PUTTA SUDERSHAN REDDY Vs. SUSHMITHA NANAVALA

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed challenging the order dtd. 30/1/2024 in IA No. 462 of 2021 in OS No.267 of 2020, passed by the VIII Additional District Judge, Ranga Reddy District at L.B. Nagar (hereinafter referred to as the 'District Court').

(2.) The revision petitioner is the husband and the respondent is the wife.

(3.) The brief facts of the case, as averred in the Revision Petition, are that the revision petitioner and the respondent got married as per the Hindu rites and traditions in Hyderabad on 7/4/1996; that they were blessed with three children; and that during the subsistence of their marriage, certain properties were purchased in India and also in USA.