GOMPA CHELLAYYAMMA Vs. GOMPA LAKSHMANA RAO

JUDGEMENT

(1.) Introductory:-

(2.) Feeling aggrieved by the said decree and order, present appeal is filed.

(3.) Before the Family Court, the 1st respondent herein is the petitioner, the appellant is the 1st respondent and the 2nd respondent herein is the 2nd respondent. Since the 1st respondent/husband died during the pendency of the appeal, 3rd respondent was allowed to come on record as legal representative of 1st respondent. The 3rd respondent is the daughter of the appellant and the 1st respondent.