E. HEMALATHA Vs. E. SUDHAKARANAIDU

JUDGEMENT

(1.) This is an appeal filed by the plaintiff-wife against the decree and order, dated 12.7.2004, passed in O.S.No.16 of 2001 on the file of the Court of the learned V Additional District Judge, Tirupati, Chittoor District.

(2.) Heard learned counsel for the appellant-plaintiff. No representation on behalf of the respondent-husband.

(3.) For the sake of convenience, parties will be referred as they were in the suit.