R. Sabitha vs R. Ashok Goud
2021 Latest Caselaw 1258 Tel

Item No.1

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                         F.C.A.No.34 of 2007

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    On the last date of hearing, noting than the appellant/wife and

the respondent/husband had been staying separately for 21 years in

terms of an MOU dated 23.06.2000, we had enquired from learned

counsel for the appellant/wife as to what is left for adjudication in the

present appeal, which is directed against an order and decree dated

27.09.2006 passed by the Family Court, Secunderabad, dismissing a

petition for restitution of conjugal rights filed by the appellant/wife.

We had also observed that by now, both the children have attained

adulthood (son aged 29 years and daughter aged 23 years already

married and settled in USA). Directions were issued to the

appellant/wife to remain present today.

2. Today, the appellant/wife has logged into the hearing along

with her counsel. We have interacted with the appellant/wife, who

states that the present appeal may be closed but, requests that she is

desirous of speaking to her son and daughter and the

respondent/husband is not sharing their contact details with her.

3. In view of the above submission, the appeal is closed along

with the pending applications, if any. As none is present on behalf of

the respondent/husband today, learned counsel for the appellant/wife

shall approach the learned counsel for the respondent/husband with a

request to furnish the contact details of the son and daughter of the

parties to enable the appellant/wife to reach out to them, if she so

desires. Relevant information shall be furnished on receiving such a

request.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 19.04.2021 lur