PANKAJ KAUSHIK Vs. PUSHPA PANKAJ KAUSHIK

JUDGEMENT

(1.) The petitioner-husband is before this court seeking for issuance of a writ in the nature of certiorari quashing the impugned order dtd. 9/4/2018 passed by the Additional Civil Judge and JMFC-II, Karwar, Uttar Kannada in D.V. No.11/2014.

(2.) Though the Petitioner and Respondent No.1 were represented by their respective advocates before the trial court, they have chosen to represent themselves as parties in person in these proceedings.

(3.) The prayers sought for by the petitioner-husband in the present writ petition are as under: