MUPPA VENKATESWARA RAO Vs. AVULA ASHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises out of the Order dated 11-3-2002 in O.P. No. 156 of 1998 on the file of the Judge, Family Court, City Civil Court, Hyderabad, dismissing the petition filed by the appellant- husband seeking dissolution of the marriage on the ground of non-consummation of the marriage and also on the ground of incompatibility between the respondent-wife and himself.

(2.) The factual matrix of the case is that the marriage between the appellant and the respondent has taken place on 16-6-1995 at Angalakuduru, erstwhile Tenali Taluk of Guntur District as per Hindu custom and it is an arranged marriage. We need not traverse all the allegations made by the appellant in his legal notices, Original Petition and the evidence adduced in the matter.

(3.) The short question that falls for consideration of this Court would be whether there is any truth in the allegation of the appellant that the respondent did not cohabitate with him as the marriage has taken place against her will.