SUMANA PARUCHURI Vs. JAKKA VINOD KUMAR REDDY

JUDGEMENT

(1.) The present Civil Revision Petition under Article 227 of the Constitution of India has been filed by the petitioner / 1st respondent assailing the order dtd. 12/1/2024 in I.A.No.986 of 2023 in O.P.No.202 of 2020 by the Judge, I Additional Family Court-cum-XIV Additional Metropolitan Sessions Judge, Hyderabad (for short, 'the impugned order').

(2.) Heard Mr. Sunil S. Ganu, learned Senior Counsel appearing on behalf of Ms. Manjari S. Ganu, learned counsel for the petitioner; and Mr. Ahluwalia, learned Senior Counsel, appearing on behalf of Mr. H. Rajesh Kumar, learned counsel for the 1st respondent.

(3.) Since the dispute in the present Revision is between husband and wife, for proper appreciation it would be more appropriate and convenient to refer the parties herein as "wife" (petitioner) and "husband" (1st respondent).