BABU Vs. JINCY

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 19(4) of the Family Courts Act and Ss. 397 and 301 of the Code of Criminal Procedure. Revision petitioner is the respondent in M.C.No.112/2014 on the file of the Family Court, Irinjalakuda.

(2.) Heard the learned counsel for the revision petitioner in detail. Though notice was served upon the respondents, nobody appeared.

(3.) Facts of the case in brief: