ASHWINI Vs. NAGARAJ B. C.

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) Though the respondent is served, none has represented the respondent. Respondent is also not present before the Court.

(3.) This appeal is filed under Sec. 19 of the Family Courts Act, 1984, against the impugned judgment and decree passed in M.C.No.233/2018 on the file of Family Court, Shivamogga.