VEENA DEVI Vs. DESH RAJ AND ORS.

JUDGEMENT

(1.) THE moot question involved in the present petition is as to whether the petitioner can enforce the orders passed under the provisions of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act') against the so called legal heirs of her deceased husband Desh Raj.

(2.) PETITION under Section 12 of the Act was filed by the petitioner against her husband, Desh Raj, and the following order came to be passed: -

(3.) THE aforesaid order passed by the learned Additional Sessions Judge, Fast Track Court was challenged before this Court by way of Cr.MMO No. 239 of 2011. However, before the same could be taken up for final hearing, the husband of the petitioner died and this Court on 16.4.2013 passed the following order: -