CHENIGARAPU CHANDRASEKHAR Vs. CHENIGARAPU SATYAVATHI

JUDGEMENT

(1.) The present CMA is filed by the appellant/husband aggrieved by the order passed by the Principal District Judge at Khammam in O.P.No.637 of 2005 dtd. 25/6/2007 in dismissing the OP, which is filed under Sec. 27, Rule 1(b) and (d) of the Special Marriage Act, 1954 seeking dissolution of marriage.

(2.) Heard Sri Rohan Aloor, learned counsel representing Sri A.Giridhar Rao, learned counsel for the appellant.

(3.) A memo was filed on behalf of the appellant on 16/9/2025 stating that as per the direction of this Court dtd. 10/9/2025, the notice to the respondent through paper publication in 'Eenadu' Telugu daily, Khammam Edition and 'Deccan Chronicle' English Daily, Khammam Edition, has been given on 15/9/2025