AIR 2019 KERALA 85 ::AIROnline 2019 KER 30 ::(2019) 1 HinduLR 724 ::(2019) 2 CivLJ 632 ::(2019) 2 CivilCourtC 196 ::(2019) 2 DMC 605 ::(2019) 1 Ker LT 310 ::(2019) 2 Ker LT 724 ::(2019) 1 Ker LJ 428 ::(2019) 1 Pun LR 34

Kerala High Court

Hon'ble Judge(s): C. K. Abdul Rehim, T. V. Anil Kumar , JJ

(A) Family Courts Act (66 of 1984) , S.14— Evidence Act (1 of 1872) , S.3, S.65B(4)— Electronic evidence - Applicability of S. 65-B(4) of Evidence Act to proceedings before Family Court - Electronic evidence is admissible in absence of certification under S.65-B(4) of Evidence Act. AIR 2015 SC 180, Rel. on. (Para 11) (B) Family Courts Act (66 of 1984) , S.14, S.20— Evidence Act (1 of 1872) , S.3— Application of Evidence Act - Object and scope of S. 14 - Family Court has absolute freedom to depart from strict rule of relevancy and admissibility under Evidence Act - Relevancy and admissibility in Evidence Act before Family Court ought to be read subject only to S.14 of Family Courts Act - In case of inconsistency between these two acts, Family Courts Act will prevail. (2017) (1) KLJ 739, Rel. on. Application of Evidence Act The words employed in S.14 makes it abundantly clear that, any matter, information etc., placed before a Family Court may be admitted in evidence uninhibited by the rules of relevancy and admissibility prescribed by the Evidence Act, provided the Family Court is of the opinion that the matter before it is essential for the effective resolution of the dispute in the proceeding. Understood....