GIREESH KUMAR N. Vs. RAJANI K.V.

JUDGEMENT

(1.) This Revision Petition has been filed under Section 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) and the revision petitioner is the respondent in M.C.No.252/2016 on the files of the Family Court, Thiruvananthapuram. The respondents herein are the original petitioners in the above M.C.

(2.) Heard the learned counsel for the revision petitioner as well as the learned counsel appearing for the respondents.

(3.) The questions emanate in this revision petitioner are: