RAYALA SESHU LAXMI Vs. RAYALA VISHNU MURTHY

JUDGEMENT

(1.) Heard Sri N.V.Anantha Krishna, learned counsel for the appellant and Sri T.Damodar, learned counsel appearing for the respondent.

(2.) Feeling aggrieved and dissatisfied with the order and decree dtd. 28/11/2014 passed by the Judge, Family Court - cum - Additional District Judge, Khammam, in FCOP No.66 of 2012, the appellant filed the present appeal.

(3.) The appellant is the wife and respondent is the husband. The marriage of the appellant with the respondent was performed on 29/5/1986 as per Hindu rites and customs. It is an arranged marriage. They were blessed with two sons out of their lawful wedlock. They are aged 19 and 16 years by the time of filing FCOP. Thereafter, disputes arose between them.