LAWS(TLNG)-2019-7-27

SAPAVATH USHA, BODA USHA Vs. SAPAVATH NAGULU

Decided On July 17, 2019
Sapavath Usha, Boda Usha Appellant
V/S
Sapavath Nagulu Respondents

JUDGEMENT

(1.) Heard Sri Pulla Rao Yellanki, learned counsel for petitioner and Smt. Umadevi Nama, learned counsel for respondent.

(2.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.31-08-2018 in I.A.No.1013 of 2018 in G.O.P.No.136 of 2018 of the Judge, Family Court at Khammam.

(3.) Petitioner herein is respondent in the G.O.P.