Andhra Pradesh High Court - Amravati
Karri Rama Sai Bhimeswara Reddy vs Karri Sridevi Muvva Sridevi on 3 July, 2024
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY ,THE THIRD DAY OF JULY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
FCA NO: 17 OF 2024
Appeal under Section19 Family Court Act aggrieved by order dated
04.12.2023 passed in FC OP. No. 25 of 2020 on the file of the XIV
Additional District and Sessions Judge - Cum - Judge, Additional Family
Court, Vijayawada
Between:
Karri Rama Sai Bhimeswara Reddy, S/o Koteswara Reddy Hindu, Aged
about 41 years. Business, Resident of D.NO. 17-143, Chilukurivari Street,
Opposite to Railway Station. Akividu Village AND / Mandal, West Godavari
District.
...APPELLANT / RESPONDENTS
AND
1. Karri Sridevi @ Muvva Sridevi, W/o Rama Sai Bhimeswara Reddy,
Hindu, Aged about 36 years, Housewife, C/o Muwa Vijaya Lakshmi
Bharathi Devi, Presently residing in Flat No. I-B, Jayanthi Emerald
HR
■\7
A
/ Apartments, D.N. 30-1-13, Kumaraiah Street, Arundalpet, Vijayawada
City.
.2: Karri Ram Charan Reddy, S/o Rama Sai Bhimeswara Reddy, Hindu,
.;;^;Aged about 1 1/2 years, being minor represented by his mother/natural
. ^-lllj^diah i.e., the 1®^ Respondent i.e.. Karri Sridevi @ Muwa Sridevi,
.■ Rama Sai Bhimeswara Reddy, Hindu, Aged about 36 yeas.
Housbwife, C/o Muwa Vijaya Lakshmi Bharathi Devi, Presently residing
in Flat No. 1-B, Jayanthi Emerald Apartments, D.N. 30-1-13, Kumaraiah
Street, Arundalpet, Vijayawada City.
...RESPONDENTS / PETITIONERS
lA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court maybe
pleased to extend 12 weeks of time to comply the conditional order of this
Court passed in I.A. No. 1 of 2024 in FCA No. 17 of 2024, dated 13-02-2024
in the interest of justice,
Counsel for the Appellants : SRI. KALEEMULLA S
Counsel for the Respondents: M/S INpUS LAW FIRM
The Court made the following: JUDGMENT
/
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATl
HONOURABLE SRI JUSTICE G. NARENDAR
AND
HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA
FC A No.17of 2024
JUDGMENT:
(perHon'ble Sri Justice G. Narendar)
The appeal was previously listed on 26.06.2024 and noting the
absence of the learned counsel for the appellant on that day, this
.y
Court has ordered that the appeal be listed under the caption 'For
is called today,
Dismissal' on 03.07.2024 i.e., today. When the case
behalf of the appellant.
again there is no representation on
2. Learned counsel for the respondents submits that despite the
directing the
interim order dated 13.02.2024 passed by this Court,
50% of the
appellant to deposit the entire arrears and to pay
future dates, there has
maintenance granted by the trial Court on
been no attempt by the appellant to comply with the same.
and the
3. The attitude of the appellant is quite apparent
to avoid payments
appellant is using the justice dispensation system
in not
as ordered by the trial Court. The attitude of the appellant
complying with the directions issued by this Court amplifies such
abuse of the
conduct which, in our considered opinion, constitutes
A
process of the Court. Such unscrupulous appellants and
proceedings which lack bona fide, ought not to be entertained.
4. Accordingly, the appeal stands dismissed for default. As a
sequel, pending interlocutory applications, if any, shall stand closed.
There shall be no order as to costs.
SD/-KTATA RAO
deputy registrar
//TRUE COPY//
\ SECTION OFFICER
\
To
1 The XIV Additional District and Sessions Judge - Cum - Judge,
Additional Family Court, Vijayawada.
2. One CC to Sri Kaleemulla S, Advocate [OPUC]
3. OneCCto M/S Indus Law Firm, Advocate [OPUC]
4. The Section Officer, V.R Section High Court of Andhra Pradesh.
5. Three CD Copies
Psr
vna
HIGH COURT
DATED:03/07/2024
-*>.
-i ■
ORDER
JT
FCA.No.17 of 2024 S 2 4 JUL 2024 .09
DISMISSING THE FCA FOR DEFAULT
