KUNHAMMU Vs. PROTECTION OFFICER

JUDGEMENT

(1.) In this Writ Petition filed under Art.226 and Art.227 of the Constitution of India, the husband, husband's second wife, husband's sister and husband's sister's son respectively of the 2nd respondent Aysha challenge Ext. P2 order passed by the JFCM-I, Mannarkkadu in CMP No. 1903 of 2007 which was an application filed by the said Aysha under S.12 of the Protection of Women from Domestic Violence Act, 2003 ('the Act' for short).

(2.) The learned counsel appearing for the petitioner's made the following submissions in support of the petition.

(3.) Learned counsel appearing for the 2nd respondent took exception of the above submission and submitted that S.13(2) of the Act does not suffer from any arbitrary or excessive delegation of power on the Protection Officer.