NOOTY VASISHTA VENKATESHWARLU Vs. NOOTY SINDHU SHARMA

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner under Art.227 of the Constitution of India challenging order dt.23.12.2019 in IA No.92 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-cum-Additional Family Court-cum-XXIII Additional Chief Judge-cum-IX Additional Metropolitan Sessions Judge, Hyderabad.

(2.) The said HMOP was filed on 12.9.2019 by the petitioner in under Section 13(1)(i)(a) of the Hindu Marriage Act, 1955 (for short "the Act") alleging that the respondent 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 respondent in the OP till date.