NEETU Vs. RAJESH GANATHE

JUDGEMENT

(1.) Heard Smt. Manjiri S. Ganu, learned counsel for the appellant in F.C.A.No.156 of 2012 and petitioner in C.C.No.3014 of 2018 and Sri Damodar Mundra, learned counsel appearing for the respondent.

(2.) Feeling aggrieved and dissatisfied with the order and decree dtd. 27/10/2011 in O.P.No.387 of 2010 passed by the learned the Judge, Family Court, Secunderabad, appellant-wife preferred the present appeal.

(3.) Respondent-husband had filed a petition under Sec. 13 (1) (ia) of the Hindu Marriage Act vide O.P.No.387 of 2010 against appellant-wife seeking dissolution of marriage on the ground of cruelty.