MANDAVELLI HEMA Vs. MANDAVELLI BHIMASANKARA PRASAD

JUDGEMENT

(1.) This F.C.A. is directed against the judgment and decree of the Judge, Family Court, Visakhapatnam dated 21.6.2005 whereby, the petition of the Appellant filed under Section 13(1)(ia) of Hindu Marriage Act, 1955 was dismissed.

(2.) For the sake of convenience, the parties shall be referred to as arrayed before the Family Court.

(3.) The Petitioner-wife filed O.P. No. 592 of 2001 against the Respondent-husband under Section 13(1)(ia) of the Hindu Marriage Act, for dissolution of their marriage dated 1.7.1999 by granting a decree of divorce on the ground of cruelty and for refund of marriage expenses of Rs. 1,50,000/- and gold ornaments of two tolas and silver 150 tolas or to pay the costs of the ornaments of Rs. 25,000/- and for other reliefs.