GRANDHAM SRIDHAR Vs. GRANDHAM JAYA VANI

JUDGEMENT

(1.) This civil miscellaneous appeal is arising out of the order dated 3.12.2004, passed in OP No.38 of 2000 on the file of the Principal Senior Civil Judge, Eluru, filed under Section 13(l)(ia) of Hindu Marriage Act 1955 seeking for dissolution of marriage of the petitioner/appellant with the respondent.

(2.) Brief facts of the case are:

(3.) Heard the arguments or Ms. C. Amulya Spencer, learned Counsel representing Sri G. Ronald Raju, learned Counsel for the appellant and the arguments of the Mr. Raja Reddy Koneti, learned Counsel for the respondent.