D SUBRAMANYAM RAJU Vs. D LAKSHMI DEVI

JUDGEMENT

(1.) This is an appeal by the unsuccessful petitioner-husband under Section 19 of the Family Courts Act, 1984, against the decree and order, dated 16.03.2015, of the learned Judge, Family Court-cum-V Additional District Judge, Tirupati, Chittoor District, passed in FCOP.No.129 of 2010.

(2.) We have heard the submissions of Sri L.J. Veera Reddy, learned counsel, appearing for the appellant-petitioner and of Sri Maheswara Rao Kunchem, learned counsel, appearing for the respondent. We have perused the material record.

(3.) The case of the appellant-petitioner-husband, in brief, is this: