SELVARAJAN Vs. RENGASUBATHRA

JUDGEMENT

(1.) This is an husband's revision as against his wife.

(2.) The revision petitioner and the respondent are blessed with a child, but not with a happy married life. The boy is 6 years old. He is a school going boy. Difference of opinion arose between the spouses. They got separated. The boy is with his mother.

(3.) Claiming shared residence, compensation, maintenance, return of her srithana articles and also protection from domestic violence, the wife has filed M.C.No.2 of 2013 before the learned Judicial Magistrate No.I, Kovilpatti as against her husband and his parents. Evidence was let in. Report of the Social Welfare Officer received.