Andhra Pradesh High Court - Amravati
Between vs And on 12 August, 2024
APHC010164832023
IN THE HIGH COURT OF ANDHRA
PRADESH
[3470]
AT AMARAVATI
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
I.A.No.1 of 2024
IN/AND
CIVIL MISCELLANEOUS APPEAL No.161 OF 2023
Between:
Samanthapudi Satya Krishnam Raju ...APPELLANT
AND
Samanthapudi Durga Bhavani ...RESPONDENT
Counsel for the Appellant:
1. S V R SUBRAHMANYAM
Counsel for the Respondent:
1. K V L NARASIMHA RAO
The Court made the following:
ORDER:
(per Hon'ble Sri Justice Ravi Nath Tilhari)
This appeal is filed by the husband of the respondent,
challenging the order of dismissal of his petition for divorce by
order dated 27.01.2023 in H.M.O.P.No.161 of 2017 by the Court
of the Senior Civil Judge, Bhimavaram.
2. I.A.No.1 of 2024 was filed to record the compromise in
terms of the joint memo annexing thereby granting decree of
divorce by dissolving the marriage dated 08.04.2010 between
the petitioner/appellant and the respondent as the parties have
tried to amicably settle the dispute in view of there being no
chance of living together and the relation has broken down
irretrievably.
3. On 08.08.2024, the following order was passed:
" This appeal is filed by the husband, challenging the
dismissal of his petition for divorce, H.M.O.P.No.161 of 2017
vide order dated 27.01.2023 by the Senior Civil Judge,
Bhimavaram.
2. The appellant as also the respondent are present with
their respective counsels and have been identified by
them.
3. They jointly submit that the parties have entered into
compromise and the compromise petition in I.A.No.1 of 2024
has also been filed.
4. Let the Registrar Judicial verify the compromise with
due identification of the parties in due course of the day.
5. Today, the parties shall appear before the Registrar
Judicial along with their respective proof of identity.
6. The matter be placed before the Court on 12.08.2024.
7. On that day also the parties shall appear. "
4. The Registrar Judicial has submitted the report dated
08.08.2024 pursuant to the order dated 08.08.2024 that the
compromise has been verified. Both the parties agreed to the
terms and conditions of the joint memo. The parties have also
been identified.
5. Today also, the parties are present along with their
respective counsels.
6. Accordingly, I.A.No.1 of 2024 is allowed. The C.M.A.
No.161 of 2023, is decided in terms of the joint compromise
memo filed along with I.A.No.1 of 2024, which along with the
verification/identification report, shall form part of this
judgment/decree. The marriage stands dissolved by decree of
divorce by mutual consent.
7. As a sequel thereto, miscellaneous petitions, if any
pending, shall also stand closed.
_____________________
RAVI NATH TILHARI, J
_____________________
NYAPATHY VIJAY, J
Date: 12.08.2024
Pab
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
IN/AND
CIVIL MISCELLANEOUS APPEAL No.161 OF 2023
Pab
