NIRMALA HELEN Vs. R.D. VINOD JOSEPH

JUDGEMENT

(1.) This appeal is filed aggrieved by the order and decree dtd. 20/1/2009 passed by the learned Judge, Family Court, Secunderabad, in F.C.O.P.No.247 of 2004 and Counter Claim.

(2.) Appellant herein is petitioner/wife and respondent herein is respondent/husband in the aforesaid F.C.O.P. The parties will be referred to as arrayed before the trial Court.

(3.) Brief facts of the case of petitioner/wife are as under: