MALIREDDY VENKATA RAMA RAO Vs. MALIREDDY SATHYAVENI

JUDGEMENT

(1.) Heard both sides.

(2.) The whole and simple question involved in this case is as to whether the Family Court at Hyderabad has jurisdiction to try O.P.No.359 of 1997.

(3.) The OP was filed by the husband, seeking divorce on the ground of cruelty and desertion. It is stated by the petitioner-husband that they lived together in Hyderabad till January, 1996, when desertion took place. The OP was filed in 1997.