YALAMARTHI NARASIMHA RAO Vs. DIST. LEGAL SERVICES AUTHORITY

JUDGEMENT

(1.) Aggrieved by the Award in Lok Adalat Case No.1001 of 2014, dtd. 23/7/2015 the present Writ Petition is filed under Article 226 of Constitution of India.

(2.) The averments in the affidavit filed, in support of the writ petition would show that the petitioner and the 2nd respondent are husband and wife and they were blessed with a male and female child. Differences arose between them which lead to 2nd respondent leaving the matrimonial home. Thereafter, the petitioner filed H.M.O.P.No.28 of 2012 on the file of Senior Civil Judge, Mangalagiri for restitution of conjugal rights, which was ordered on 16/6/2014.

(3.) A counter came to be filed by the 2nd respondent, disputing the averments made in the affidavit filed in support of the writ petition.