TAMILARASU Vs. SUMATHI

JUDGEMENT

(1.) The above Civil Revision Petition has been filed by the Judgment Debtor challenging the order dated 03.03.2006 in E.P.No.164 of 2005 in O.S.No.639 of 1996 on the file of the learned I Additional Subordinate Judge, Erode.

(2.) The brief resume of the facts is necessary to put the issue in perspective:

(3.) The plaintiff had submitted that she had married the 1st respondent on 06.01992 and right from the beginning she was subjected to torture and ill treatment by the respondents namely her husband, her father-in-law, the 1st petitioner herein, her mother-in-law and her brother-in-law, the 3rd petitioner herein. She contended that at the time of marriage, her father had provided her with money and jewelery in keeping with their status as a middle class agricultural family. She was given jewelery weighing 30 sovereigns and silk sarees and other furniture apart from cash. On 20.06.1993, the respondent was beaten and driven out of her matrimonial home. She had immediately lodged a dowry harassment case. She also comes to learn that the 1st petitioner herein has remarried one Latha and in order to preempt the respondent herein from proceeding with the criminal action, the 1st respondent and his family members had pretended to settle the matter. But, ultimately they were ready to offer only a pittance leaving the petitioner with no other remedy except to file the above suit for reliefs stated therein.