH POTHY Vs. ASMITHA ALANKNITHA

JUDGEMENT

(1.) These revisions have been filed by the husband, who is facing proceedings in DVA.No.86 of 2023 (CRP.No.2414 of 2023) and by the parentsin- law of the respondent in the very same DVA proceedings (CRP.No.2418 of 2023), pending on the file of the Special Court to try cases under Protection of Women from Domestic Violence, Coimbatore. The said domestic violence complaint has been initiated by the respondent, wife of the petitioner in CRP.No.2414 of 2023 and daughter-in-law of the petitioners in CRP.No.2418 of 2023.

(2.) I have heard Mr.V.Raghavachari, learned Senior Counsel for Mr.N.C.Ashok Kumar, learned counsel for the petitioner in CRP.No.2414 of 2023, Mr.N.C.Ashok Kumar, learned counsel for the petitioners in CRP.No.2418 of 2023 and Mr.A.K.Sriram, learned Senior Counsel for Mr.A.Selvendran, learned counsel for the 1st respondent in both CRPs.

(3.) Mr.V.Raghavachari, learned Senior Counsel for the petitioner would state that the 1st respondent and the petitioner in CRP.No.2414 of 2023 are husband and wife and the husband has already initiated proceedings for divorce and there is also an order for payment of interim maintenance, which is being promptly paid to meet the expenses of the minor child. According to the learned Senior Counsel for the petitioner, the domestic violence proceedings were initiated after the filing of the HMOP and clearly amounts to a counter blast to the said proceedings. The learned Senior Counsel would state that there is also a guardian OP that has been filed by the petitioner and both the HMOP and the GWOP were filed in March 2023 and after receiving summons in these proceedings, the respondent has proceeded to file domestic violence complaint on 18/5/2023, at Coimbatore.