Citation : 2021 Latest Caselaw 578 Tel
Judgement Date : 24 February, 2021
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
MONDAY THE SIXTEENTH DAY OF APRIL,
TWO THOUSAND AND SEVEN
: PRESENT:
THE HONOURABLE SRI JUSTICE B. PRAKASH RAO
AND
THE HONOURABLE SRI JUSTICE M.VENKATESWARA REDDY
F.C.A. No. 110 of 2006
(Appeal under section 19 of the Family Courts Act against the Judgment &
Decree of the Court of the Judge, Family Court, Hyderabad and passed in O.P.No.
832 of 2005, dated 19-06-2006.)
Between:-
Swarna D/o. Sri Satyanarayana R/o Flat No. 11, Janata Flats, Kanthishikara
Apartments, Punjagutta, Hyderabad.,
Appellant
AND
K. Ramakrishna S/o. Satyanarayana Murthy, Occ : Business,R/o. B/110,
Madhuranagar, Hyderabad.
. Respondent.
The petition coming on for hearing, upon perusing the Memorandum of
grounds filed herein and the orders of High Court dated 11-09-200 made in FCA.MP.
No. 232 of 2006 and order dated 22-03-2007 made herein and upon hearing the
arguments of Sri Mirza Nisar Ahmed Bai Nizami, Advocate for Appellant and of Sri
P. Raghunandan, Advocate for Respondent, the Court made the following .
ORDER :
"Both the parties and their respective counsel are present. The child Rahul is also brought.
Having conciliated for some time, it is felt desirable that the respondent be permitted for one hour in a week on every Sunday between 04.00 p.m., and 05.00 pm. The respondent shall visit the house of the appellant during the said period to interact with the child in the presence of the mother and other members of the family.
Post after Summer Vacation 2007, Parties and their counsel repot the developments."
ASSISTANT REGISTRAR
// TRUE COPY // for ASSISTANT REGISTRAR To
1. The Judge, Family Court, Hyderabad.
2. K. Ramakrishna S/o. Satyanarayana Murthy, Occ : Business, R/o. B/110, Madhuranagar, Hyderabad. ( BY RPAD)
3. Swarna D/o. Sri Satyanarayana, Occ : Housewife, R/o. Flat No. 11, Janata Flats, Kanthishikara Apartments, Punjagutta, Hyderabad.(BY RPAD)
4. One CC to Sri Mirza Nisar Ahmed Bai Nizami, Advocate(OPUC).
5. One CC to Sri P. Raghunandan, Advocate (OPUC)
6. Two Spare Copies
BV
HIGH COURT
BPR.J & MVR.J
DT. 22-03-2007.
ORDER
F.C.A. NO. 110 OF 2006.
DIRECTION
DRAFTED BY TKK DT.26-03-2007.
HIGH COURT
BPR.J & MVR.J
DT. 22-03-2007.
Note :- Post this matter on 16-04-2007. ORDER
F.C.A. NO. 110 OF 2006.
DIRECTION
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