PASUPULETI CHAKRAVARTHY Vs. PASUPULETI VEERA VENKATA SATYANARAYANA MURTHY

JUDGEMENT

(1.) Heard Sri Sri Atchyut, learned counsel representing on behalf of Sri E.V.V.S.Ravi Kumar, learned counsel for the revision-petitioner and Sri Bolla Venkata Rama Rao, learned counsel for the respondent.

(2.) This revision-petition is directed against the Order, dtd. 18/12/2015 in E.P.No.44 of 2015 in O.P.No.42 of 2001 on the file of II Additional Senior Civil Judge's Court, Kakinada. The execution petition was filed by the revision-petitioner/wife for 'Restoration of Conjugal Rights' under Order XXI Rule 32 of the Code of Civil Procedure, 1908 (for brevity 'CPC'). The execution petition was 'Dismissed' by the execution Court.

(3.) The revision-petitioner filed the execution petition with a prayer to direct the respondent/husband to restore conjugal rights.