P UTHEJA Vs. S SRINIVAS

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 19.7.2013 in I.A. No. 269 of 2013 in FCOP No. 248 of 2012 on the file of the Court of the Family Judge, Secunderabad. The revision petitioner is the legally wedded wife of the respondent. She filed O.P. No. 248 of 2012 against the respondent seeking a decree for annulment of the marriage on the ground of non-consummation of marriage as well as a decree for divorce on the ground of cruelty.

(2.) The respondent herein filed I.A. No. 269 of 2013 under Order 7 Rule 10 of C.P.C. with a prayer to return O.P. No. 248 of 2012 for want of territorial jurisdiction. The said I.A. was allowed by the Court below by order dated 19.7.2013 and aggrieved by the same this revision petition is filed.

(3.) For the sake of convenience, the petitioner and the respondent shall hereinafter be referred to as 'wife' and 'husband' respectively.