SARITA & ANR. Vs. MANOJ JANGID & ORS.

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) These two revision petitions relate to the same matter, therefore, they were heard together and are being disposed of by this common order. Copy of the order may be placed in each file.

(3.) The brief relevant facts for the disposal of these revision petitions are that Smt. Sarita and Master Umesh, who are wife and son of Shri Manoj Kumar Jangid respectively, filed a complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 before the learned trial court.