RADHIKA @ M. LAVANYA Vs. M.LOKENDER

JUDGEMENT

(1.) The instant appeal is preferred by the appellant wife challenging the order in O.P. No.68of 2002, dated 15-05-2003, passed by the Judge, Family Court, Secunderabad, upholding the plea of the respondent husband, for dissolution of marriage and granting divorce decree under Section 13 (1) (i-a) & (i-b) of the Hindu Marriage Act, 1955 (for short, "the Act").

(2.) For the sake of convenience, the parties are, hereinafter, referred to as arrayed in the O.P. before the Court below.

(3.) The O.P. was allowed in favour of the petitioner arriving at the conclusion that he could prove adultery between the respondent and her employer viz., Ashok, by reason of which, the Court below held that her cruelty against the petitioner was also established. Aggrieved of the same, the instant appeal is preferred.