Andhra Pradesh High Court - Amravati
Sanka Anil Kumar vs Sanka Sruthi Sujatha on 24 June, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
MONDAY, THE TWENTY FOURTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND .
THE HONOURASLE SRI JUSTICE HARINATH.N
GMA NO: 52 OF 2024
Between: .
Sanka Anil Kumar, S/o Saribasiva Rao, aged about 36 years, Assistant
Manager, Qualtly Control, Hindusthan Cokes (P) Limited, Door No 8-3-26,
Kangatl Street, Parvathi Puram, Vizgianageram District
. Appetiant
AND
Sanka Sruthi @ Sulatha, Wo Sanka Anti Kumar, D/o Gopalaselli Srinivasa
Rao, aged about 24 years, resident of Kottayerukula Street, Bobbili Town and
Mandal, Vielanagaram District.
. Respondent
Appeal fle under Section 28 of the Hindu Marrlage Act, 1855 praying
{hat In the circumstances stated in the memorandum of grounds Hed in
support of the Civil Miscellaneous Appeal, the High Court may be pleased to
set-aside the order di. 08-11-2023 passed in H.M.O.P. No. 35 OF 2022 an the
file of The Court af the Senior Cal Judge, Bobbitt.
IANO: 7 OF 2024
Petition under Section 151 of CPC is fled praying that in the
circumstances stated in the memorandum of grounds fled in support of the
petition, the High Court may be pleased to suspend the operation of the order
dt, 08-11-2025 passed in H.M.OLP. No. 88 OF 2022 on the file of The Court af
o> ry? ty 3 rey
the Senior Civil Judge, Bobbill, Pending disposal of CMA No. 52 of 2024, on
the fle of the High Court
The petition coming on for hearing, upon perusing the Petition and the
ye > - z ~ ~ ate
affidavit fled in support thereof and the order of the High Court dated
08.02.2024 mace herein and upon hearing the a arguments of Sri Sanka Aru
Kumar,(Parly-im-Person} and upon observing that inere is no representatio
on behalf of the respondent, the Court made the following
ORDER:
"The appellant got issued personal notice by way of RPAD to the
address stated in the cause Se in the Court below and also to the
addrass where the father of the respondent is residing. Proof of service
fled inte the Court on 24.04, 2024.
The website extract would detail that the consignment, which can
be inferred as the notice, has bean dsiivered ta the respondent
Smt.Sujatha. Yet there is no representation on behalf of the respondent,
The appellant alse volunteers that he also sent notices to the address of
his brother in law.
The proceedings involved in this appeal are directed against the
dissolution of the marriage granted by the Family Court, Bobbin,
in that view of the matter, we direct the jurisdictional Member
Secretary, District Legal Services Authority, to intimate by writing to the
respondent about the pendency of the appeal and the consequences of
overturning of the judgment and decree of the Family Court.
The intimation of the appeal should also be given to the father of
the respondent, who is sald to be residing at the folowing address:
"amt Sanke Sruthi © Sujatha, Dro. Gopalasett! Srinivasa Rao,
RYo. Kotla Erukala Street, Sobbill, Vizianagaram District,
Andhra Pradash-S38888""
A copy of this order be furnished to the Legal Services Authority,
who may enclose the same along with the written intimation.
in the event there is no representation sven thereafter, the appsal
would be heard exparte.
The Legal Service Authority shall return the acknowledament of
the written intimation of this Court positively by the next date of hearing.
List the matter on 08.07.2024, on which date, the respondent shall
he present before the Court. "
SD/- K.SRINIVASA RAJU
ASSISTANT REGISTRAR
PTRUE COPY! PSE
For ASSISTANT REGISTRAR
Te,
¥. The Civil Judge (Senior Division}, Bobbill, Vigianagaram District
2 ie Member Secretary, District Legal Services Authority, Vizianagaram
Distict, (By Speed post
. Sanka Sruthi @ Sulatha, W/o Sanka Ani Kumar, [vo Ga opalasait
Ss
ornivasa Rao, aged about 24 years, resident of Kotlayerukula Stree
Sobbin Town and Mandal, Virlanagararn District. iby Speed post
t One CC io Sanka Anil Kumar, (party-In-personjS/o Sambasiva Rao,
aged about 36 years. Assistant Manager, Quality Control, Hindusthan
Cokes (F) Limited, Door No 6-3-28, Kangafl Street, Parvathi Puram.
Vizianagaram Distr ICL PORUGT
The Section Officer, OMA Section, High Court of Andhra Pradesh.
Two spare copies.
HIGH COURT
GN,J &
HN,
DATED: 24/06/2024
LIST THE MATTER ON O8.07 2024,
ORDER
CMA.NO.S2 of 2624
BN
FOR APPEARANCE
