SHIV KUMAR TRIVEDI Vs. UMA TRIVEDI

JUDGEMENT

(1.) BY this criminal revision the applicant has challenged the order dated 30.7.2011 passed by the 12th Additional Sessions Judge, Bhopal in Criminal Appeal No.184/2011 whereby the order dated 28.3.2011 passed by the JMFC (Shri Manoj Kumar Sharma) Bhopal in MJC No.15/2010 was modified that the applicant shall vacate the entire premises belonging to the respondent.

(2.) THE brief facts relating to the present revision are that the respondent Uma Trivedi has moved an application under Sections 12, 18, 19 and 20 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "Act, 2005"). It was stated in the application that initially the respondent Uma Trivedi was residing in House No.59/3A of Saket Nagar, Bhopal along with her husband and children. She had two sons and two daughters. Out of them, two daughters were residing in their husband's house, whereas younger son was working at abroad, and therefore he was not residing at Bhopal. The applicant was residing in the same house along with his wife. But after sometime both of them started making harassment to the respondent Uma Trivedi and they threatened the respondent Uma Trivedi and her husband that they would be implicated in the matter of dowry demand etc. The house was constructed by the earning of her husband whereas the applicant and his wife etc. took the possession of the entire house and the respondent was thrown out of the house.

(3.) I have heard the learned counsel for the parties.