POORNIMA Vs. L.RAVI KUMAR

JUDGEMENT

(1.) Heard Sri S. Raghuram, learned counsel representing Smt. K. Sri Devi, learned counsel for the appellant and Sri Sreenivasa Rao Velivela, learned counsel for the respondent.

(2.) Challenging the order and decree dtd. 19/8/2010 in F.C.O.P.No.400 of 2008 passed by learned Judge, Family Court, Secunderabad, dismissing the relief sought by appellant-wife for dissolution of marriage, she preferred the present appeal.

(3.) Appellant-wife has filed F.C.O.P.No.400 of 2008 against respondent-husband under Ss. 13 (1) (1a) and 26 of Hindu Marriage Act, seeking divorce on the ground of cruelty and also for custody of the minor child on the following grounds:-