A.ASHA LATHA Vs. ABISETTI VENKATA RAO

JUDGEMENT

(1.) Heard Mr. G.Pedda Babu, learned senior counsel for the appellant and Sri Vishnu Prasad Reddy, learned counsel representing Mr. K. Chenchu Rami Reddy, learned counsel for the respondent.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 16/6/2016 passed in O.P.No.1241 of 2010 by the Judge, Family Court, Hyderabad, the appellant preferred the present appeal.

(3.) The respondent/husband had filed a petition vide O.P.No.1241 of 2010 under Sec. 13 (1) (ib) of Hindu Marriage Act, seeking dissolution of marriage on the ground of desertion against the appellant/wife, before the Family Court, Hyderabad. His marriage with the appellant/wife was solemnized on 17/2/2005 at Brindavan Garden, Guntur as per Hindu rites and customs and the same was registered on 21/2/2005. After marriage, they lived together hardly for one month and thereafter, left to USA for short period. They blessed with a baby boy by name Master Satwik on 3/8/2007 at Virginia State, USA. Thereafter, disputes arose between them.