PRATHEESH P.C. Vs. AVANI P.P.

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India and the prayer herein is to set aside Exts.P2 and P4 orders passed by the Family Court, Kalpetta.

(2.) Heard the learned counsel for the petitioner.

(3.) Although notice was served upon the other side, nobody appeared.