BASHIR AHMED Vs. SURAYYA

JUDGEMENT

(1.) This appeal arises from the judgment and decree dtd. 12/11/2014 entered by the learned Family Court Judge, Belagavi in respondent's suit in OS No.7/2012, the operative portion of which reads as under:

(2.) Brief facts of the case:

(3.) Having heard the learned counsel for the parties and having perused the appeal papers along with the original TCR, we decline to grant indulgence in the matter for the following reasons: