GUDIBANDI VEMA REDDY Vs. GUDIBANDI VENKATA SUBRAMANYA REDDY

JUDGEMENT

(1.) This appeal is arising out of the judgment dtd. 7/4/2011 in A.S.No.18 of 2010 on the file of Additional District Judge-cum- Judge, Family Court, Khammam, confirming the judgment and decree dtd. 13/12/2007, passed in O.S.No.345 of 2005 on the file of Principal Senior Civil Judge, Kothagudem.

(2.) For the sake of convenience, the parties are referred to as arrayed before the trial Court.

(3.) Heard learned counsel for the appellant as well as the counsel for the respondents and perused the record.