JAGADEESH S/O SESHAPPA DEVADIGA Vs. SESHAPPA DEVADIGA

JUDGEMENT

(1.) This RPFC is filed under Section 19(4) of the Family Courts Act, against the judgment and decree dated 26.11.2011 passed in Crl.Misc.144/2011 on the file of the Judge, Family Court, D.K. Managalore, partly allowing the petition filed under Section 125 of Cr.P.C.

(2.) With the consent of the learned counsel for the petitioner as well as the learned counsel for the respondent, this matter was heard on merits.

(3.) The parties will be referred with reference to the status in the Trial Court.