MADDIMADUGU GANTIKEMPU SRILATHA Vs. MADDIMADUGU VIJAY KUMAR

JUDGEMENT

(1.) These two appeals are preferred against the common order and decree of the Principal District Judge, Nalgonda in Divorce OP No.403 of 2018 and DOP No.448 of 2018, dated 05.08.2019.

(2.) The respondent in these appeals was the husband of the appellant and they had got married on 16.5.2012.

(3.) The Court below, treated the respondent in these appeals as 'petitioner' and the appellant herein as 'respondent', and after framing the points as to (i) whether the petitioner has established that the respondent had subjected him to cruelty; and (ii) the respondent had failed to establish that the petitioner had deserted her without any justifiable reason, had ordered DOP No.403 of 2018 filed by the respondent herein and dismissed the DOP No.448 of 2018 filed by the appellant herein.