SAROJA Vs. BASAPPA

JUDGEMENT

(1.) THE present petition is filed by the petitioner calling in question the order dated 23/12/2014 passed by the Principal Judge Family Court, Gadag, in Cr.Misc. 36/2014.

(2.) THE respondent is served and represented by counsel.

(3.) THERE is no dispute with regard to the relationship between the petitioner and the respondent. I would like to retain the ranks of the parties as per their ranks before the trial Court to avoid confusion.