Sri Modhu Chandrasekhar vs Smt. Modhu Leela Lavanya
2022 Latest Caselaw 3017 AP

       HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

                                    AND

    HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD

              CIVIL MISCELLANEOUS APPEAL No.327 of 2006




JUDGMENT : (Per Hon'ble Sri Justice U. Durga Prasad Rao)



             No representation for both the sides.

      2. This Civil Miscellaneous Appeal is filed by the

respondent/father in G.O.P against the Order dated 28.02.2006 in

G.O.P.No.527 of 2002, whereunder, the learned Judge, Family Court,

Visakhapatnam allowed the petition filed by the petitioner/mother for

granting custody of her minor son viz., Nikhil, for the reasons stated in

the order.

3. As can be seen from the impugned order, the boy was born

on 06.01.1997 out of wedlock of the appellant and respondent herein.

Therefore, it is obvious that the boy now became major and the

purpose of the appellant will not be served even if the appeal is heard

on merits. Therefore, without going into merits of the case, we deem

it appropriate to dismiss the appeal, however reiterating again that we

are not touching the merits of the case of the parties. Accordingly, the

Civil Miscellaneous Petition is dismissed. No costs.

Miscellaneous petitions, if any pending, also stand closed.

________________________________ (U. DURGA PRASAD RAO, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

Date: 28-06-2022.

JKS

THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

AND

THE HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD

CIVIL MISCELLANEOUS APPEAL No.327 of 2006

28.06.2022

JKS