MARPALLY RAMREDDY Vs. MARPALLY JYOTHI

JUDGEMENT

(1.) The appellant herein is the husband and the respondent is his wife. He filed O.P.No.ll of 2010 on the file of Senior Civil Judge, Zaheerabad under Sec. 13(1) (i-a) and (i-b) of the Hindu Marriage Act, 1955 (for short 'the Act') against the respondent -wife seeking divorce on the grounds of 'cruelty' and 'desertion'.

(2.) Vide the impugned order and decree dtd. 24/6/2014, the learned Trial Judge dismissed the petition. Assailing the same, the present appeal is filed by the husband.

(3.) The parties will be referred to as per their array in the original petition for the sake of convenience.