CHUNDI PRATIMA Vs. CHUNDI RAGHAVA RAJESH

JUDGEMENT

(1.) Heard Sri Ravi Shankar Jandhyala, learned counsel for Sri P. Janardhan Reddy and Sri B. Chandrasen Reddy, learned counsel for the respondent.

(2.) The Respondent herein filed FCOP No.1135 of 2010 before the Judge, Family Court, Hyderabad, seeking divorce against the petitioner and also custody of a child by name Master Vanuk.

(3.) The petitioner was set ex parte and an ex parte decree was passed on 06.11.2010.