SEELAM PRAMEELA Vs. GANTA MANI KUMAR

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.23-05-2018 in I.A.No.625 of 2018 in F.C.O.P.Nos.892 of 2014 and 1557 of 2013 of the Principal Judge, Family Court, City Civil Court, Hyderabad.

(2.) Petitioner herein had filed F.C.O.P.No.892 of 2014 against respondent for dissolution of the marriage between them which took place on 15-02-2012 and for other reliefs.

(3.) Respondent filed F.C.O.P.No.1557 of 2013 before the Family Court, City Civil Court, Hyderabad for restitution of conjugal rights against petitioner.