P VIJITHA Vs. PUCHALAPALLI SASI KUMAR REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India assailing the order dt.24.04.2017 in I.A.No.318 of 2017 in O.P.No.1159 of 2012 of the Judge, Family Court, Ranga Reddy District at L.B.Nagar.

(2.) Petitioner is wife of the respondent. Respondent filed the said O.P. against the petitioner for divorce alleging cruelty by the petitioner.

(3.) The evidence on the side of the respondent was concluded and the matter was posted for the evidence of the petitioner on 06.04.2017.