SOUMYA REKHA Vs. B.SRIKANTH

JUDGEMENT

(1.) We have heard Smt.N.Manga Shree, learned counsel for the appellant and Sri D.Pavan Kumar, learned counsel representing Smt.G.Bharathi Devi, learned counsel for the respondent, and perused the record.

(2.) The FCA arises out of an order dtd. 30/6/2023 passed by the learned Judge, Principal Family Court, City Civil Court at Secunderabad (for short 'the trial Court') in F.C.O.P.No.119 of 2018 filed by the respondent herein under the provisions of Sec. 13(1)(ia) and 13(1)(iii) of the Hindu Marriage Act, 1955 (for short 'the Act') praying the learned trial Court to dissolve the marriage between the parties, which took place on 28/8/2006 on the grounds of cruelty and incurable mental disorder and consequently, to grant permanent custody of the minor children, namely Aishwarya and Anirudh.

(3.) The learned trial Court, upon considering the pleadings, oral and documentary evidence, passed the order and decree dtd. 30/6/2023 dissolving the marriage dtd. 28/8/2006 between the appellant and respondent and granting permanent custody of the minor children Aishwarya and Anirudh in favour of the respondent till they attain majority.