LAWS(KAR)-2020-10-315

PRABHU NAIKA Vs. SHOBHA AND ORS.

Decided On October 15, 2020
Prabhu Naika Appellant
V/S
Shobha And Ors. Respondents

JUDGEMENT

(1.) Sri. S.B.Totad, learned counsel for petitioner has appeared through video conferencing.

(2.) The revision petitions is posted for admission after notice to respondents.

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