XXXX Vs. XXXX

JUDGEMENT

(1.) Even today there is no representation on behalf of the appellant.

(2.) We have heard Sri M.Rama Krishna, learned counsel for the respondent. We have perused the record.

(3.) Challenging the order dtd. 21/7/2015 in O.P.No.575 of 2009 passed by the learned Family Court, Ranga Reddy District, L.B.Nagar, Hyderabad, appellant has preferred the present appeal.