JOHNSON FERNANDES Vs. MARIA FERNANDES

JUDGEMENT

(1.) Heard.

(2.) Admit. By consent heard forthwith.

(3.) The petitioner herein is respondent No. 1 in an application filed under section 12 of the Protection of Women from Domestic Violence Act, 2005. The parties hereto shall be referred to in the names as they appear in the cause title of the said application.