HARSHA KOTHARI ROOPA KOTHARI Vs. JITESH PRAVIN KOTHARI

JUDGEMENT

(1.) Heard Smt. Manjiri S. Ganu, learned counsel for the appellant/wife and Sri P.Pandu Ranga Rao, learned counsel appearing for the respondent No.1/husband.

(2.) According to the appellant, respondent No.2 is not necessary party to this appeal. The said fact was mentioned in the cause title of the present appeal.

(3.) Feeling aggrieved and dissatisfied with the order dtd. 25/4/2011 passed in O.P.No.1111 of 2007 by the Judge, Additional Family Court, Hyderabad, the appellant/wife preferred the present appeal. FACTS:-