S. JEEVA ASHOK Vs. KALARANI

JUDGEMENT

(1.) The petitioner is the respondent in Cr.M.P.No.8269 of 2013, filed under Section 31 of the Protection of Women from Domestic Violence Act, 2005, (in short "DV Act"), seeking enforcement of the order dated 11.02.2011 made in Cr.M.P.No.7910 of 2010, on the file of the Court of Judicial Magistrate No.II, Dindigul. The said petition came to be ordered, after contest, on 17.12.2013 and challenging the legality of the same, the present revision is filed.

(2.) It was the case of love marriage between the revision petitioner and the respondent, which came to be solemnised on 08.02.2004 and once again, came to be performed on 20.06.2004 as per the Hindu rites and customs and the said marriage was also registered on 27.07.2007 and out of the wedlock, a girl child, namely, Lashya was born on 24.11.2004.

(3.) The respondent filed the complaint under the DV Act making allegations against the petitioner herein/husband and his relatives and prayed for number of reliefs including the monthly maintenance of Rs.15,000/- (Rupees Fifteen Thousand only), for return of stridhan articles and to meet out the educational expenses of her daughter and it came to be numbered as C.C.No.412 of 2010 on the file of the Court of Judicial Magistrate No.II, Dindigul and pending disposal of the same, she filed Cr.M.P.No.7910 of 2010 under Section 23 of the DV Act, praying for return of her articles, utensils, bureau, cot and jewels, family card/ration card and also interim maintenance of Rs.7,000/- (Rupees Seven Thousand only) per month from the revision petitioner.