J. SIVARAJ Vs. LEKHA SINDHU

JUDGEMENT

(1.) This criminal revision petition is preferred by the petitioners/2nd and 3rd respondents against the order passed by the learned Judicial Magistrate No. III of Erode, in Crl.M.P. No. 2186 of 2017 in D.V.A. No. 17 of 2016 dtd. 5/12/2017.

(2.) Brief case of the petitioners

(3.) The brief case of the 1st petitioner is that he was married to the respondent on 11/4/2016 and the marriage was registered before the sub registrar on 12/4/2016. The 1st petitioner and the respondent entered the matrimonial home on 13/4/2016 and immediately that day itself, the respondent started to harass the 1st petitioner to reconvey the house property in her name. Further the respondent impliedly started mental torture to the 1st petitioner and committed cruelty by quarreling with the 2nd and 3rd petitioners without any reasons. Further the respondent threatened the 1st petitioner that she will commit suicide if the 1st petitioner questioned her act. Finally due to unbearable mental torture and harassment the 1st petitioner issued legal notice to the respondent and the entire litigation marched to the police station and after attending so many enquiries in the police station, on 17/8/2016 and 11/3/2017, the respondent received all her jewels and sridana properties given at the time of marriage. Now to make permanent harassment, the respondent filed the case before the learned judicial Magistrate in D.V.A. No. 17 of 2017 and filed the Crl.M.P. No. 2186 of 2007 seeking residential right.