VEERESH Vs. VIJAYA

JUDGEMENT

(1.) The respondent-husband being aggrieved by the order dated 07.07.2017 passed by the Principal Judge, Family Court, Gadag (for short the 'Family Court') in Criminal Miscellaneous No.6 of 2016 has filed this revision petition.

(2.) The parties are referred with their ranks before the Family Court.

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