PRAVEEN Vs. GANAPAT JEDHE

JUDGEMENT

(1.) Heard the learned counsel for the parties. Though the case is listed for hearing on IA, by consent of the learned counsel for the parties, taken up for final disposal.

(2.) This petition is filed by the respondent/husband against the order dated 13.03.2015 in Crl.Misc.No.180/2013 on the file of the Judge Family Court, Belagavi.

(3.) For the sake of convenience, the parties in the petition are referred to their status before the trial Court.