LAWS(TLNG)-2024-2-11

ENUMULA VIJAYA LAXMI Vs. ENUMULA RAGHU VEERA REDDY

Decided On February 14, 2024
Enumula Vijaya Laxmi Appellant
V/S
Enumula Raghu Veera Reddy Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellant/petitioner aggrieved by the order passed by the Senior Civil Judge, Sangareddy, in H.M.O.P. No.6 of 2012, dtd. 30/3/2015. The petitioner is the wife of the respondent/husband in the said H.M.O.P.

(2.) For convenience, the parties are hereinafter referred to as they are arrayed before the Court below.

(3.) Heard Sri S. Vijay Prashanth, learned counsel appearing for the appellant, and Sri Palle Sri Harinath, learned Counsel appearing for the respondent.