ANITHA / XXX Vs. D. SATYANARAYANA /XXX

JUDGEMENT

(1.) Assailing the judgment rendered by the Principal Judge, Family Court-cum-Additional Chief Judge, City Civil Court at Hyderabad, dtd. 29/12/2021 in O.P. No.1283 of 2016, the present appeal is preferred by the wife, who is respondent therein.

(2.) By the impugned order, the Family Court allowed the O.P. filed by the husband, respondent herein, under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act granting decree of divorce by dissolving the marriage subsisting between the appellant and respondent dtd. 16/8/1998.

(3.) For the sake of convenience, hereinafter, the parties will be referred to by their matrimonial status i.e., the appellant as 'wife' and the respondent as 'husband'.