M.VENKATA PULLA RAO Vs. MADDALA UDAYA LAKSHMI

JUDGEMENT

(1.) Heard Sri P.Ravikanth, learned counsel representing Sri Venkat Challa, learned counsel for the appellant and Sri Ramji Varma, learned counsel representing Sri K.Sarva Bhouma Rao, learned counsel for the respondent.

(2.) This appeal under Sec. 28 of the Hindu Marriage Act, 1955 has been filed by the appellant/husband being aggrieved from the dismissal of his petition seeking divorce by an order dtd. 2/7/2013 in OP.No.124 of 2010 by the I Additional Senior Civil Judge, Rajahmundry. The OP was filed by the appellant/husband under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 seeking divorce on the ground of cruelty. After contest, the OP was dismissed, holding that there was no merit in the petition to grant divorce.

(3.) During the pendency of the appeal, I.A.No.2 of 2024 was filed to record the memorandum of compromise dtd. 5/9/2024 and to set aside the order dtd. 2/7/2013 in OP No.124 of 2010 in terms of the compromise and thereby dissolving the marriage dtd. 17/12/2004.