K.SARITHA Vs. K.HARINATH

JUDGEMENT

(1.) The appellant and the respondent herein are wife and husband.

(2.) The respondent herein filed H.M.O.P. No.85 of 2000 on the file of the Family Court-cum-V Additional District and Sessions Court, Tirupati, seeking relief of dissolution of marriage between the parties dtd. 12/4/1998 in terms of Sec. 13(1)(ia) (ib) of Hindu Marriage Act. The same was allowed under the impugned orders and decree dtd. 15/9/2006. Questioning the same present appeal is filed.

(3.) For the sake of convenience, parties will be herein after referred to as the petitioner (husband) and the respondent (wife), as and how they are referred in the impugned orders.