RACHANA REDDY CYCUM Vs. ADALA DAMODHAR REDDY

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed challenging the order dtd. 8/9/2025 in I.A.No.138 of 2024 in F.C.O.P.No.151 of 2024, whereby the learned Judge, I Additional Family Court-cum-XIV Additional Metropolitan Sessions Court, Hyderabad ('Trial Court') allowed an Interlocutory Application under Order XXXIX Rules 1 and 2 read with Sec. 151 of The Code of Civil Procedure, 1908 ('CPC') filed by the respondent-husband for ad interim injunction restraining the appellant-wife coming anywhere near him or to his house and also to his workplace at Greenpark Hotel and Resorts, Ameerpet, Hyderabad, during the pendency of FCOP.

(2.) The appellant herein is the wife and the respondent herein is the husband. The parties are being referred to as 'wife' and 'husband' for ease of understanding.

(3.) The respondent husband filed FCOP No.151 of 2024 under Sec. 13(1)(ia)(iii) read with Sec. 27 of The Hindu Marriage Act, 1955 ('1955 Act') for dissolution of marriage with the appellant wife on the ground of cruelty i.e., the wife was of unsound mind and suffering from mental disorder. The husband also sought for return of Rs.60,00,000.00 paid to the wife and her parents by way of loan.