AIR 2010 ORISSA 68 ::2010 (3) AKAR (NOC) 321 (ORI) ::2010 (3) AIR Kar R 321 ::2010 A I H C (NOC) 754 (ORI) ::(2010) 2 MarriLJ 233 ::2009 (44) OCR 697 ::2010 (69) AllCriC 6 SOC ::(2010) 88 AllIndCas 843 (ORI) ::2010 (88) AllIndCas 843

Orissa High Court

Hon'ble Judge(s): M. M. Das , J

Family Courts Act (66 of 1984) , S.7, S.8— Protection of Women from Domestic Violence Act (43 of 2005) , S.27, S.26— Jurisdiction of family Court - Complaint petition seeking relief u/S.18, u/S.19, u/S.20, u/S.21, u/S.22 of Domestic Violence Act, 2005 filed - Family Court can grant any relief available u/S.18, u/S.19, u/S.20, u/S.21, u/S.22, if such reliefs are sought for in pending proceeding - However, for an independent proceeding seeking relief u/S.18, u/S.19, u/S.20, u/S.21, u/S.22 - Only concerned Magistrate has jurisdiction as per provision of S.27 of Domestic Violence Act, 2005. (Para 7 8)