ARUMALLA KRISHNA KISHORE REDDY Vs. ARUMALLA SUJATHA

JUDGEMENT

(1.) Heard Sri S. Krishna Reddy, learned counsel for the appellant/husband and Sri K. K. Durga Prasad, learned counsel for the respondent/wife.

(2.) This appeal under Sec. 28 of the Hindu Marriage Act has been filed by the appellant/husband, challenging the Judgment and Decree, dtd. 25/4/2023 passed in H.M.O.P.No.220 of 2018 on the file of the Senior Civil Judge, Bhimavaram. The HMOP was filed by the appellant/husband under Sec. 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 seeking divorce on the ground of cruelty and desertion. After contest, the HMOP was dismissed, holding that there was no merit in the petition to grant divorce.

(3.) During the pendency of the appeal, I.A.No.1 of 2024 was filed to record the memorandum of compromise dtd. 16/12/2024 and to allow the HMOP No.220 of 2018 in terms of the compromise.