VANAPAMULA SATYANARAYANA SARMA Vs. VANAPAMULA SAKKUBAI

JUDGEMENT

(1.) This appeal is directed against the Judgment and order of the Subordinate Judge's Court, Masulipatam dated 12th November, 1956 in O.P. No. 25 of 1954 dismissing the petition with costs.

(2.) This original petition No. 1954 was presented on 11-3-1954 under Section 5 (1) (c) and (d) of the Madras Hindu (Bigamy Prevention and Divorce) Act (Act VI of 1949), hereinafter referred to as the Act.

(3.) The facts are briefly as follows:-