RAJA NARINDERJIT SINGH Vs. PAMELA SAHI

JUDGEMENT

(1.) THE petitioners have sought quashing of the complaint (Annexure P9) and the summoning order dated 16.12.2013 passed therein.

(2.) THE complaint was filed by the respondent herein against her brother and his alleged mistress under the Protection of Women from Domestic Violence Rules, 2006 (hereinafter referred to as the Rules). It is also mentioned that the complaint, by way of affidavit, was filed under Sections 12,17,19,20 and 22 of the Rules. It is not made clear by the complainant whether the same was filed under the sections given, which should be of the Protection of Women from Domestic Violence Act, 2005 (Act for short) or under the Rules. In any case, the prayer was for appointing a Protection Officer ordering suitable accommodation to be provided on the ground floor of the main house owned by the complainant together with monetary relief and compensation. It was alleged that after the death of her parents, complainant was maltreated by her brother and his friend Maria.

(3.) COUNSEL for the petitioners pointed out that similar complaint/ application was filed by the complainant under Section 6 of the Rules for appointing a Protection Officer and providing suitable accommodation on the ground floor of the main house. It may be pointed out at the cost of repetition that the complainant did not properly mention the provisions of law under which she was filing her application and whether it was some section of the Act or it was under the Rules.