RAJAMPETAPAVAN KUMAR Vs. GUNDU SANGEETHARAJAMPETA SANGEETA

JUDGEMENT

(1.) This Revision is filed by the petitioner under Article 227 of the Constitution of India challenging the order dt.30-08-2018 in I.A.No.608 of 2016 in O.P.No.816 of 2013 of the Family Court at Hyderabad setting aside the ex parte decree passed on 25-10-2013 in the said O.P. against the respondent by dissolving her marriage with the petitioner.

(2.) The petitioner in this Revision had earlier been married to the respondent on 04-05-2007. Later disputes arose between them and respondent filed the subject O.P. alleging cruelty against petitioner.

(3.) It appears that summons were sent through Process Server for service on respondent, but the Process Server filed a report on 06-08-2013 stating that respondent refused to receive the notice and so he affixed it to the main door.