SMT. GADDAMEEDI SRILATHA Vs. THOTA SIVA KUMAR

JUDGEMENT

(1.) The parties to the above three family court appeals and the criminal petitions are husband and wife respectively. The marriage between the parties was solemnized according to the Hindu customary rites on 12-6-2009. The parties do not have any children born in the wedlock.

(2.) It appears that disputes and differences arose between the parties, which led to the parting of ways ever since 14-6-2010. While the husband filed F.C.O.P. No.95 of 2011 on the file of the Family Court, Secunderabad, for dissolution of marriage, the wife filed F.C.O.P. No.613 of 2011 for restitution of conjugal rights.

(3.) By a common order dated 23-7-2013, the Family Court granted a decree of divorce, after recording a finding that the husband should pay Rs. 13,50,000/- to the wife. The petition for restitution of conjugal rights was dismissed by the Family Court.