LAWS(KAR)-2017-1-85

DEVARADDI GURAPPA BIRADAR Vs. SMT. SAROJINI

Decided On January 23, 2017
Devaraddi Gurappa Biradar Appellant
V/S
Smt. Sarojini Respondents

JUDGEMENT

(1.) Though the respondent is served, she has remained unrepresented.

(2.) Heard the learned counsel appearing on behalf of the petitioner.

(3.) The present petition is filed by the petitioner-husband being aggrieved by the order dated 111.2014 passed by the II Additional Sessions Judge, Bijapur, where under the order dated 24.2014 passed by the learned JMFC., Muddebihal in Criminal Misc. Case No. 3/2011 was confirmed by dismissing the revision petition.