BASAPPA Vs. SHANTAVVA

JUDGEMENT

(1.) Sri. Sharanabasappa K. Babshetty, learned counsel for petitioner and Sri Koujalagi Chandrakant, learned counsel for respondent have appeared in person.

(2.) The revision petition is listed for admission after notice to respondent.

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