IRAVAN GURUDEV & ORS. Vs. THE PROTECTION OFFICER

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 Cr.P.C, 1973 to call for the records in D.V.C. No. 183 of 2016 on the file of the Mahila Court, Allikulam, Chennai and quash the same.

(2.) The prayer in the impugned proceedings initiated under Domestic Violence Act is as against the petitioner for sharing household, monthly maintenance and compensatory relief.

(3.) While, the first petitioner is the husband, the second and third petitioners are mother-in-law and father-in-law of the 2nd respondent herein.