R RADHA Vs. P BHANU PRAKASH REDDY

JUDGEMENT

(1.) The appellant is the wife of the respondent. The marriage between them took place as recently as on 19.06.2010. Alleging that the respondent deserted her and subjected her to cruelty, the appellant filed F.C.O.P. No. 123 of 2012 before the Family Court, Kadapa, against the respondent, for divorce. The O.P. was dismissed on 05.03.2013 on the sole ground that Non-Bailable Warrant (NBW) was issued to the respondent on 12.02.2013 and though the appellant was informed to pay batta for enforcement of NBW, she did not come forward and, on the other hand, she pleaded that the batta need not be paid. Heard the learned counsel for the appellant.

(2.) The appeal was listed before us on 16.04.2013. On finding that the nature of disposal given to the O.P. was somewhat extraordinary, we called for the record and the record has been placed before us.

(3.) The respondent did not appear before the trial Court and even we do not feel it necessary to issue notice, having regard to the nature of the disposal being given to the appeal.