ANUJA GIRISH JOSHI Vs. PRAKASH GANESH JOSHI

JUDGEMENT

(1.) In the present writ petition instituted by the Petitioners, the Petitioner No.1 is the daughter-in-law of Respondent Nos.1 and 2, whereas Petitioner Nos.2 to 4 are her parents and brother.

(2.) Learned Counsel for the Petitioners submits that Petitioner No.1 has also instituted proceedings under the Domestic Violence Act and it is settled position of law that when relief has to be granted under the two statutes, which are special statues, the order passed in either of the proceedings would be taken into account in determining a claim in the other proceedings.

(3.) Pertinent to note that even the son of Respondent Nos.1 and 2 along with the grandchildren is residing in a rented premises and the submission advanced on behalf of the Respondents is that they do not want themselves to be embroiled into the controversy between the Petitioner No.1 and her husband and what they claim is plain and simple that they are entitled to a peaceful life when they are in the twilight years of their life and in the wake of the various medical ailments, which they are suffering from, they cannot be distressed on account of the daily quibbles between the husband and wife and their differences for whatsoever reason, which is alleged to be the cause for separation of Petitioner No.1 from her husband.