SENTHIL KUMARAN Vs. KAVITHA

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their name.

(2.) Kavitha got married to Senthil Kumaran on 03.09.2009 and they have two children through the wedlock. Their marital life ran into rough weather, resulting in Kavitha initiating proceedings under the Domestic Violence Act before the learned Judicial Magistrate, Palani in Cr.M.P.No.5766 of 2016 against Senthil Kumaran and his family members, claiming various reliefs under the Domestic Violence Act. The learned Judicial Magistrate, Palani passed the following order in Cr.M.5766 of 2016 on 009.2016.

(3.) Aggrieved by the order, Senthil Kumaran filed C.A.No.34 of 2016 before the learned Principal Sessions Court, Dindigul, in which, he filed Cr.M.P.No.2147 of 2016 for stay of the order passed by the trial Court. The learned Principal Sessions Court, Dindigul, by an order dated 29.11.2016, dismissed Cr.M.P.2147 of 2016 and refused to grant stay of the order of the trial Court. Challenging the same, Senthil Kumaran is before this Court.