K.SEKHAR RAO Vs. K.REKHA

JUDGEMENT

(1.) Heard Ms. K. Swarna Seshu, learned counsel for the appellant/husband and Mr. Ramesh Babu Peddapalli, learned counsel for the respondent/wife.

(2.) The present is an appeal under Sec. 19 of the Family Courts Act, 1984 (for short, 'the Act') preferred by the appellant/husband challenging the order dtd. 20/6/2011 passed by the Judge, Family Court, Secunderabad (for short, the 'Family Court') in O.P.No.423 of 2007.

(3.) Vide the impugned judgment, the Family Court has dismissed a petition filed by the appellant/husband under Sec. 13(1)(ia) and (iii) of the Hindu Marriage Act, 1955 (in short, the 'Act of 1955') seeking for divorce on the ground of cruelty and also on the ground that the respondent/wife was suffering from some mental disorder.