SHETTY MRUTHYUNKAYA RAO Vs. SHETTY SARITHA

JUDGEMENT

(1.) Heard Sri B.Mayur Reddy, learned Senior Counsel representing Sri P.Radhive Reddy, learned counsel appearing for the appellant and Sri Grandhi Gopala Krishna Murthy, learned counsel appearing for the respondent. Perused the record.

(2.) Feeling aggrieved and dissatisfied with the order and decree dtd. 29/12/2017 in O.P.No.1151 of 2012 passed by the learned Principal Judge, Family Court, Hyderabad, the appellant-husband preferred the present appeal. The appellant-husband filed the aforesaid O.P.No.1151 of 2012 under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 read with Sec. 7 of the Family Courts Act, 1984 seeking dissolution of marriage on the ground of cruelty, contending as follows;

(3.) The father of the respondent Sri M.Yadaiah came in his car bearing No.AP29S 1817 along with an Assistant Sub- Inspector of Police from Women Police Station, Saroornagar, and a Constable from Madhapur Police Station to the office of appellant at Ayyappa Society, Madhapur and they took him to Women Police Station, Saroornagar at 01:30 PM. They have requested the appellant and his father to wait in the Police Station to enable the elders of the Sagara Sangam.