P SRINIVASULU Vs. HEMALATHA

JUDGEMENT

(1.) All these three appeals are filed by the appellant/husband aggrieved by the orders passed in O.P.I of 2003 dated 18.08.2006 and against the common order passed in O.P.19 of 1999 and O.S.19 of 2001 dated 31.12.2001 on the file of the Family Court, Kurnool.

(2.) The parties herein are referred to as "husband" and "wife" for the sake of convenience.

(3.) The husband filed O.P.I of 2003 on the file of the Family Court, Kurnool under Section 13(l-A)(ii) of Hindu Marriage Act read with Section 7(1 )(a) of Family Courts Act seeking divorce against the wife on the ground that there has been no restitution of conjugal rights between them for a period of one year or upward after passing of decree of restitution of conjugal rights in O.P.19 of 1999 dated 31.12.2001. The said O.P. No.1 of 2003 was dismissed by the Court below, against which F.C.A.230 of 2008 is filed.