GOKA KAMESWARI Vs. GOKA VENKATARAMAIAH

JUDGEMENT

(1.) THIS appeal is directed against the decree and order dated 27.8.1998 passed in OP No.4 of 1993 by the Senor Civil Judge, Tadepalligudem, West Godavari District, whereby and whereunder, the petition filed by the respondent - husband against the petitioner - wife seeking divorce was allowed.

(2.) THE appellant herein is the respondent/wife and the respondent herein is the petitioner/husband before the Court below. For the sake of convenience, the parties will be hereinafter referred to as they were arrayed before the Court below.

(3.) ON behalf of the petitioner, the petitioner himself was examined as PW1 and Ex.A1 - Certified copy of part of deposition of Goka Kameswari Bai - PW1 in MC No. 14 of 1987 on the file of the II Additional Munisif Magistrate's Court, Kakinada was marked. ON behalf of the respondent, the respondent herself was examined as RW1 and one M. Ravi Kumar was examined as RW2 but no documents were marked.