N BALAKRISHNA Vs. CHAMPA S NITTOOR

JUDGEMENT

(1.)

(2.) In this petition under Article 226 of the Constitution the petitioner has prayed that Annexure-A should be quashed.

(3.) Annexure-A is the order passed by the learned Family Court Judge, Bangalore, dated 23-10-1992 awarding Rs. 25,000/- towards the travelling expenses to the present respondent by the petitioner. This order was passed in M.C. No. 221 of 1990 on his file.