SANGEETA Vs. OM PARKASH BALYAN AND ORS.

JUDGEMENT

(1.) In this petition, petitioner has assailed the order dated 12.06.2014 (Annexure P-4) passed by Additional Sessions Judge, Rohtak vide which order dated 25.02.2014 (Annexure P-2) passed by Judicial Magistrate Ist Class, Rohtak was set aside.

(2.) Marriage of the petitioner was solemnised with late Satish Kumar Balyan son of Sh. Om Parkash Balyan-respondent No.1 on 14.01.2000. One daughter Lokansha took birth from their wedlock on 26.02.2004. Husband of the petitioner died on 06.06.2009. Petitioner alleged that she along with her minor daughter lived with respondent No.1 in House No.28-A/22 Luxmi Nagar, Rohtak till 20.02.2010.

(3.) The petitioner filed complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act') against the respondent-Om Parkash Balyan and one Ram Kumar Nara alleging that petitioner and her minor daughter have been thrown out of the house.