MANOJ HARIKISANJI CHANGANI Vs. SAU. PREMA SHRINIVAS CHANGANI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent.

(2.) By this application, the applicants have challenged the order passed by learned Judicial Magistrate First Class, Amgaon, below Exh.9 in Regular Complaint Case No. 12 of 2011.

(3.) The respondents had filed an application for various reliefs under Section 12 of the Protection of Women from Domestic Violence Act, 2005.