HASHIR Vs. SHIMA

JUDGEMENT

(1.) The question involved in this Writ Appeal is whether a residence order under S. 19 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Domestic Violence Act') can be granted in respect of a house owned by the mother-in-law of the applicant. In S.R. Batra and another v. Taruna Batra, 2007 3 SCC 169, the Supreme Court held thus:

(2.) In S.R. Batra 's case, the Supreme Court considered the contention put forward by the wife that the definition of 'shared household' includes a household where the person aggrieved lives or at any stage had lived in a domestic relationship, and held thus:

(3.) The Supreme Court noticed in para, 30 of the judgment thus: