VUYYURU ANUSHA RAO Vs. VUYYURU RAVI TEJA

JUDGEMENT

(1.) The Present Family Court Appeal is filed under Sec. 19 (1) of the Family Courts Act,1984 impugning the order dtd. 17/5/2023 in F.C.O.P. No.420 of 2022 on the file of the IV Additional District Judge-cum-Judge, Principal Family Court, Vijayawada, wherein a petition filed under Sec. 13-B of the Hindu Marriage Act was dismissed since the Petitioner No.1 had taken a plea that his consent was obtained by force under threat, coercion, and influence.

(2.) Appellant herein was the Petitioner No.2/Wife and the Respondent herein was the Petitioner No.1/Husband before the trial Court. For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The Petitioners, being Husband and wife filed F.C.O.P.No.420 of 2022 under Sec. 13-B of the Hindu Marriage Act, seeking divorce by mutual consent. They have filed the said petition on 10/3/2022 stating that their marriage solemnized on 14/2/2021, disputes arose between them within 15 days of the marriage and as efforts for reconciliation failed, they have been living separately from 2/3/2021 and accordingly, they have mutually agreed to take divorce by mutual consent.