V.BUTCHI BABU Vs. BOORA VEERAMALLA

JUDGEMENT

(1.) This Civil Revision Petition is preferred aggrieved by the Docket order dtd. 7/8/2024 passed in H.M.O.P. SR.No.3030 of 2024 on the file of Principal Civil Judge (Senior Division), Kovvur (for short "the trial Court").

(2.) The present impugned HMOP (SR) No.3030 of 2024 was filed by the petitioner/husband on the file of the trial Court for divorce against the respondent/wife under Sec. 13(1)(ia) of Hindu Marriage Act, 1956.

(3.) The facts of the case are that the marriage of the petitioner and the respondent was performed on 22/8/2021 at Sri Umachandrasekhara Swamy-Sri Venkateswara Swamy Temple at Chikkala village of Chagallu Mandal as per Hindu religion rites and customs. The petitioner is working in Dubai. From the beginning the respondent/wife states that she is not willing for the marriage with the petitioner but she agreed for the marriage on the pressure of her parent only.