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Madras High Court

C.N.Annadurai vs S.Padmavathi on 20 November, 2025

                                                                                                   CRP.No.576 of 2024

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                           Dated : 20.11.2025

                                                                   CORAM

                                        THE HONOURABLE Mr. JUSTICE S.SOUNTHAR

                                                          CRP.No.576 of 2024


                     C.N.Annadurai                                                          ... Petitioner
                                                                        Vs

                     S.Padmavathi                                                           ... Respondent

                     PRAYER : Civil Revision Petition filed under Article 227 of the Constitution
                     of India praying to quash the petition filed in D.V.C.No.233 of 2023 pending
                     on the file of the Special Judicial Court to Try Cases filed under Protection of
                     Women from Domestic Violence Act, Coimbatore and pass orders.


                                             For Petitioner            : Mr.M.Guruprasad
                                                                         for Mr.T.Balaji

                                             For Respondent            : Ms.R.Thenmozhi

                                                                   ORDER

This civil revision petition is filed seeking to quash the complaint preferred by the respondent-wife under the provisions of Domestic Violence Act.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/12/2025 06:12:09 pm )  CRP.No.576 of 2024

2. According to the learned counsel for the petitioner, the respondent is not the wife of the petitioner and therefore, there is no domestic relationship between the parties to invoke the provisions of Domestic Violence Act.

3. Heard the learned counsel appearing on either side.

4. Existence of domestic relationship is a preliminary issue and if the petitioner is aggrieved by issuance of process by the learned Magistrate, he can very well go before the very same Magistrate and raise all the issues like absence of domestic relationship / shared house hold etc., as held by the Full Bench of this Court in Arul Daniel and Others Versus Suganya reported in (2022) SCC Online Mad 5435. Hence, this court is not inclined to exercise its supervisory power available under Article 227 of Constitution of India to quash the DVC complaint,

5. This civil revision petition is accordingly dismissed. The petitioner is at liberty to approach the concerned Magistrate for appropriate relief as held by this Court in Arun Daniel case.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/12/2025 06:12:09 pm )  CRP.No.576 of 2024

6. Taking into consideration that the complaint preferred by the respondent under Section 12, 18, 19 and 22 of the Domestic Violence Act, is predominantly civil in nature, the presence of the petitioner during enquiry before the Magistrate is dispensed with, unless his appearance is absolutely necessary.

20.11.2025 Index : Yes / No Neutral Citation : Yes / No Speaking Order : Yes / No ds To:

1.The Special Judicial Court To Try Cases filed under Protection of Women from Domestic Violence Coimbatore.

2.The Section Officer VR Section High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/12/2025 06:12:09 pm )  CRP.No.576 of 2024 S.SOUNTHAR, J, ds CRP.No.576 of 2024 20.11.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/12/2025 06:12:09 pm )