KODALI KRISHNA CHAITANYA Vs. CHAVA KODALI NISHI

JUDGEMENT

(1.) Assailing the judgment rendered by the Judge, Family Court at Khammam, dtd. 16/4/2019 in F.C.O.P. No.129 of 2015, the present appeal is preferred by the respondent therein.

(2.) By the impugned order, the learned Family Court allowed the O.P. filed by the wife, respondent herein, under Sec. 13(1)(ia) of the Hindu Marriage Act granting decree of divorce by dissolving the marriage subsisting between the appellant and respondent dtd. 14/4/2012.

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