LAWS(APH)-2024-10-62

POLISETTY SRIPADMAVATI Vs. POLISETTY SRINIVASARAO @ BALAJI

Decided On October 25, 2024
Polisetty Sripadmavati Appellant
V/S
Polisetty Srinivasarao @ Balaji Respondents

JUDGEMENT

(1.) Heard Sri G. Ram Gopal, learned counsel for the appellant (husband) Sri Siva Nagarjuna. Learned counsel, representing Sri T.V.S. Prabhakara Rao, learned counsel for the respondent is present.

(2.) This appeal under Sec. 28 of the Hindu Marriage Act, 1955 (for short, "the H.M.Act") has been filed by the wife challenging the decree of divorce dtd. 18/6/2007, passed in O.P.No.47 of 2005 on the file of Court of Senior Civil Judge, Amalapurm, (in short, the Trial Court) filed by the husband. O.P was filed under Sec. 13(1) (ib) of the H.M.Act on the ground of desertion.

(3.) Henceforth, parties shall be referred as arrayed in O.P.