G.M.PRADEEP KUMAR Vs. UMA MAHESWARI PRODDATUR

JUDGEMENT

(1.) Heard Sri S.Lakshminarayana Reddy, learned counsel for the appellant and Sri Nagaraju Naguru, learned counsel for the respondent.

(2.) This appeal has been filed by the appellant/husband, challenging the dismissal of the petition for divorce under Sec. 10 of the Indian Divorce Act,1869 (in short "the Act") by order, dtd. 17/4/2008 passed in D.O.P.No.349 of 2004 on the file of the Principal District Judge, Kadapa.

(3.) The appellant/husband filed D.O.P.No.349 of 2004 under Sec. 10 of the Act seeking dissolution of marriage, which was performed on 17/8/1998 at Pulivendula, as per Christian customs.