Y NARASIMHA RAO Vs. Y VENKATALAKSHMI

JUDGEMENT

(1.) Leave is granted. Appeal is taken on board for final hearing by consent of parties.

(2.) Appellant 1 and respondent 1 were married at Tirupati on 27/02/1975. They separated in July 1978. Appellant 1 filed a petition fordissolution of marriage in the Circuit court of St. Louis County Missouri, USA. Respondent 1 sent her reply from here under protest. The Circuit court passed a decree for dissolution of marriage on 19/02/1980 in the absence of respondent 1.

(3.) Appellant 1 had earlier filed a petition for dissolution of marriage in the Sub-Court of Tirupati being 0. P. No. 87 of 1976. In that petition, appellant 1 filed an application for dismissing the same as not pressed in view of the decree passed by the Missouri court. On 14/08/1981 the learned Sub-Judge of Tirupati dismissed the petition.