NISHKAL SINGAMPALLI Vs. KANNEPAMULA VIJAYA KUMAR

JUDGEMENT

(1.) The Appellant-wife has preferred the instant Appeal aggrieved by the order, dtd. 3/11/2022 in O.P.No.778 of 2017 passed by I Additional Family Court at Hyderabad, whereby the Divorce petition filed by the respondent-husband under Sec. 10 (iv) (x) of Indian Divorce Act, 1869 (for short 'the Act') was allowed.

(2.) The factual background of the case is as follows:

(3.) The trial Court after considering the evidence of the parties as well as written arguments, allowed the O.P. filed by the respondent- husband by dissolving the marriage held on 29/12/2010. Aggrieved by which the appellant-wife has filed the present appeal.