S SRI RAVI Vs. S MANASA

JUDGEMENT

(1.) THE unsuccessful petitioner in O.P.No. 273 of 1999 on the file of the Court of II Additional Senior Civil Judge, R.R. District at L.B. Nagar, Hyderabad (for short, 'the trial Court'), preferred this appeal challenging the dismissal order dated 22 -09 -2004.

(2.) FOR convenience of reference, the parties to the appeal are ranked as in O.P.No. 273 of 1999 before the trial Court throughout the judgment.

(3.) THE petitioner filed petition under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 (for brevity, 'the Act of 1955'), to dissolve the marriage between the petitioner and the respondent granting decree of divorce alleging that the petitioner belongs to Naidu community and the respondent belongs to scheduled caste. While the petitioner was studying intermediate in a tutorial college, he met the respondent who represented that she also belongs to Naidu community. Therefore, they fell in love. Thereafter, the petitioner came to know that the respondent belongs to scheduled caste. On coming to know about the same, the petitioner requested the respondent to discontinue the love affair but, due to force of the respondent, their marriage was performed at Arya Samaj, Sulthan Bazar, Hyderabad, on 15 -04 -1994 without informing their parents.