SUNIL SHETTY Vs. NAMRATHA

JUDGEMENT

(1.) MFA No.3143/2016 and MFA Crob. No.90/2016 arise from the judgment and decree dtd. 15/3/2016 in M.C. No.28/2015 on the file of Family Court, Dakshina Kannada, Mangalore.

(2.) RPFC No.49/2015 arises from the judgment in dtd. 2/12/2004 in Criminal Miscellaneous No.2/2014 on the file of Family Court, Mangalore.

(3.) For the sake of convenience, the parties to the proceedings are referred to as husband and wife.