M DIVYA VIJAYA KUMARI Vs. M RAVIKANTH REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.02.04.2019 in I.A.No.300 of 2019 in FCOP.No.105 of 2012 of the I Additional Family Court-cum-IV Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) The said O.P. was filed by the respondent against the petitioner for dissolution of the marriage between them alleging that the petitioner had treated him with cruelty.

(3.) Counter affidavit was filed in the O.P. by the petitioner opposing grant of relief to the respondent.