K E JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the respondent in an application filed under S.12 of The Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as Domestic Violence Act). The second respondent herein, admittedly the wife of the petitioner, had filed the said application before the learned Magistrate. A copy of the said application is produced as Ext. P1. An interim order was prayed for under S.23 of the Domestic Violence Act. The petitioner entered appearance and resisted the claim. He filed Ext. P2 counter statement. The learned Magistrate proceeded to pass an interim order under S.23 of the Act.

(2.) The petitioner came rushing to this court on 15/03/2007 after the said order was passed on 14/3/2007 complaining that copy of the order has not been furnished to him by the learned Magistrate as mandated under S.24 of the Domestic Violence Act.

(3.) S.24 of the Domestic Violence Act reads as follows: