ABHINAV SUR Vs. OJAL SURLABIC

JUDGEMENT

(1.) Both the revisions are listed for hearing on admission. With the consent of Learned Counsel appearing for the parties, the revisions are heard finally.

(2.) Since both the revisions arise out of a common order, they are decided together by this common order.

(3.) The revisions have been preferred against the order dated 21.5.2018 passed by the Family Court, Raipur in Case No.96 of 2018.