KASULABADA PURNIMA Vs. KASULABADA VENUGOPAL

JUDGEMENT

(1.) We have heard Sri Sritharam, learned counsel representing Sri M.V.B.S. Narasimha Anudeep, learned counsel for the Appellant - wife. Even today, there is no representation on behalf of the Respondent - husband.

(2.) The Family Court Appeal is preferred by the appellant challenging the order dtd. 16/6/2014 in F.C.O.P No.262 of 2010 passed by the learned Judge, Family Court-cum- III Additional District and Sessions Judge, Warangal granting decree of divorce by dissolving the marriage between the parties held on 28/5/2005.

(3.) The appellant is the wife and the respondent herein is the husband. The Respondent - husband filed the aforesaid FCOP No. 262 of 2010 under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955, against the appellant - wife seeking dissolution of marriage on the ground of cruelty and desertion contending as follows: