P MALLESWARAMMA Vs. P PRATHAP REDDY

JUDGEMENT

(1.) This appeal is directed against the order passed in O.P.No.6717 of 1991 on the file of the Subordinate Judge's Court, Kurnool, which was filed under Section 13 of Hindu Marriage Act, 1955, seeking a decree of divorce. The trial Court on 30.6.1992 allowed the said O.P., and thereby dissolved the marriage of the petitioner/husband with the respondent//wife by granting a decree of divorce. Aggrieved by the same, appellant/ wife preferred this appeal.

(2.) For the sake of convenience, parties to this appeal are referred to as they were arrayed before the trial Court in the Original Petition.

(3.) The facts, which are not in dispute, are that the couple got married in the year 1981 and they lived together for about nine years. Afterwards it seems there arose differences, as a result, wife and husband started living separately.