M K RAMA KRISHNA Vs. M CHANDRAKALA

JUDGEMENT

(1.) THIS is an appeal filed by the husband, who was unsuccessful in getting a decree of divorce before the trial Court vide dismissal order dated 15.05.2006 based on the petition filed under Section 13(1)(ia) of Hindu Marriage Act, 1955 against his wife seeking divorce on the ground of cruelty before the learned Judge, Family Court, Tirupati in H.M.O.P. No.91 of 2002.

(2.) THE facts in brief from the material on record are as follows:

(3.) DURING the course of trial, the petitioner himself was examined as P.W -1 and also examined P.Ws 2 to 5 and marked Exs.A -1 to A -5. The respondent herself was examined as R.W -1 and also examined R.Ws 2 and 3 but no documents were marked on her behalf. After perusal of above material on record and after hearing both sides, the learned Judge, Family Court, Tirupati dismissed the petition for no grounds to dissolve their marital tie.