(1.) THE respondent herein filed an application purported to be under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Act") claiming the following relief?s:-
(2.) SINCE the ground on which the above order is sought to be quashed lies in a narrow campus and for deciding that issue the allegations of domestic violence and other factual background of the case are not necessary the same are not set-out in detail herein.
(3.) THOUGH several grounds have been raised in the quash petition Mr. K. M. Vijayan learned senior counsel appearing for the petitioner confined his submissions relating to the following two contentions:-