LAWS(TLNG)-2025-8-37

MANISH MINDA Vs. ALKA MINDA

Decided On August 19, 2025
Manish Minda Appellant
V/S
Alka Minda Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order, dtd. 20/11/2024, passed by the I Additional Family Court, Secunderabad, in I.A.No.211 of 2024 in F.C.O.P.No.635 of 2021.

(2.) Heard Sri Sharad Sanghi, learned counsel for the petitioner and Sri P. Vamsheedhar Reddy, learned counsel for the respondent.

(3.) The revision petitioner is the husband of the respondent.