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Kerala HC: Recovery Proceeding Under Domestic Violence Act Only Ancillary Proceeding - (22 Apr 2021)

CRIMINAL

Kerala High Court has held that recovery proceedings instituted under Section 20 of the Domestic Violence Act, 2005 would not operate as a bar on a Family Court adjudication of the matter. The Court has ruled that proceedings under the Domestic Violence Act were ancillary to the main inquiry of whether the woman faced domestic violence in the home.

Tags : KERALA HIGH COURT   RECOVERY PROCEEDING UNDER DOMESTIC VIOLENCE ACT  

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