M.MADHU Vs. H. SHARADA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent, challenging the order dtd. 24/6/2020 in Crl. Misc. No.351/2018 on the file of the Principal Judge, Family court, Ballari, allowing the petition in part.

(2.) For the sake of convenience the parties to this revision petition are referred to as per their ranking before the Family Court.

(3.) It is the case of the petitioners that, the marriage between the petitioner No.1 and the respondent was solemnized on 22/5/2014, at Challakeri and in their wedlock, petitioner Nos.2 and 3 were born.