MOOLA PREMCHAND Vs. MOOLA MANASA

JUDGEMENT

(1.) Sri M.Surender Rao, learned Senior Counsel representing Sri D.Nagabushanam for the appellant and Sri P. Sravan Kumar, learned counsel for the respondent.

(2.) The appeal arises out of an order dtd. 30/8/2022 passed by the learned Principal Senior Civil Judge at Warangal rejecting the petition filed by the appellant/husband against the respondent/wife under Sec. 13 (1) (i-a) and (i-b) of The Hindu Marriage Act, 1955, for grant of divorce, that is, on the grounds of cruelty and desertion.

(3.) Counsel appearing for the appellant (petitioner before the Trial Court) submits that the appellant was subjected to cruelty by reason of the allegations made by the respondent against the appellant including aspersions against the appellant's moral character. Counsel submits that the respondent has been living apart from the appellant since 4/11/2013 and has deserted the appellant for the purpose of Sec. 13 (1)(i-b) of the Act.