DINESH KUMAR Vs. PRIYANKA

JUDGEMENT

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

(2.) This criminal revision has been filed seeking to set aside the order dated 15.06.2020 passed in M.C.No.37 of 2018 on the file of the Family Court, Namakkal.

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