VANISHA VINCENT RODRIGUES Vs. JYOTI VINCENT RODRIGUES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and heard finally.

(2.) A daughter is before this Court seeking quashing of proceedings initiated by her mother under the provisions of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "DV Act"), claiming that she is facing the ire of her mother due to matrimonial discord between her mother and her father. According to the Petitioner, she has been unnecessarily dragged into the said proceedings pending before the Court of Magistrate and that this is having a detrimental effect on her career as also her prospects of studying abroad.

(3.) The Respondent No.1 is the mother of the Petitioner herein. She has filed an application under Sections 12, 18, 19, 20 and 22 of D.V. Act before the Court of Metropolitan Magistrate at Andheri, Mumbai against her husband i.e. the father of the Petitioner herein, as also the Petitioner. It is stated in the said application filed before the Magistrate that there is matrimonial discord between Respondent No.1 and her husband. The Respondent No. 1 has raised various grievances against her husband and on that basis, she has sought relief in the form of protection order, monetary relief, residence order and order for grant of compensation. Although the Petitioner is arrayed as Respondent No. 2 in the said application, there is only one allegation made against her in the entire application filed by Respondent No. 1.