A. JANGA REDDY Vs. A. SUDHA RANI

JUDGEMENT

(1.) Heard Smt.P.Bhavana Rao, learned counsel for the appellant and Ms.Soumya, learned counsel representing Sri Venkateswarlu Sanisetti, learned counsel for the respondent.

(2.) This appeal is filed under Sec. 19 of the Family Courts Act, 1984 challenging the order dtd. 13/4/2017 in FCOP No.1336 of 2012 passed by the learned Judge, Family Court, City Civil Court, Hyderabad.

(3.) The respondent/wife filed a petition under Sec. 9 of the Hindu Marriage Act against the appellant/husband seeking restitution of conjugal rights. Their marriage was solemnized on 24/1/1988 in accordance with Hindu customs and rites. It was an arranged marriage. Out of their lawful wedlock, they were blessed with two children. Thereafter, matrimonial disputes arose between the parties.