VOLETI VINAY RAO Vs. VALLABHANENI SWARAJYA LAKSHMI

JUDGEMENT

(1.) The instant Appeal arises out of an order dtd. 1/10/2022 passed by the I Additional Family Court, Hyderabad in O.P.No.63 of 2017 filed by the appellant/husband under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 (for short 'the Act') where under divorce was granted subject to payment of Rs.50,00,000.00 to the minor (Viswas).

(2.) The contentions of the appellant and respondent are as follows:

(3.) The Trial Court recorded the evidence of the parties and came to a finding that the marriage of the petitioner performed with the respondent on 11/6/2009 is dissolved by decree of divorce subject to the petitioner depositing Rs.50.00 Lakhs in the name of the minor (Viswas) by way of fixed deposit in any Nationalized Bank, the decree of dissolution of marriage should be effective after depositing the amount.