Nyshadham Venkata Lakshmi ... vs Nyshadham Mouli Sai Krishna Kumar
2021 Latest Caselaw 3756 AP

      THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
                          AND
      THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

                         I.A.No.1 of 2021
                              in/and
                FAMILY COURT APPEAL No.7 OF 2020


JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)


        Heard       Ms.Anusha,      learned     counsel      representing

Sri Ch.Dhanamjaya, learned counsel appearing for appellant/wife

and Sri Sasanka Bhuvanagiri, learned counsel representing

Sri    Eranki      Phani   Kumar,   learned    counsel     appearing   for

respondent/husband.

2. Appellant and respondent appeared virtually through their

respective offices of their counsel and both the counsel identified

the parties. When examined, Smt.N.Venkata Lakshmi

Kalyani/appellant-wife stated that she has settled the disputes

with her husband and has no objection for granting divorce by

mutual consent. Sri N.Mouli Sai Krishna Kumar/respondent-

husband also submits that he has no objection for granting divorce

by mutual consent.

3. A joint memo came to be filed in the above appeal, which

discloses that an amount of Rs.6,00,000/- was paid through

D.D.No.014361 dated 02.12.2019 drawn on IDBI Bank,

Kukatpally, Hyderabad, at the time of withdrawal of C.C.No.623 of

2015, which was filed for an offence punishable under Section

498-A I.P.C. Further, Smt.N.Venkata Lakshmi Kalyani/appellant-

wife also withdrew M.C.No.99 of 2016, O.P.No.264 of 2016 before

the Family Court, Vijayawada and D.V.C.No.108 of 2015 before

learned II Additional Chief Metropolitan Magistrate Court at

Vijayawada. Further, the respondent/husband also withdrew

W.P.No.22345 of 2015 and Crl.R.C.No.529 of 2017, which were

pending before this Court. Pursuant to compromise arrived at

between the parties, proceedings in C.C.No.758 of 2016, which are

pending before the learned II Additional Chief Metropolitan

Magistrate, Vijayawada, were also quashed by this Court. In view

of the settlement arrived at between the parties and as both of

them are living separately since seven years, the request of the

parties for grant of divorce by mutual consent can be accepted.

4. Accordingly, I.A.No.1 of 2021 is allowed. Consequently, the

Family Court Appeal is also allowed. There shall be no order as to

costs.

Miscellaneous petitions pending, if any, in this Family Court

Appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_______________________________ JUSTICE B. KRISHNA MOHAN

Date: 24.09.2021 Ivd

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

I.A.No.1 of 2021 in/and FAMILY COURT APPEAL No.7 OF 2020

Date: 24.09.2021

Ivd