ARUN Vs. RESHMA

JUDGEMENT

(1.) In this revision petition filed under Sec. 19(4) of the Family Courts Act, 1984, the revision petitioner, who is the respondent in M.C.No.120/2017 on the files of the Family Court, Chavara, impugns order in the above M.C. dtd. 11/9/2018.

(2.) The respondent herein is the sole petitioner in the above M.C.

(3.) Heard the learned counsel for the revision petitioner as well as the learned counsel appearing for the respondent.