ABDUL MANAB Vs. SAHIDA BIBI

JUDGEMENT

(1.) Heard Mr. Y. Johnson Singh, learned counsel appearing for the petitioner. Heard also Mr. Liaquat Ali, learned counsel for the respondent.

(2.) This Criminal Revision Petition has been filed by the petitioner against the order dated 28.08.2018 passed in Criminal (Maintenance) Case No. 19 of 2015 on the file of the Family Court, Thoubal, Manipur.

(3.) The petitioner is the respondent/opposite party and the respondent herein is the petitioner in Criminal (Maintenance) Case No. 19 of 2015.