Smt.Yenugonda Balamuru Bhavana vs Yenugonda Sneha Seel Naidu Alias ...
2021 Latest Caselaw 1506 Tel

Item No.12



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


                          F.C.A.No.45 of 2021

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


1.     After addressing arguments on the maintainability of the present

appeal for some time, Ms. S. Vani, learned counsel for the

appellant/wife fairly states that instead of pressing the present appeal,

which is directed against the judgment dated 15.06.2020 passed by the

learned IV Additional District Judge-cum-I Additional Family Judge,

Ranga Reddy District in FCOP.No.1642 of 2018 partly allowing the

petition for divorce filed by the appellant/wife and dissolving the

marriage of the parties and at the same time granting liberty to the

appellant/wife to file a separate application under Section 25(1) of the

Hindu Marriage Act, 1955 to claim permanent alimony, the

appellant/wife may be permitted to withdraw the present appeal while

reserving her right to file a separate application claiming permanent

alimony against the respondent/husband in accordance with law.

2. While recording the submission made by learned counsel for

the appellant/wife, the present appeal is disposed of as not pressed

along with the pending applications, if any, insofar as the claim for

return of cash and gold articles from the respondent is concerned.

However, liberty is granted to the appellant/wife to file a fresh

proceedings for claiming permanent alimony from the

respondent/husband in accordance with law.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

01.06.2021 JSU/PLN