SOMA RAMCHANDRAM Vs. SOMA ANITHA

JUDGEMENT

(1.) This appeal by the husband of the 1st respondent is directed against the judgment of the Family Court refusing to grant divorce on the ground of cruelty.

(2.) Heard Mr. M.Damodar Reddy, learned counsel for the appellant.

(3.) Though the 1st respondent had engaged a counsel, the counsel was not present on 25-4-2017 when the appeal appeared before another Bench. The absence of the counsel for the 1st respondent was noted by the Bench and the case was adjourned to 05-6-2017.