THARIK ALI Vs. ISHAAN. A.THARIK

JUDGEMENT

(1.) This revision has been filed under Sec. 19(4) of the Family Courts Act and the revision petitioner is the respondent in M.C.No.100/2019 on the files of the Family Court, Ernakulam. He impugns order, dtd. 16/2/2022 in the above M.C., arraying the petitioner in the M.C. as respondent.

(2.) Heard the learned counsel for the revision petitioner as well as the learned counsel for appearing for the respondent, in detail.

(3.) Summary of the case put up by the respondent before the Family Court is as under: