NOOTY VASISHTA VENKATESHWARLU Vs. NOOTY SINDHU SHARMA

JUDGEMENT

(1.) These two Revisions are filed under Art.227 of the Constitution of India challenging order dt.23.12.2019 in IA No.91 of 2019 in HMOP.No.117 of 2019 on the file of the Additional Metropolitan Sessions Judge for Trial of Jubilee Hills Car Bomb Blast Court-cumAdditional Family Court-cum-XXIII Additional Chief Judge-cum-IX Additional Metropolitan Sessions Judge, Hyderabad (for short "the Court below").

(2.) The said HMOP was filed on 12.9.2019 by the petitioner in CRP.No.360 of 2020/respondent in CRP No.735 of 2020 (hereinafter referred to 'NVV' i.e., the husband) under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955 (for short "the Act") alleging that the respondent in CRP.No.360 of 2020/petitioner in CRP No.735 of 2020 (hereinafter referred to 'SS' i.e., the wife) had treated him and his family members with cruelty and sought relief of dissolution of the marriage solemnized between them on 02.08.2012.

(3.) No counter affidavit has been filed by SS in the OP till date.