ANUSHA SONNAD Vs. AKASH KALYANASHETTY

JUDGEMENT

(1.) Sri.G.R. Gurumath, Senior learned counsel for Sri.Raviraj Malali learned counsel for the petitioner. Sri.Ashok.B, learned counsel for the respondent.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India the petitioner has assailed the validity of the order dated 19.11.2016 and 09.02.2017 passed by the Family Court and to direct the Family Court to allow the memo dated 16.01.2017 filed by the petitioner contained in Annexure-J. Alternatively, the petitioner has prayed for issuance of a commission for holding a expert medical investigation on the respondent regarding his impotency.