P.ANURAG Vs. P.SHAILAJA

JUDGEMENT

(1.) This Family Court Appeal is filed against the Judgment dtd. 30/9/2009 in O.S.No.18 of 2008 passed by the learned Family Court Judge, Ranga Reddy District at L.B.Nagar, Hyderabad.

(2.) One P.Sailaja/wife/respondent filed O.S. against her Husband, Anurag and his parents/appellants for damages and compensation of Rs.8.00 lakhs. She examined herself as P.W.1 and also examined her father as P.W.2 and got marked Exs.P1 to P21 on her behalf and no oral and documentary evidence was adduced on behalf of appellants/petitioners.

(3.) As per the docket order dtd. 6/9/2006 of the trial Court, notices sent by respondent to appellants/defendants No.1 to 3 were returned as unserved and later the Suit was transferred to the Family Court and the publication was ordered in Prajashakti daily, even after the publication, defendants remained exparte. The trial court after considering the evidence of plaintiff/respondent and basing on the documents filed by the plaintiff, decreed the suit in her favour and granted an amount of Rs.5,10,042.00. Aggrieved by the said order, her husband/appellant No.1 and his parents filed the present appeal.