MT ADUNUTHULA MADHAVI Vs. ADUNUTHULA SASHI KUMAR REDDY

JUDGEMENT

(1.) THIS appeal is filed under Section 19 of the Family Courts Act, by the respondent in O.P.No.235 of 2009 on the file of Family Court, Warangal, aggrieved by order dated 30.03.2011, passed in the said O.P.

(2.) BY the aforesaid order, the petition filed by the respondent -husband under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 was allowed and ordered for dissolution of marriage of petitioner with respondent by granting decree of divorce. As against the same, respondent -wife in the said O.P. has filed this appeal.

(3.) THE appellant is the legally wedded wife of respondent herein. Their marriage was celebrated on 08.11.2008 at Jangaon of Warangal District as per the customs prevailing in their community. Respondent is native of Regonda village, but for better facilities, they shifted to Hanamkonda.