AVANCHA YAGNIKA Vs. GADE SHARATH KUMAR

JUDGEMENT

(1.) Ms. N. Vanisree, learned Counsel representing Dr. Challa Srinivasa Reddy, learned Counsel for the petitioner and perused the record.

(2.) The present is a petition filed under Article 227 of the Constitution of India seeking quashment of the docket order dtd. 7/8/2024 passed in SR No.4151 of 2024 by the learned Family Court, Ranga Reddy District at L.B. Nagar.

(3.) Vide the said impugned order, the learned Family Court has rejected the petition filed by petitioner No.2 under Sec. 14(1) of the Hindu Marriage Act, 1955 (for short 'the Act') seeking for dispensing with the mandatory one year period for separation before filing of the O.P., under Sec. 13-B of the Act.