M PUSHPALATHA Vs. M VENKATESHWARLU

JUDGEMENT

(1.) This civil miscellaneous appeal is filed by wife aggrieved by the order dated 7.1.2002 passed in OP No.636 of 2000 on the file of the Family Court, Hyderabad, whereunder and whereby the said O.P. filed by husband for grant of divorce under Section 13(1) (ia) and (ib) of the Hindu Marriage Act, 1955 (for short 'the Act'), was allowed.

(2.) For the sake of convenience, the parties hereinafter be referred to as the appellant and the respondent as arrayed in this C.M.A.

(3.) After remanding the suit OS No. 190 of 1995 for fresh disposal by this Court by order dated 31.3.2000 in Appeal No.444 of 2000, the present O.P. was clubbed with the said suit. The suit was filed by the respondent under Section 26 and Order VII Rules 1 and 2 CPC to declare the matrimonial status of the respondent (plaintiff therein) to be one having married appellant (first defendant therein), and defendants 3 and 4 are not his wives and also for injunction to restrain defendant No.2-Inspector General of Police, from proceeding with departmental enquiry against the respondent and the said suit was dismissed while granting divorce in the O.P.