K.SAVITRI Vs. K.YELLAIAH

JUDGEMENT

(1.) This appeal, under Section 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C'), is filed by the appellantplaintiff aggrieved by the judgment and decree, dated 01.04.2000, rendered in A.S.No.305 of 1996 on the file of II Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Heard the learned counsel for appellantplaintiff and perused the record.

(3.) In spite of service of notice, there is no representation for the respondentdefendant.