NURJAHAN Vs. A. AJEESHA BEGAM

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in DVOP No. 25 of 2018, filed by the respondent herein, pending on the file of the learned District Munsif-Cum-Judicial Magistrate, Karaikudi.

(2.) The marriage between Abdul Hameed and the first respondent/A. Ajeesha Begam was solmnized on 22.06.2003 and he went to Qatar Country for Job. The first petitioner is elder sister, the third petitioner is aunty, the fifth petitioner is sister-in-law of of the Abdul Hameed and the second petitioner is the son of the first petitioner and he is college going student, the fourth petitioner is the husband of the third petitioner and the sixth petitioner is the only known person of Abdul Hameed. Thereafter, due to matrimonial disputes the first respondent and her husband were living separately from the matrimonial home. Under this circumstances, the respondent herein filed a petition under matrimonial case in DVOP No. 25 of 2018 on the file of the learned District Munsif Cum Judicial Magistrate, Karaikudi and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act . The said DVOP No. 25 of 2018 is pending for trial. At this stage, the petitioners pray to quash the proceedings in DVOP No.25 of 2018.

(3.) Perused the material documents available on record.