V K UZAIR AHMED Vs. N FATHIMA CHANDINI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the revision petitioner under Article 227 of the Constitution of India, against the order dated 06.02.2020, passed by the learned IV Additional Principal Judge, Family Court, Chennai, in I.A.No.4 of 2020 in O.S.No.33 of 2018.

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(3.) Heard Mr.Shaikh Mehrunisa, learned counsel for the revision petitioner/husband and Mr.Ashfaq Rafi, learned counsel appearing for the respondent/wife.