RENUKA Vs. YALAGURESH SHIVANAPPA CHANDRAGIRI

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of Constitution of India seeking enforcement of order dated 28.02.2020 passed by the learned Principal, JMFC, Honnavar, in DV No.3/2013, under Section 12 of the DV Act in part.

(2.) The petitioner has filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the DV Act , for short) seeking various relief under the DV Act. The Magistrate, after hearing the parties, has passed the following order:

(3.) Before considering the case we will examine the provisions of the DV Act.