BODDU JAYA KRISHNA Vs. BODDU NAGA PRAVEENA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are directed against the common order and decree dtd. 21/10/2016 passed by the Senior Civil Judge's Court, Tanuku in O.P.Nos.148 of 2012 and 42 of 2015.

(2.) The appellant herein is the husband of the respondent. He filed a petition under Sec. 13(1)(ia) of Hindu Marriage Act, vide H.M.O.P.No.42 of 2015, before the trial court against his wife, seeking decree of divorce by dissolving the marriage between them held on 12/11/2011 on the ground of cruelty and the same was dismissed by the trial Court.

(3.) The respondent herein filed a petition under Sec. 9 of Hindu Marriage Act, vide H.M.O.P.No.148 of 2012, to pass a decree for restitution of conjugal rights directing the appellant to lead marital life with her and the same was allowed by the trial Court.