DASAM VIJAY RAMA RAO Vs. M. SAI SRI

JUDGEMENT

(1.) THIS revision has been preferred by the 2nd petitioner in Family Court O.P. No. 1547 of 2014, Family Court, Ranga Reddy District at L.B. Nagar. The sole respondent herein is the 1st petitioner in the above O.P.

(2.) THE petitioner herein is the husband and the respondent is his wife. Both of them have filed the aforesaid O.P. No. 1547 of 2014 under Section 13 -B of Hindu Marriage Act, 1955, for dissolution of their marriage performed on 22.08.2010 by a decree of divorce by mutual consent.

(3.) THE 1st petitioner in the O.P., who is the respondent herein, has been attending to the proceedings by appearing before the Family Court. However, the father of the 2nd petitioner, who holds the General Power of Attorney (GPA) of the 2nd petitioner/husband in the O.P., filed an interlocutory application bearing SR. No. 2216 of 2015 on 09.04.2015 before the Family court to receive the chief affidavit of PW.2/petitioner No. 2, duly dispensing with the personal appearance of the 2nd petitioner before the Family Court. The 2nd petitioner has sworn to a detailed affidavit and got it notarized by a notary public of South Melbourne, Australia. That interlocutory application has been returned with a cryptic order dated 09.04.2015, which reads as under: