SANDHYA AND ORS. Vs. SANJAY

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel for the parties taken up for final hearing.

(2.) I have heard Shri Vilas P. Savant, learned counsel for the applicants and Smt. A.N. Ansari, learned counsel for sole respondent.

(3.) Proceedings under the provisions of the Protection of Women from Domestic Violence Act, 2005 were initiated by the present applicants against the respondent. The said proceedings were filed in the court of Judicial Magistrate, First Class at Nanded. The said proceeding was registered as Miscellaneous Criminal Application No. 318 of 2009. In the said proceedings, the applicants claimed maintenance and also the right of residence in the house.