C.RAGHU RAMA RAO Vs. C.VANAJA

JUDGEMENT

(1.) Heard Sri J. Prabhakar, learned Senior Counsel representing Smt.Kanumuri Kalyani, learned counsel appearing for the appellant and Sri G.Manoj Kumar, learned counsel representing Sri P.Srinath, learned counsel appearing for the respondent. Perused the record.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 5/7/2011 in O.P.No.377 of 2009, passed by the learned Judge, Family Court, Secunderabad, appellant-husband preferred the present appeal.

(3.) Appellant-husband had filed O.P.No.377 of 2009 against respondent-wife under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, seeking dissolution of marriage on the ground of cruelty and desertion, contending as follows: