GARIKAPATI SIVA KUMAR Vs. BOYAPATI

JUDGEMENT

(1.) Heard Sri K. Ramchandra, learned counsel for the appellant and Sri C.S.N. Raju, learned counsel for the respondent.

(2.) The present appeal is filed by the appellant/husband challenging the order and decree dtd. 15/3/2016 in H.M.O.P. No.22 of 2015 on the file of the Senior Civil Judge, Shadnagar, whereby the trial Court dismissed the petition filed by the petitioner/husband under Sec. 13(1)(ia) and (iii) of the Hindu Marriage Act 1955 seeking dissolution of his marriage with the respondent/wife.

(3.) For convenience, the parties are hereinafter referred to as they are arrayed before the trial Court.