N SHIVA MOHANA REDDY Vs. APARNA REDDY

JUDGEMENT

(1.) This CRP is directed against the order dated 5-3-2004, passed by the Senior Civil Judge, Vikarabad, Ranga Reddy District, dismissing the application in I.A. No.625 of 2003 in O.P. No.13 of 2003, filed by the petitioner seeking to amend the O.P.

(2.) The facts leading to the filing of the CRP may be noted, and they run thus:

(3.) The petitioner is the husband and the respondent is the wife. The marriage between the petitioner and the respondent was performed on 17.11.1996 as per Hindu rites and customs. The petitioner and the respondent led conjugal life for some time. Thereafter, some differences arose between them. Thereupon, the petitioner filed O.P. No.13 of 2003 on the file of the Senior Civil Judge, Vikarabad, for judicial separation, stating that the respondent wife deserted him in the month of October, 2000.