S VIJAYALAKSHMI Vs. S BHEEM REDDY

JUDGEMENT

(1.) Dr. Motilal B. Naik, J.-This appeal is directed against the order and decree in O.P. No. 139 of 1995 dated 9.9.1996 on the file of the Judge, Family Court, Hyderabad.

(2.) Wife is the appellant before us. The husband who is the respondent herein has originally filed O.P. No. 245 of 1994 on the file of the II Additional Judge. City Civil Court, Hyderabad which was subsequently transferred to the Court of the Judge, Family Court and re-numbered as O.P. No. 139 of 1995, under Section 13 of the Hindu Marriage Act against the wife seeking dissolution of their marriage on the grounds of cruelty and desertion by the wife.

(3.) For the sake of convenience, the parties are referred to as 'petitioner-husband' and 'respondent-wife'. The O.P., is instituted by the petitioner-husband on the following allegations :