KUDALA SWATHI MAIDEN Vs. GENTELA SEETHA RAJU KIRAN

JUDGEMENT

(1.) This Family Court Appeal is filed against the Order dtd. 16/9/2011 in O.P.No.766 of 2009, passed by the learned Family Court Judge, Hyderabad.

(2.) One Gentela Seetha Ram Raju Kiran/respondent filed O.P.No.766 of 2009, against his wife Kudala Swathi (Maiden name)/appellant under Sec. 13(1)(ia) of Hindu Marriage Act r/w Sec. 7 of Family Courts Act, to grant decree of divorce by dissolving the marriage between the petitioner and respondent solemnized on 9/8/2006, on the ground of cruelty. The respondent/petitioner examined himself as P.W.1 and also got examined P.W.2 on his behalf and marked Exs.P1 to P5. The appellant/respondent examined herself as R.W.1, but she did not adduce any oral or documentary evidence on her behalf. The trial Court after considering the arguments of both sides granted decree of divorce. Aggrieved by the said Order, respondent therein preferred the present appeal.

(3.) The parties herein are referred as petitioner-husband and respondent-wife as arrayed in the trial Court for the sake of convenience.