KATTA NAGA MALLESHWARI Vs. KATTA VASANTHA RAO

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner/appellant.

(2.) CMAMP No.1610 of 2005 is filed by the petitioner/appellant to condone the delay of 3432 days in filing the appeal.

(3.) The grounds in brief as stated in the affidavit filed by the appellant are that subsequent to the judgment and decree passed by the trial Court dissolving the marriage between the parties to the O.P.No.127 of 1994, there was settlement outside the Court and accordingly both the parties started living together since 1999.