MR. FRANCISCO DIAS Vs. MRS. FRANCISCA DSOUZA

JUDGEMENT

(1.) HEARD Mr. R. Desa, learned Advocate for the Petitioner and Ms. Vijeta Poulekar, learned Advocate for the Respondent.

(2.) RULE . By consent heard forthwith.

(3.) THE Respondent who is wife of the Petitioner filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 ("The Act" for short) against the Petitioner herein bearing Criminal Case No. O.A. (DVA) No. 246/2010/B. The said application was opposed by the Petitioner by filing reply.