CH. PADMAVATHI Vs. CH. SAI BABU

JUDGEMENT

(1.) This appeal is preferred challenging order dated 24-01-2008 passed in O.P.No.121 of 2005 (OP) on the file of the Judge, Family Court at Warangal upholding the plea of the respondent/petitioner in the OP to dissolve marriage between him and the appellant/respondent in the OP by a decree of divorce.

(2.) For the sake of convenience, we refer the parties hereinafter as they are arrayed in the OP.

(3.) The OP was allowed in favour of the petitioner coming to the conclusion that he could prove adultery between the respondent and one R. Narasimha Rao, a Shunter in Railways, by reason of which it was also held that her cruelty against the petitioner was also established consequently aggrieved by which the present appeal has been preferred.