KONDE LAVANYA Vs. KONDE NAVEEN KUMAR

JUDGEMENT

(1.) Heard Smt.Mahalakshmi, learned counsel representing Sri Rajesh Theegala, learned counsel for the appellant.

(2.) This appeal is preferred against the order dated 22.11.2019 in O.P.No.66 of 2017 of the I Additional Senior Civil Judge at Warangal.

(3.) The appellant and the respondent are wife and husband, whose marriage took place on 20.03.2014. During their wedlock, they were blessed with one female child. As disputes arose between the appellant and the respondent, the respondent filed O.P.No.66 of 2017 before the Court below under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 seeking grant of divorce by dissolving the marriage between them on the ground of desertion.