GUDIPUDI SRINIVASA RAO Vs. GUDIPUDI TELAGAPU SHARMILA

JUDGEMENT

(1.) The respondent in O.P. filed the above revision against the order dtd. 3/10/2024 in I.A.No.529 of 2024 in F.C.O.P.No.76 of 2019 on the file of Judge, Family Court-cum-III Additional District Judge, Srikakulam.

(2.) The F.C.O.PNo.76 of 2019 was filed under Sec. 9 of the Hindu Marriage Act, 1955. In the petition, it was pleaded that the marriage was solemnized on 4/5/2005 at Bride's house at Pathapatnam village.

(3.) A counter was filed by the revision petitioner and respondent in FCOP and denied the solemnization of marriage.