GUNAPU JAYAMMA Vs. GUNAPU DHARMARAO

JUDGEMENT

(1.) This appeal under Sec. 28 of Hindu Marriage Act, 1955 (for short, "the H.M.Act" has been filed by the wife challenging the decree of divorce dtd. 8/3/2006, passed in M.O.P.No.25 of 2004 on the file of Court of Senior Civil Judge, Rajam, Srikakulam (in short, the Trial Court) filed by the respondent-husband. M.O.P was filed under Sec. 13(1) of the H.M.Act on the ground of cruelty.

(2.) Heard Sri A. Ravi Shankar, learned counsel for the appellant (wife).

(3.) None appeared for the respondent (husband) in appeal.