G.SUJATHA Vs. G.NARASIMHULU

JUDGEMENT

(1.) Heard Sri Mummaneni Srinivas Rao, learned counsel, representing Sri Cheruku Ramesh, learned counsel for the appellant/wife and Sri Muppu Ravinder Reddy, learned counsel appearing for respondent Nos.2 and 3.

(2.) Feeling aggrieved and dissatisfied with the order and decree dtd. 9/6/2017 passed by the learned Judge, Family Court at L.B. Nagar, Ranga Reddy District, in F.C.O.P.No.547 of 2012, appellant/wife preferred the present appeal.

(3.) Respondent No.1/husband had filed a petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955, vide F.C.O.P.No.547 of 2012, against the appellant/wife seeking dissolution of marriage on the ground of cruelty. Vide impugned order and decree dtd. 9/6/2012, learned Family Court allowed the said petition and dissolved the marriage of the appellant/wife with respondent/husband solemnized on 20/5/1998, by way of decree of divorce. Feeling aggrieved by the same, the appellant/wife preferred the present appeal with a delay of two days in preferring the appeal. The said delay has been condoned by this Court vide order dtd. 14/9/2023.