GANTA NAGAMANI Vs. GANTA LAKSHMANA RAO

JUDGEMENT

(1.) This C.M.A. is preferred u/S.28 of the Hindu Marriage Act, 1955 (Act No. XXV of 1955) and is directed against the order and decree dated 21-8-1987 made in O.P. No. 13 of 1982 on the file of the Court of the Subordinate Judge, Machilipatnam.

(2.) The husband, who is the 1st respondent before us, filed the Original Petition u/S. 13 of the Hindu Marriage Act, 1955. The allegations levelled against the 1st respondent-wife by the petitioner-husband, in a nut-shell, are as follows:--

(3.) In the counter filed by the 1st respondent all the allegations levelled against her were denied and she alleged that the husband himself has been having illicit affairs with other women, viz., Seetha and another nurse by name Vijayakumari whom he had engaged at one time as nurse to work in his clinic. It is further alleged that the husband is leading a wayward life and has frittered away all his properties to fulfil his own desires.