Alugusani Ramana Ramadevi Meda ... vs Meda Rama Narasimha Rao
2024 Latest Caselaw 6670 AP

Andhra Pradesh High Court - Amravati

Alugusani Ramana Ramadevi Meda ... vs Meda Rama Narasimha Rao on 2 August, 2024

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: F.C.A.No.161 of 2023

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

7. 02.08.2024 GN, J & KM, J F.C.A.No.161 of 2023

We have heard the learned counsels for both parties.

2. Admit.

3. Paper books in eight weeks. List the appeal for hearing thereafter.

4. Over a period of time, we have been noticing that several of the appeals arising out of matrimonial matters, more particularly, out of judgments granting dissolution of marriage, are being listed before the Court after a considerable period of time and in many a case, we have observed that the husband has remarried, thereby virtually rendering the appeal academic in nature. The delay on the part of the Courts in addressing the situation is literally jeopardising the marriage of individuals who are unwilling to accept the decree of dissolution of marriage.

5. We are of the considered opinion that the appeals challenging a decree of dissolution of marriage and, in particular, the applications praying for suspension of the decree of dissolution of marriage, ought to be listed before the Court for consideration without delay and even if scrutiny objections are not complied with; otherwise, as in the instant case, the proceedings would be rendered a mirage and no effective relief would flow out of such proceedings, as any remarriage after the period of appeal is over by either of the Sl. DATE ORDER OFFICE No. NOTE parties, would virtually render the appeal of the other spouse a mere academic exercise.

6. Hence, copy of this order be placed before the Hon'ble The Chief Justice for consideration.

________ GN, J

________ KM, J IBL