BELAGAM KALESWARI Vs. BELAGAM VIDYA SAGAR
LAWS(APH)-2020-3-17
HIGH COURT OF ANDHRA PRADESH
Decided on March 02,2020

BELAGAM KALESWARI Appellant
VERSUS
BELAGAM VIDYA SAGAR Respondents

JUDGEMENT

C.Praveen Kumar, J. - (1.)Heard, Sri. G. Rama Gopal, learned Counsel appearing for the Petitioner/Appellant and Sri. Niranjan Reddy, learned Senior Counsel appearing on behalf of Sri.T.Nagarjuna Reddy for the Respondent.
(2.)Both these Appeals are filed by the Petitioner/Respondent/Wife challenging the Order in O.P. No. 321/2004, wherein, the application filed by the Respondent/Petitioner/Husband seeking divorce was allowed, while the application filed for restitution of conjugal rights was dismissed.
(3.)As seen from the record, originally the husband filed O.P. seeking divorce under Section 13(1)(ia)&(iii) of the Hindu Marriage Act. Vide its Judgment, dated 15.03.2007, the learned Judge, Family Court, Visakhapatnam allowed the petition on the ground that there was separation between the husband and wife for a period of three [03] years prior to the filing of the O.P. while negating the argument with regard to the mental disorder of wife.


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