2019 AIR CC 78 (DEL)

Delhi High Court

Hon'ble Judge(s): J. R. Midha , J

Protection of Women from Domestic Violence Act (43 of 2005) , S.18, S.19, S.20, S.21, S.22, S.26, S.28(2)— Adjudication of application u/S. 26 - Family court can formulate its own procedure - Not mandatory for court to follow Cr. P. C. Civil Court, Family Court or Criminal Court dealing with application under Sections 18 to 22 of D. V. Act can formulate its own procedure under Section 28(2) of D. V. Act. Word 'Court' in Section 28(2) of D. V. Act includes Civil Court, Family Court as well as Criminal Court. Court shall formulate procedure after completion of pleadings in an application under Section 26 of D. V. Act. After completion of pleadings, concerned Court shall consider whether evidence is necessary adjudicate application under D. V. Act and if so, Court shall frame issue and record evidence. However, if no evidence is considered necessary, Court shall list application for hearing. .....