E. SWETHA Vs. HAREESH KAKARLA

JUDGEMENT

(1.) These three Revisions arise out of the same suit and same parties, and so they are being disposed of by this common order.

(2.) Heard counsel for the revision petitioner and the counsel for respondents in all the Revisions.

(3.) Petitioner had filed the O.P.No.1456 of 2012 on the file of the Judge, Additional Family Court, City Civil court Hyderabad, against the respondents for dissolution of marriage between her and 1st respondent on the ground of cruelty, and for other reliefs.