VASIREDDY Vs. VASIREDDY NAVEENA

JUDGEMENT

(1.) This appeal, under Sec. 19 of the Family Courts Act, 1984 is filed by the petitioner in H.M.O.P. No. 57 of 2010 on the file of the Judge, Family Court, Khammam, aggrieved by the order and decree dated 10.01.2013, whereby the petition filed by him under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 to dissolve the marriage of the petitioner with the respondent therein, by a decree of divorce on the ground of cruelty, is dismissed.

(2.) For the sake of convenience, the parties are referred to as arrayed before the Family Court.

(3.) The case of the petitioner as stated in the affidavit filed in support of the H.M.O.P., is as under: