KOTTI VEERA VENKATA PADMAVATHI Vs. KOTTI SRIRAM

JUDGEMENT

(1.) This is an appeal by the wife-appellant herein. She was aggrieved by the order dated 17-1-2000 passed in O.P.No.l of 1992 by the Senior Civil Judge, Bhimavaram.

(2.) The husband-respondent herein had filed the aforesaid O.P., against the wife- appellant herein. The parties are arrayed as in the O.P.

(3.) The husband-petitioner filed the aforesaid O.P. under Section 13 (1) (ia) of the Hindu Marriage Act seeking for a decree of divorce against the wife-respondent.