K TEJASWARUP Vs. V VEENA

JUDGEMENT

(1.) SINCE the matter is heard at length and in detail, the appeal itself is taken up for disposal, at the stage of admission, with the consent of the learned counsel appearing for the appellant as well as the learned counsel appearing for the respondent.

(2.) THIS appeal is directed against the order and decree, dated 13-9-2007, passed by the Judge, Family Court-cum-V Additional district Judge, Tirupati, allowing the petition f. C. O. P. No. 56 of 2006, filed under section 13 (1 ) (ia) of the Hindu Marriage Act, seeking for dissolution of marriage and to grant divorce.

(3.) APPELLANT is the husband and the respondent is the wife in the O. P. , before the Court below.