MRITUNJAY Vs. M.RAMA MANI

JUDGEMENT

(1.) This appeal is filed by the appellant-husband aggrieved by the order passed by the learned Family Court Judge, Ranga Reddy District at L.B.Nagar, dtd. 28/4/2017 in F.C.O.P.No.239 of 2015.

(2.) Appellant is the husband and the respondent is the wife.

(3.) The appellant has filed FCOP.No.239 of 2015 under Sec. 13 (1) (ia) of Hindu Marriage Act, 1955 (for short 'the Act, 1955') against the respondent-wife to grant decree of divorce by dissolving his marriage performed on 9/2/2014 on the ground of cruelty.