P.MALLESHWARI Vs. P.RAVINDAR

JUDGEMENT

(1.) Heard Sri D.Pochaiah, learned counsel for the appellant.

(2.) This appeal is directed against the order dated 18.12.2019 in H.M.O.P.No.21 of 2013 of the Senior Civil Judge, Asifabad.

(3.) The appellant and the respondent are wife and husband, whose marriage took place on 13.02.2005. During their wedlock, they were blessed with one male child. As disputes arose between them, the respondent filed H.M.O.P.No.21 of 2013 before the Court below under Section 13(1)(ia) of the Hindu Marriage Act, 1955 seeking grant of divorce by dissolving the marriage between them on the ground of desertion.