N.LAXMAIAH Vs. N.SRINIVAS

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.27092018 in I.A.No.512 of 2018 in FCOP No.347 of 2014 of the Judge, Family Court at L.B. Nagar, Ranga Reddy District.

(2.) Petitioners herein are respondents in the said FCOP.

(3.) The said FCOP was filed under Section 7(1)(a) of the Family Courts Act, 1984 and Section 12 of the Hindu Marriage Act,1955 by respondents herein against petitioners to declare that they are the natural, biological and legitimate children of the deceased 1st petitioner.