TALLURI NAGAMANI MARY MANI Vs. TALLURI KRISHNA

JUDGEMENT

(1.) Heard the learned counsel for Appellant and Respondents.

(2.) The Appellant is the wife and Respondent No. 1 is her husband in the present Appeal. Respondent No. 1-husband filed a petition seeking divorce under Sec. 10(i) of Indian Divorce Act, 1869 against the Appellant-wife on the ground of Mental Cruelty.

(3.) After trial, the learned 1st Additional District Judge, Ongole passed a decree of divorce in favour of the Respondent No. 1-husband by Order dtd. 26/6/2007 in Divorce Original Petition No. 6 of 2004 as he successfully established Mental Cruelty against his wife. Wife filed the present Appeal challenging this Order. On the death of Respondent No. 1/husband during the pendency of this Appeal, Respondent Nos. 2 to 4 (wife and two daughters respectively of the Respondent No. 1/husband) were brought on record as legal representatives vide Order dtd. 10/3/2017 in CMAMP No. 2026 of 2016 and 292 of 2017.