MANTHENA SIROMANI Vs. M. VENKATESWARA RAJU

JUDGEMENT

(1.) A short and simple point is involved in this appeal. The appellant is the wife. The husband-respondent filed a petition for dissolution of marriage by granting a decree for divorce on the grounds that the wife had extra marital relations with another person and that she was guilty of desertion and cruelty.

(2.) The wife resisted the petition denying all the allegations.

(3.) On a consideration of the evidence on record, the court below found that the allegations of unchastity, desertion and cruelty are not proved. However, if granted a decree for judicial separation observing that the relationship between the parties are strained and there is no chance for reunion. The order is purported to have been passed u/s 13-A of the Hindu Marriage Act.