ANIL ALEX ABRAHAM Vs. LARA MARY MATTHAI

JUDGEMENT

(1.) This writ petition is filed by the petitioner/husband challenging the order dtd. 5/2/2026 passed by the Principal Judge, Family Court, Bengaluru ('the Family Court' for short) in M.C.No.738/2015, whereby I.A.Nos.23 to 26 filed by him which came to be rejected.

(2.) The petitioner herein is the husband and the respondent herein is the wife.

(3.) The brief facts of the case are that:-