ALWALA SWAMY Vs. ALWALA , KOTHI SAVITHRI

JUDGEMENT

(1.) Heard Mr. M.Ram Mohan Reddy, learned counsel for the appellant and Mr.C.Damodar Reddy, learned Senior Counsel appearing for respondent.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 27/6/2009 passed in F.C.O.P.No.94 of 2008 by the Judge, Family Court-cum-Additional District and Sessions Judge at Karimnagar, the appellant preferred the present appeal. Facts of the case:-

(3.) The appellant herein filed a petition vide O.P.No.94 of 2008 under Sec. 10 (ix) (x) of the Indian Divorce Act, 1869 to dissolve his marriage with the respondent/wife on the ground of cruelty contending as follows:-