NOUSHAD FLOURISH Vs. AKHILA NOUSHAD

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 19(4) of the Family Courts Act, 1984 and revision petitioner is the respondent in M.C.No.106/2019 on the files of the Family Court, Thalassery. The respondents herein are the original petitioners in the above M.C.

(2.) Heard Dr.Varghese Mundackal, the learned counsel appearing for the revision petitioner as well as Advocate T.Asaf Ali, the learned counsel appearing for the respondents.

(3.) I shall refer the parties in this Revision Petition as to their status before the Family Court as 'petitioners' and 'respondent'.