Jakkula Yekanbari vs Thanala Lakshmi Madhu Sudhana Rao
2024 Latest Caselaw 9481 AP

Citation : 2024 Latest Caselaw 9481 AP
Judgement Date : 19 October, 2024

Andhra Pradesh High Court - Amravati

Jakkula Yekanbari vs Thanala Lakshmi Madhu Sudhana Rao on 19 October, 2024

 APHC010027222008
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                                     [3470]
                             (Special Original Jurisdiction)

              SATURDAY ,THE NINETEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                        PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                CIVIL MISCELLANEOUS APPEAL NO: 311/2008

Between:

Jakkula Yekanbari                                                          ...APPELLANT

                                           AND

Thanala Lakshmi Madhu Sudhana Rao                                       ...RESPONDENT

Counsel for the Appellant:

   1. K G K PRASAD

Counsel for the Respondent:

   1. RAVI KIRAN ARUKUTLA

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

On 12.09.2024 the following order was passed:

"This This appeal has been filed by the appellant/wife challenging the dissolution of marriage by decree of divorce granted in favour of the respondent/husband in O.P.No.169 of 2007, dated 04.12.2007 on the file of the Court of the learned Senior Civil Judge, Kovvur, West Godavari District.

2. It is brought to the notice of this Court that the learned counsels for both sides are no more.

3. Office to issue notice to the parties to engage their respective counsels.

4. Post on 17.10.2024."

2. The office issued notices to the parties, which has been returned with

respect to the appellant "unserved" with an endorsement "no such person in the

address" as per the postal endorsement.

2. No representation for the appellant.

3. Sri Arukutla Ravi Kiran, learned counsel for the appears for the

respondent and submits that during the pendency of this appeal, the wife filed

maintenance case in which the parties entered into compromise and based

thereon, the Judge Family Court - cum - VII Additional District Judge, West

Godavari, Eluru passed the order on 29.04.2024.