R. BHARATH BAFNA Vs. PRIYANKA

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order of the learned II Additional Family Court, Chennai, in I.A.No.5 of 2021 in O.P.No.5347 of 2019 dtd. 24/5/2022.

(2.) Heard Mr.T.C.S.Raja Chockalingam, learned counsel for the petitioner and Mr.G.Sathish Kumar, learned counsel for the respondent and perused the materials available on record.

(3.) The short facts of the case are as follows: