R. THEJASVI Vs. SHEELA J.

JUDGEMENT

(1.) By an order dated 03.12.2019, this Court proposed the following substantial questions of law for being considered in this appeal and adjourned the matter for hearing on these questions:

(2.) In continuation of the order dated 03.12.2019, this appeal is taken up for final disposal for consideration of the questions proposed and the appeal is formally admitted by formulating the aforesaid questions.

(3.) Facts are not in dispute.