D.A.DIVYA Vs. M.YASHWANTH

JUDGEMENT

(1.) Though the revision petition is listed for admission, with the consent, it is heard finally.

(2.) Sri.Girish B.Baladare, learned counsel has appeared through video conferencing and Sri.Gopala Gowda.B.H., learned counsel appearing on behalf of Sri.G.Sukumaran, has appeared in-person.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Family Court.