M R THULASI KUMARI Vs. K KRISHNAN

JUDGEMENT

(1.) Heard both the learned Counsel.

(2.) The appellant is the wife of the respondent. The respondent filed O.P. No. 59 of 1999 on the file of the Principal Senior Civil Judge, Chittoor, under Section 13(1)(ib) of the Hindu Marriage Act, 1955 (for short, the Act) seeking divorce by dissolution of marriage with his wife. The said O.P. was allowed by judgment and decree dated 31.1.2002. Against which, the wife filed this appeal.

(3.) The parties hereinafter referred to as they are arrayed before the court below for the purpose of convenience.