Pittaboina Narasimhulu vs Pittaboyina Penchalamma And Another ...
2024 Latest Caselaw 8609 AP

Citation : 2024 Latest Caselaw 8609 AP
Judgement Date : 18 September, 2024

Andhra Pradesh High Court - Amravati

Pittaboina Narasimhulu vs Pittaboyina Penchalamma And Another ... on 18 September, 2024

 APHC010237932008
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                       [3470]
                              (Special Original Jurisdiction)

           WEDNESDAY ,THE EIGHTEENTH 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: 83/2008

Between:

Pittaboina Narasimhulu                                          ...APPELLANT

                                        AND

Pittaboyina Penchalamma And Another and Others             ...RESPONDENT(S)

Counsel for the Appellant:

     1. V ESWARAIAH CHOWDARY

Counsel for the Respondent(S):

     1. CH C KRISHNA REDDY

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

This appeal was filed by the husband feeling aggrieved from the rejection

of his petition for divorce by the Court of the Senior Civil Judge, Gudur by an

order dated 16.08.2007 in H.M.O.P.No.55 of 2002.

2. On 04.09.2024, as was requested, time was granted to get instructions, to

learned counsel for the appellant.

3. Today, there is no representation for the appellant.

4. The matter pertains to the year 2008 and has been listed under the

caption 'specially identified cases'.

5. In view of the above, the Civil Miscellaneous Appeal is dismissed for

default.

No order as to costs.