HANCHATE SURESH BABU Vs. HANCHATE LATHA BHAI

JUDGEMENT

(1.) Heard Smt. Sodum Anvesha, learned counsel representing Sri Murali Krishna for the appellant (husband) and Sri Sandhya Deepthi Maddala, learned counsel appearing for the respondent.

(2.) This appeal under Sec. 28 of Hindu Marriage Act, 1955 (for short, "the H.M.Act") has been filed by the husband challenging the dismissal of petition for divorce vide judgment dtd. 16/6/2010, passed in O.P.No.28 of 2007 on the file of Court of Senior Civil Judge, Proddatur, (in short, the Trial Court) filed by the petitioner -husband. O.P was filed under Sec. 13(1) of the H.M.Act on the ground of desertion and mental cruelty.

(3.) Henceforth, parties shall be referred as arrayed in O.P.