Sri C.P. Sridhar Rao vs Smt. C.Sneha Sudha
2021 Latest Caselaw 4631 Tel

           THE HON'BLE SRI JUSTICE P. NAVEEN RAO
                            AND
           THE HON'BLE SMT JUSTICE P. SREE SUDHA

 I.A.No.1 of 2021 IN/AND FAMILY COURT APPEAL No.27 OF 2012
                                AND
 I.A.No.2 of 2021 IN/AND FAMILY COURT APPEAL No.28 OF 2012


                        Date:28.12.2021


Between:

Sri C.P. Sridhar Rao, S/o. C. Pandit Rao,
Aged about 44 years, 10-3-83/1,
Pandit Rao Apartments, East Marredpally,
Secunderabad                                 .. Appellant


            And


Smt. C. Sneha Sudha, W/o. C.P. Sridhar Rao,
Aged about 33 years, R/o.Flat No.401, Swapna
Apartments, H.No.6-3-1119/B/3,
Begumpet, Hyderabad                          .. Respondent

The Court made the following:

THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT JUSTICE P. SREE SUDHA

I.A.No.1 of 2021 IN/AND FAMILY COURT APPEAL No.27 OF 2012 AND I.A.No.2 of 2021 IN/AND FAMILY COURT APPEAL No.28 OF 2012

COMMON JUDGMENT: (Per Hon'ble Smt. Justice P. Sree Sudha)

I.A.No.1 of 2021 in F.C.A.No.27 of 2012 and I.A.No.2 of 2021

in F.C.A.No.28 of 2012 are filed seeking to compromise the dispute

between the parties.

2. Petitioner - husband, is the appellant and the respondent -

wife is the respondent in these appeals. The petitioner, respondent

and their daughter are present in the open Court.

3. F.C.O.P.No.535 of 2008 is filed by the wife under Section 9

of the Hindu Marriage Act, 1955 seeking restitution of conjugal

rights. F.C.O.P.No.1176 of 2008 is filed by the husband under

Section13 (1) (ia) and (ib) of the Hindu Marriage Act, 1955 seeking

to grant decree of divorce. The Judge, Family Court, Hyderabad,

by common judgment dated 01.12.2011 dismissed

F.C.O.P.No.1176 of 2008 filed by the husband and allowed

F.C.O.P.No.535 of 2008 filed by the wife. Aggrieved by the said

common judgment, respondent/husband filed F.C.A.Nos.27 and

28 of 2012.

4. The marriage of the petitioner and respondent was

performed on 08.05.1997. They blessed with a female child

namely, Lakshmi @ Rohini on 18.02.1998. Thereafter, disputes

arose between the petitioner and the respondent. They filed cases

against each other. However, they entered into compromise and

withdrawn the cases filed by them. Thereafter, again they

approached the Court by filing F.C.O.P.Nos.535 and 1176 of 2008,

referred to above.

5. Admittedly, both the parties have agreed for dissolution of

marriage with mutual consent and entered into memorandum of

compromise and the appellant - husband paid Rs.10,00,000/-

(Rupees ten lakhs only) to the respondent and Rs.20,00,000/-

(Twenty lakhs only) to his daughter Lakshmi @ Rohini towards

education, maintenance and marriage expenses as one time

settlement. The banker's cheques are handed over in the open

Court to respondent/wife and Kum. Lakshmi @ Rohini.

6. In terms of the memorandum of understanding dated

30.10.2021, I.A.No.1 of 2021 in F.C.A.No.27 of 2012 and I.A.No.2

of 2021 in F.C.A.No.28 of 2021 are ordered. The marriage between

the petitioner and the respondent is dissolved and the judgment

dated 01.12.2011 in F.C.O.P.No.535 of 2008 is set aside.

Accordingly, F.C.A.No.28 of 2012 is allowed and F.C.A.No.27 of

2012 is disposed of. Miscellaneous Petitions, if any, pending in

these appeals shall stand closed.

___________________ P. NAVEEN RAO, J

____________________ P. SREE SUDHA, J Date:28.12.2021 KH

THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT JUSTICE P. SREE SUDHA

I.A.No.1 of 2021 IN/AND FAMILY COURT APPEAL No.27 OF 2012 AND I.A.No.2 of 2021 IN/AND FAMILY COURT APPEAL No.28 OF 2012

Date:28.12.2021

KH