KOTIKALAPUDI SRINIVAS Vs. K. GAYATHRI DURGA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Court of learned Family Judge-cum-III Additional District Judge, Vizianagaram in I.A.No. 168 of 2019 in FCOP No. 70 of 2016 dated 06.12.2019.

(2.) The petitioner is the husband of the respondent. He instituted a petition for grant of divorce dissolving the marriage of himself and the respondent.

(3.) The ground urged by the petitioner for divorce is under Section 13(1)(iii) of the Hindu Marriage Act. The respondent resisted the petition refuting the allegations made against her, particularly with reference to application of the above provision, for grant of divorce.