BHARATH KUMAR Vs. SASIKALA

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal revision has been filed seeking to set aside the order dated 03.02.2020 passed in M.C.No.130 of 2017 on the file of the V Additional Family Court, Chennai.

(3.) For the sake of convenience, the parties will be referred to by their name.