RAVIRALA MADHAVI Vs. RAVIRALA SATYAM

JUDGEMENT

(1.) Heard Mr. Pasham Ravindra Reddy, learned counsel for the appellant - wife and Mr. J. Suresh Babu, learned counsel for the respondent - husband.

(2.) This Family Court Appeal is preferred by the appellant challenging the order dtd. 30/1/2013 in O.P. No.27 of 2009 passed by learned Judge, Family Court-cum-Additional District and Sessions Judge, Nalgonda, granting decree of divorce by dissolving the marriage tie between the appellant and the respondent held on 31/3/2000.

(3.) The appellant herein is the wife and the respondent herein is the husband. He filed the aforesaid O.P. No.27 of 2009 under Sec. - 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955, against the appellant - wife, seeking decree of divorce on the grounds of cruelty and desertion.