PRIYANKA SINGH Vs. PANKAJ SINGH SENGAR

JUDGEMENT

(1.) These cases arise out of M.C.No.3014 of 2012 pending before the Principal Family Court, Bangalore and parties to the lis in all these cases are common; they are husband and wife. Therefore, they are taken up together and considered by this common order. For the sake of convenience, the parties are referred to as per their ranking in the matrimonial case i.e., husband is referred to as the petitioner and wife as the respondent. Writ Petition No.48615 of 2013 is preferred by the wife.

(2.) The facts, in brief, germane are as follows:-

(3.) Heard Sri B.V.Krishna, learned counsel appearing for the husband/petitioner and Smt M. Radhika, learned counsel appearing for the wife/respondent.