G. VINOD KUMAR REDDY Vs. G. SUHASINI

JUDGEMENT

(1.) The appellant herein is the husband and the respondent is his wife. He filed O.P.No.218 of 2012 on the file of Family Court at L.B.Nagar, Rangareddy District under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 (for short 'the Act') seeking for dissolution of marriage. The Trial Court vide order and decree dtd. 2/8/2016 dismissed the petition. Assailing the same, the husband is before this court.

(2.) For the sake of convenience, the parties will be referred to as per their array in the O.P.

(3.) The case of the petitioner - husband is that his marriage with the respondent was performed on 22/8/2010 and after the marriage, they visited Tirumala Tirupathi Devasthanam along with the family members of both sides, and their marriage was consummated.