NALLAGATLA SUKANYA Vs. NALLAGATLA NAGESH AND ORS.

JUDGEMENT

(1.) THE Appellant/1st Respondent -Wife has preferred the instant Civil Miscellaneous Appeal, as against the order, dated 02.08.2011, in F.C.O.P. No. 1281 of 2000, passed by the Learned Principal Judge, Family Court, Chennai.

(2.) THE Learned Principal Judge, Family Court, Chennai, while passing the impugned order in F.C.O.P. No. 1281 of 2000 (on 02.08.2011), filed by the 1st Respondent/Petitioner -Husband, had inter alia observed as follows:

(3.) FEELING aggrieved against the order, dated 02.08.2011, in F.C.O.P. No. 1281 of 2000, passed by the Learned Principal Judge, Family Court, Chennai, the Appellant/1st Respondent -Wife has focused the instant Civil Miscellaneous Appeal, primarily on the grounds that the trial Court had failed to observe that the Appellant/1st Respondent -Wife had not deserted the 1st Respondent/Petitioner - Husband. On the contrary, the 1st Respondent -Husband (Petitioner) demanded dowry and on failure to comply with, he forced her to send her to her parent's home.