PREMA SHETTY Vs. HEMANTH SHETTY

JUDGEMENT

(1.) The Revision Petitioner has filed this Revision Petition under Sec. 397 of Cr.P.C. being aggrieved by the Judgment in Crl.A. No.51/2012, dtd. 5/3/2015 passed by the learned Dist. and Sessions Judge, Udupi, allowing the said appeal and setting aside the Order dtd. 2/6/2012 passed by the learned Prl. Civil Judge and JMFC, Karkala, in M.C. No.38/2010 filed by the petitioner.

(2.) Parties to the Revision Petition are referred to as per their rank before the Trial Court in M.C. No.38/2010, for the purpose of convenience.

(3.) Brief and relevant facts leading up to this Revision Petition are as under: