RUCHITA Vs. SACHIN GUNNALA

JUDGEMENT

(1.) Heard the learned counsel for petitioner.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.22-11-2018 in I.A.No.830 of 2017 in F.C.O.P.No.667 of 2017 of the Family Court, Secunderabad.

(3.) The petitioner in this Revision is also the petitioner in the O.P. which she has filed under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights contending that the 1st respondent is her husband and they had got married on 20-11-2013 and without any valid reason, she was necked out of the house by 1st respondent.