DR.PULIPATI RAVI CHANDRA Vs. DR.PULIPATI SRIVENI

JUDGEMENT

(1.) This appeal is filed under Sec. 19 of Family Courts Act, 1984 assailing the order in OP.No.182 of 2009, dtd. 10/8/2011 passed by the learned Judge, Family Court, Secunderabad.

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

(3.) Learned Senior Counsel for the appellant submits that the trial Judge ought to have considered Ex.A2-CD along with transcription which shows that the respondent has no interest in leading matrimonial life. The learned Judge has not considered that the respondent insulted the petitioner, behaved roughly, and thrown away her 'Mangalasutra', broke the articles and suspected the character of the appellant-petitioner and attributed illicit relationship with others.