ANABATHULA RAJASHEKAR Vs. VANGARI SUSHMA

JUDGEMENT

(1.) We have heard Sri N.Raghavendra Goud, learned counsel appearing for the appellant and Sri Rakesh Bhukya, learned counsel appearing for the respondent.

(2.) The present Appeal arises out of the impugned order dtd. 26/3/2024 passed by the Judge, I Additional Family Court-cum-XI Additional Metropolitan Sessions Court, Hyderabad (for short 'the Trial Court') in O.P.No.1716 of 2019 filed by the respondent (wife) under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short 'the Act') seeking a prayer to grant decree of divorce by dissolving her marriage with the appellant (husband), which is performed on 23/8/2018.

(3.) The learned Trial Court vide order dtd. 26/3/2024 allowed the OP holding that both parties are equally responsible to bring the marriage to an end, though physically and medically fit to lead conjugal life. There are several differences of opinions, disparities and incompatibility between the parties. Therefore, the learned Trial Court held that the marriage became a fiction and their marriage is dried and died for all purposes.