Sirigiri Venkateswaramma vs Sirigiri Siva Ramakrishnaiah Anr.
2024 Latest Caselaw 8397 AP

Andhra Pradesh High Court - Amravati

Sirigiri Venkateswaramma vs Sirigiri Siva Ramakrishnaiah Anr. on 12 September, 2024

                                         1
                                                                       (RNT,J & VN,J
                                                              C.M.A.NO.259 OF 2006)

APHC010385562006
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                           [3470]
                             (Special Original Jurisdiction)

             THURSDAY ,THE TWELFTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

          THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

            THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

               CIVIL MISCELLANEOUS APPEAL NO: 259/2006

Between:

Sirigiri Venkateswaramma                                         ...APPELLANT

                                       AND

Sirigiri Siva Ramakrishnaiah Anr and Others                ...RESPONDENT(S)

Counsel for the Appellant:

   1. SHANTHI NEELAM

Counsel for the Respondent(S):

   1. KANCHARLA PALLI SIVA RAMA PRASAD

The Court made the following:

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

On 29.08.2024, the following order was passed:

"No representation for the appellant.

2. Sri Kancharlapalli Siva Rama Prasad, learned counsel appears for the respondent through virtual mode.

(RNT,J & VN,J C.M.A.NO.259 OF 2006)

3. This appeal is filed by the wife challenging the decree of divorce granted on the petition filed by the husband.

4. In this appeal there is a stay on the operation of divorce decree. Record, further shows that the matter was argued on some dates by the learned counsel for the appellant.

5. Considering the same, post on 12.09,2024, as last opportunity to appear and argue the matter."

2. No representation for the appellant today as well.

3. The Civil Miscellaneous Appeal is dismissed for default.

4. No order as to costs.

5. As a sequel thereto, miscellaneous petitions, if any pending, shall

also stand closed.

____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY,J

Date : 12.09.2024.

RPD.

(RNT,J & VN,J C.M.A.NO.259 OF 2006)

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

(DISMISSED FOR DEFAULT)

CIVIL MISCELLANEOUS APPEAL NO: 259 of 2006

DATE : 12.09.2024

RPD