P. PADMA Vs. P. CHENNAIAH

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.24-03-2021 passed by the Principal Senior Civil Judge, Mahabubnagar in H.M.O.P.No.6 of 2015 on his file.

(2.) The appellant and respondent were married on 19-04-2000. The respondent is employed as A.R.Police Constable in the Office of the Superintendent of Police, Mahabubnagar at the time of filing of the O.P.

(3.) The respondent had filed the said O.P. against the appellant for dissolution of his marriage with the appellant and for grant of a decree of divorce.