A Vs. B

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 19 of the Family Courts Act, 1984, is directed against the order, dated 10.11.2003 passed in O.P.No.2 of 2002 on the file of the Judge, Family Court, Kurnool.

(2.) Appellant was arrayed as the respondent, while the respondent as the petitioner in O.P. before the Family Court.

(3.) For the sake of convenience, the parties are referred to as arrayed in the O.P. before the Family Court.