NARAYAN JANGLUJI THOOL AND ORS. Vs. SOU. MALA

JUDGEMENT

(1.) Heard.

(2.) Rule, made returnable forthwith. Heard finally by consent of the parties.

(3.) By this petition, the petitioners are seeking quashing and setting aside of the complaint filed under the provisions of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Act, 2005") by the respondent together with order dated 24/7/2014 passed by the learned Judicial Magistrate, First Class, Yavatmal granting interim maintenance to the respondent.