LAWS(KAR)-2022-5-41

DURGAPPA Vs. MAHADEVI

Decided On May 30, 2022
DURGAPPA Appellant
V/S
MAHADEVI Respondents

JUDGEMENT

(1.) This Revision Petition is listed for consideration of I.A.1/2018 and I.A.2/2018 for stay and at the consent of the parties, the Revision Petition is taken up for final disposal.

(2.) Heard Sri. Madanmohan Khannur, learned counsel appearing for the petitioner and Sri. Prashant S. Kadadevar, learned counsel appearing for respondents No.1 and 2.

(3.) In this Revision Petition, the petitioner herein is the respondent in Crl.Misc.No.289/2016 on the file of the Family Court, Belagavi, challenging the order dtd. 13/1/2017 allowing the petition in part.