KUKATLAPALLI MERI RANI Vs. KUKATLAPALLI PAUL PRAKASH

JUDGEMENT

(1.) These two appeals are filed against a common order dt. 07.07.2011 passed by the Family Court-cum-Additional District Judge, Guntur in DOP Nos. 66 & 98 of 2009.

(2.) The relevant facts are as under:

(3.) The appellant filed a counter opposing the O.P. She denied the allegations made in the O.P. According to her, she studied up to Degree and she completed typewriting courses in English, Hindi and Telugu. She pleaded that her conduct was never abnormal, much less she is a lunatic or an idiot. She alleged that the O.P., was filed by the respondent against the wishes, even of his mother and the same is liable to be dismissed.