T.RAJENDER Vs. T.KAVITHA RANI

JUDGEMENT

(1.) Heard Smt. K. Sridevi, learned counsel appearing for the appellant and Sri D. Madhava Rao, learned counsel for the respondent. Perused the record.

(2.) The present appeal has been filed under Sec. 28 of the Hindu Marriage Act assailing the order dtd. 30/8/2007 passed by the learned II Additional Senior Civil Judge, R.R. District at L.B. Nagar, Hyderabad, in O.P.No.315 of 2004 filed under Sec. 13(1) of Hindu Marriage Act for dissolution of marriage.

(3.) Vide the said order, the learned Trial Court dismissed the petition filed by the petitioner/husband. Aggrieved by the same, the present appeal has been filed.