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Judgment
33 paragraphs · 214 wordsSTATUS,,AGE,"Place         Â
of Residence
Before
Marriage","Bachelor
Hindu","18 years
Approx.","Ramagundam, District
Peddapalli,
Telangana
STATUS,,AGE,"Place          Â
of Residence
Before
Marriage","Bachelor
Hindu","29Â Â Â Â Â Â Â Â Â Â Â Â Â
years
Approx.","Village Garjanpally, Post
Yellareddypet,
District Sirisilla Rajanna
Telangana
At the
time of
filing the
present
Petition","Married
Hindu",48 years Approx.,"Village Garjanpally, Post
Yellareddypet, District
Sirisilla Rajanna Telangana
decided within a period of four months from the first date of hearing before the Trial Court. The Trial Court would also consider the expeditious,,,
disposal of the divorce petition itself.,,,
Further grievance of the Husband is that he has not been able to meet his daughter for the last few years as she has moved out of the matrimonial,,,
home along with the Wife, and is presently residing with the Wife. If so, the Husband is free to move an appropriate application before the Trial Court,",,,
so that the Trial Court can make an arrangement for the Husband to meet his daughter. Considering that the daughter is an adult, her wishes in",,,
respect of the same shall also be taken into consideration.,,,
With these observations, the present revision, along with all pending applications, is disposed of.",,,