REKHA BALASAHEB PATIL Vs. DURGAWATI SHRIDHAR PATIL
LAWS(BOM)-2018-9-71
HIGH COURT OF BOMBAY
Decided on September 25,2018

Rekha Balasaheb Patil Appellant
VERSUS
Durgawati Shridhar Patil Respondents


Referred Judgements :-

JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]


JUDGEMENT

Sangitrao S. Patil, J. - (1.)Rule, made returnable forthwith. Heard finally with the consent of the learned Counsel for the parties.
(2.)The petitioner has taken exception to the judgment and order dated 06th October, 2017 passed in Criminal Appeal no. 154 of 2016 by the learned Additional Sessions Judge, Jalgaon, whereby the judgment and order dated 29th November, 2016 passed by the learned Judicial Magistrate First Class, Jalgaon, came to be quashed and set aside in PWDVA Application no. 100 of 2014 filed by the petitioner under Section 12 of Protection of Women from Domestic Violence Act, 2005 ("D.V. Act" for short).
(3.)The petitioner got married to one Balasaheb, who was the son of respondent no.1, on 21st February, 200 Respondent no.2 is the brotherinlaw and respondent nos. 4 and 5 are the sistersinlaw of the petitioner. Respondent no.3 is the wife of respondent no.2. The fatherinlaw of the petitioner viz. Shridhar Parshuram Patil died on 03rd March, 2015. Respondent nos. 2 to 4 are residing in the house belonging to respondent no.1 bearing no. 51, 2/2, Gruharachna Housing Society, Wadgaon Sheri, Pune14. The petitioner is presently residing at Jalgaon.


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