SUMANGALA Vs. SANDEEP ANAND JAMBLI

JUDGEMENT

(1.) Heard Sri. Raja Subrahmanya Bhat B., learned counsel for the appellant and Sri. Ramesh P. Kulkarni, learned counsel for the respondent.

(2.) These appeals arise out of a matrimonial dispute and issues relating to child custody between the same parties. As common questions are involved and learned counsel for both sides have advanced common arguments, the appeals are taken up together and are disposed of by this common order.

(3.) The parties are referred to as per their ranks in M.C.No.5066/2016 for convenience.