NUTHALAPATI SRINVIAS Vs. NUTHALAPATI SUMA

JUDGEMENT

(1.) Questioning the validity in the findings given and the consequential conclusion arrived at by the Additional Family Court, Hyderabad, in O.P.No.889 of 2007 through orders dtd. 11/1/2011, the present Appeal is preferred.

(2.) The appellant moved an application invoking the grounds of cruelty and desertion seeking a decree of divorce dissolving the marriage that was solemnized between him and the respondent. The Court, through the impugned order, negatived his request.

(3.) Heard Sri V.Sudhakar Reddy, learned counsel appearing for the appellant. Despite service of notice, none appeared for the respondent.