BABU POOJARY Vs. VASANTHI

JUDGEMENT

(1.) THE order dated 31.7.2014 passed by the Family Court, Mangalore, in Crl.Misc.21/13 is called in question in this revision petition.

(2.) THE present revision petitioner was the respondent in the said case and the respondent herein was petitioner in the said case. Parties will be referred to as petitioner and respondent as per their ranking before the trial court.

(3.) THE petitioner -Vasanthi is the legally wedded wife of the respondent -Babu Poojary and their marriage was solemnized on 2.2.1978 at Balmatta, Mangalore, as per the customs prevailing in their community. The petitioner has given birth to three children out of the said wedlock. Binuth Kumar and Ajith Kumar are the two sons and Bindhya is the daughter.