BHASKARI ADVOCATES Vs. A SATYANANDAM

JUDGEMENT

(1.) Heard Smt. Bhaskar Lakshmi for M/s. Bhaskari Advocates for petitioner and Sri A.Satyanandam for respondent.

(2.) This Revision is filed challenging the order dt.13.03.2019 passed in I.A. No.567 of 2018 in FCOP. No.2142 of 2015 of XV Additional District and Sessions Judge-cum-XV Additional Metropolitan Sessions Judge-cum-II Additional Family Judge, R.R.District, Kukatpally.

(3.) The petitioner herein filed the said O.P. before the Court below for Restitution of Conjugal rights and later amended it seeking relief for Dissolution of his marriage with the respondent on the ground of cruelty.