Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the husband against the final judgment and order dated 29.08.2016 passed by the Division Bench of the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in F.C.A. No. 131 of 2016 whereby the High Court dismissed the appeal filed by the appellant herein against the order dated 14.09.2015 passed by the Family Court, Hyderabad in O.P. No.9 of 2015 dismissing the petition filed by both the parties for mutual divorce under Section 13-B of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act").
(3.) Facts of the case lie in a narrow compass so also the issue involved in the appeal is very short. It would be clear from the narration of the facts infra.;