MAGANTI KANAKADURGA Vs. MAGANTI VENKATESWARLU

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed against the orders dated 14-7-2000 passed in O.P. No.31 of 1996 by the learned Senior Civil Judge, Narsapur.

(2.) The appellant herein is wife and the respondent is her husband.

(3.) Respondent filed O.P. No.31 of 1996 for annulment of marriage and divorce under Section 12(l)(a) of Hindu Marriage Act, 1955 (for short 'the Act') on the ground of non-consummation of marriage on account of impotency of the appellant.