ARUNACHALAM @ ARUN Vs. S AMBIKA

JUDGEMENT

(1.) These three criminal revision cases were filed against the common order passed by the learned III Additional Judge, City Civil Court, Chennai, in Criminal Appeal Nos. 202, 203 and 204 of 2014, dated 09.12.2014. The revision petitioners in these three revision petitions are husband and in laws of the first respondent wife. The first respondent wife and second respondent minor daughter approached the Magistrate Court by filing M.C.No.624 of 2013 invoking Section 125 of Cr.P.C.. The wife and child filed three miscellaneous petitions in Crl.M.P.Nos.1140, 1141 and 1142 of 2014 in M.C.No.21 of 2014 under the provisions of Protection of Women from Domestic Violence Act 2005, hereinafter referred to as 'the Act' for seeking the monetary relief of maintenance, return of Sreedhana Properties and also for Residence orders.

(2.) Since the wife and child, who are the petitioners before the Magistrate Court who invoked the provisions of Domesitc Violence Act, are the respondents herein, they are, for the sake of brevity, called as 'wife' and 'child'. Like that, since the first appellant herein is the husband and the second and third appellants are the parents of the first appellant, they are, for the sake of brevity, called as 'husband' and 'parents'. Since all these criminal revisions were filed against the common order passed by the III Additional City Civil Judge in the aforesaid criminal appeals, though three separate revision petitions have been filed herein, these revision cases are disposed of by this common order.

(3.) The wife and child filed M.C.No.624 of 2013 before the Family Court at Chennai where, they sought for the prayer of maintenance, for a sum of Rs.50,000/- per month for the wife and Rs.35,000/- per month for the child, from the husband. During the pendency of the said maintenance case, the wife and child filed the aforesaid three miscellaneous petitions, for the relief as has been referred to above. The learned Magistrate, after having heard both sides, passed separate orders, in each of the miscellaneous petitions by order dated 15.07.2014.