Gopavarapu Mohan vs Gopavarapu Naga Prabha
2023 Latest Caselaw 2134 AP

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          HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
                            AND
     HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

                   Family Court Appeal No.79 of 2015

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

       The instant appeal is filed by the appellant aggrieved by the order

dated 16.10.2014 in O.P.No.13 of 2011 passed by the learned Judge,

Family Court-cum-IV Additional District & Sessions Judge, Vijayawada

dismissing the divorce application filed by the appellant. Pending the

appeal, both the parties at the intervention of their elders, entered into a

compromise and filed the same before this Court, which is termed as

'Modified Memorandum of Terms of Compromise' dated 11.04.2023.


2.     Today, both the parties are present and learned counsel for appellant

Sri A.Syam Sundar Reddy and learned counsel for respondent Sri

Manubrolu Srinivasa Rao are present. The children of the parties namely

Gopavarapu Venkata Karthi, Gopavarapu Kavya and the mother of the

appellant namely Gopavarapu Parvathi are also present.

3. We enquired all of them with reference to the aforesaid Modified

Memorandum of Terms of Compromise. Both parties admitted the terms of

Modified Memorandum of Terms of Compromise dated 11.04.2023. Since

one of the terms of the compromise is to the effect that the appellant's

mother Gopavarapu Parvathi has executed a registered Gift Deed dated

10.04.2023 in favour of her grandchildren, we ascertained from her the

above fact and she submitted that she voluntarily executed the aforesaid

registered Gift Deed dated 10.04.2023 in favour of her grandchildren.

4. In that view, the parties are permitted to compromise as per the

Modified Memorandum of Terms of Compromise dated 11.04.2023 and

pursuant to thereof, this appeal is allowed and the order in O.P.No.13 of

2013 dated 16.10.2014 on the file of the Judge, Family Court-cum-IV

Additional District & Sessions Judge, Vijayawada is set aside and divorce

is granted in favour of the parties by dissolving their marriage. The office is

directed to enclose the copy of the Modified Memorandum of Terms of

Compromise dated 11.04.2023 to this order.

As a sequel, interlocutory applications pending, if any, shall stand

closed.

_________________________ U.DURGA PRASAD RAO, J

_____________________________________ VENKATA JYOTHIRMAI PRATAPA, J

19.04.2023 NNN

HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

Family Court Appeal No.79 of 2015

20.04.2023

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