FATHIMA Vs. VAPPINU

JUDGEMENT

(1.) The petitioner/the estranged wife of the respondent has filed this Original Petition challenging Ext.P6 order of the learned Family Court, Kunnamkulam, by which her petition filed under Order VI Rule 17 of Code of Civil Procedure to incorporate reliefs under Ss. 18 and 19 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'DV Act, 2005') was dismissed by the Family Court.

(2.) The Original Petition was filed by the petitioner before the Family Court under Sec. 7(1) Explanation (c) and (d) of the Family Courts Act seeking permanent prohibitory injunction restraining the respondent from trespassing into the petition schedule property and from forcibly evicting her from the said property.

(3.) During the pendency of the Original Petition, petitioner filed I.A.No.4/2024 seeking amendment of the Original Petition to incorporate reliefs under Ss. 18 and 19 of the DV Act, 2005 also.