P. VASANTHAKUMARAN Vs. A. ARUNVIDYA

JUDGEMENT

(1.) The first petitioner is the respondent's husband's maternal uncle and the second petitioner is his wife. The petitioners 3 & 4 are the sisters of the respondent's mother-in-law.

(2.) The case of the respondent/defacto complainant is that the respondent herein had married one prabhu on 05.09.2016 in Coimbatore. Subsequent to the marriage, the petitioners 1 & 2 returned to Chennai and thereafter, the first petitioner had left to London on 109.2016 itself. The petitioners 3 & 4 are the residents of Puducherry and had no connection with the matrimonial relationship of the respondent whatsoever. After marriage, the respondent's husband had left for Singapore on 11.09.2016 itself. During the short stay in Coimbatore, the respondent's husband had a fall, owing to which, his neck bone was dislocated. However, he had left for Singapore where he was employed with Standard Charted Bank. Owing to the injury, he had returned to Chennai and underwent surgery. In view of the surgery, the respondent's husband was unable to have any physical relationship with her. Disappointed over the incident, the respondent had left to her parental home and thereafter had a strained relationship with her husband. The respondent had given a complaint before the Inspector of Police, All Women Police Station, Cuddalore and the Home Secretary, Government of Tamil Nadu complaining of harassment by her husband. Subsequently, the respondent had filed a petition before the learned Judicial Magistrate-V, Coimbatore under Domestic Violence Act against the petitioners and others.

(3.) Heard the learned counsel for the petitioners. Though notice has been served on the respondent and her name is printed today in the cause list, none appears on her behalf.