BUDH RAM AND ORS. Vs. SHAMMI DEVI

JUDGEMENT

(1.) The contour of the facts & material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, initially, complainant-respondent-Shammi Devi widow of Ashok Kumar son of Budh Ram, has preferred a petition (Annexure P-1) under Sections 3, 12, 17, 18, 19, 20, 22 and 23 of The Protection of Women from Domestic Violence Act, 2005(hereinafter to be referred as "the Act") against her parents-in-law petitioners-Budh Ram and his wife Sundri Devi. The petition for interim protection filed by her was accepted. She was held entitled to reside and the petitioners were restrained from evicting her from the shared house in question, by way of impugned order dated 23.04.2011, by the trial Court.

(2.) Aggrieved thereby, the appeal filed by the petitioners, was dismissed as well by virtue of impugned order dated 10.08.2011 by the Appellate Court.

(3.) Sequelly, the petitioners did not feel satisfied and preferred the present revision petition, to challenge the impugned orders, invoking the provisions of Section 401 Cr.P.C.