MOTIRAM RAMJI AADHE Vs. YOGITA MOTIRAM AADHE

JUDGEMENT

(1.) This petition emanates from O.M.C. 5/2015 which is an application preferred by respondents 1 and 2 under Section 12 of the Protection of Women from Domestic Violence Act (DV Act).

(2.) Respondent 1 is the wife and respondent 2 is the minor daughter of the petitioner.

(3.) The gist of the allegations in the application under Section 12 of the DV Act preferred by respondents 1 and 2 is that the petitioner and his family members (who are impleaded as non-applicants 2 to 5 and who are respondents 3 to 6 herein) subjected respondent 1-wife to domestic violence. In the context of the present controversy, it is not 3 wp132.19 necessary to state in detail the nature of the allegations. Suffice it to state, that respondents 1 and 2 prayed for appropriate relief under Sections 18, 19 and 22 of the DV Act.