K. NAGASHREE Vs. K. MAHESH KUMAR

JUDGEMENT

(1.) Heard Sri B. Shanker, learned counsel appearing for the appellants and Sri Dammalapati Srinivas, learned senior counsel representing Sri P. Pandu Ranga Reddy, learned counsel for the respondent. Perused the record.

(2.) Appellants filed O.P.No.53 of 2015 against the respondent seeking maintenance. Respondent-husband filed O.P.No.1043 of 2015 against appellant No.1 seeking dissolution of marriage on the ground of cruelty. Vide common order dtd. 10/10/2022 learned Judge, I Addl. Family Court, City Civil Court, Hyderabad, allowed O.P.No.53 of 2015 filed by the appellants in part granting maintenance of an amount of Rs.10,000.00 per month each to the appellants herein and also allowed O.P.No.1043 of 2015 filed by respondent seeking dissolution of marriage by dissolving marriage of the 1st appellant and respondent, performed on 25/12/2005. Feeling aggrieved by the said common order, appellants herein preferred the present appeals.

(3.) Sri B. Shankar, learned counsel appearing for appellants referring to paragraph No.34 of the impugned common order would submit that the court below without referring to the documents filed and marked by the 1st appellant, passed impugned order holding that the 1st appellant did not chose to adduce any evidence either oral or documentary in support of her claim. He has filed Certified Copies of the docket proceedings including docket order dtd. 3/1/2020, wherein the Court below specifically recorded as follows: