XXXXXXX Vs. XXXXXXX

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 11/7/2014 passed by the Family Court Cum - Additional District Judge, Nizamabad (hereinafter referred to as 'the family court') in O.P.No.158 of 2013, the appellant/petitioner has preferred the present Family Court Appeal No.195 of 2014, seeking to set-aside the said order and decree.

(2.) For the sake of convenience, the parties hereinafter shall be referred to as they were arrayed before the learned Family Court.

(3.) The petitioner filed a petition under Sec. 13 (1) (i) (a) of Hindu Marriage Act, 1955 (for short 'HMA'), seeking dissolution of her marriage with the respondent. The averments of the petition in brief are as under: