SHAHABUDEEN ASANAR PILLAI Vs. RAIZA SHAHABUDEEN

JUDGEMENT

(1.) Annexure P13 order passed under Sec. 23 of the Protection of Women from the Domestic Violence Act, 2005 (DV Act for short) is under challenge in this original petition.

(2.) The said order is appealable under Sec. 29 of the DV Act. Hence, this original petition is dismissed without prejudice to the right of the petitioner to challenge the same before the appellate court.