D.SUBHASHINI ATLURI SUBHASHINI Vs. D.SRINIVAS

JUDGEMENT

(1.) Heard Mr. K. Madhusudhan Reddy, learned counsel for the appellant - wife and Mr. V. Satyam Reddy, learned counsel representing Mr. V.V. Satish, learned counsel for the respondent - husband.

(2.) This Family Court Appeal is preferred by the appellant challenging the order dtd. 31/12/2013 in FCOP No.1099 of 2010 passed by learned the Judge, Family Court, Hyderabad, granting decree of divorce by dissolving the marriage between the parties held on 25/2/2007 and by cancelling the marriage certificate registered with the Registrar, SRO Banjara Hills, Hyderabad.

(3.) The appellant is the wife and the respondent herein is the husband. The respondent - husband filed the aforesaid FCOP No.1099 of 2010 under Sec. - 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 against the appellant - wife, seeking decree of divorce on the following grounds: