Beldi Mahesh vs Beldi Latha
2021 Latest Caselaw 3060 Tel

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

                        I.A.No.1 OF 2021
                               IN/AND
                      F.C.A.No.173 OF 2014
                         JUDGMENT

(Per P.Sree Sudha, J)

This appeal is preferred against the order dated 23.12.2008

passed in O.P.No.403 of 2007 on the file of the Family Court,

Secunderabad.

Beldi Mahesh-husband-petitioner and Beldi Latha-wife-

respondent, their marriage took place on 01.06.2005. They are

blessed with a male child on April, 2006. There are differences

between both the parties and thus, Beldi Mahesh filed O.P.No.403

of 2007 seeking decree of divorce from the respondent-wife on the

ground of cruelty. By order dated 23.12.2008 the trial Court

dismissed the said O.P. observing that the petitioner-husband

could not establish cruelty and that the differences between the

parties amounts to normal wear and tear in the marital life.

Aggrieved by the same, the petitioner preferred this appeal.

During the pendency of the proceedings, both the parties

settled the matter amicably and to that effect I.A.No.1 of 2021 is

filed seeking to allow the parties to enter into compromise in the

appeal and thereby passing a decree of divorce. In their mutual

settlement, the petitioner-husband agreed to pay an amount of

Rs.10,00,000/- towards permanent alimony. Out of that an

amount of Rs.3,00,000/- was paid earlier to the respondent-wife,

an amount of Rs.3,00,000/- is paid in cash today i.e., on

28.10.2021 in the Court and a bankers' cheque bearing No.889353

dated 01.10.2021 for an amount of Rs.4,00,000/- is handed over

to the respondent-wife in the presence of both the learned counsel.

In the light of the compromise entered into between the

parties and on payment of permanent alimony to their child, this

Court finds that it is just and reasonable to dissolve the marriage

of the parties.

Accordingly, the I.A. is ordered and the appeal is allowed and

the decree of divorce is granted with mutual consent. There shall

be no order as to costs.

Pending miscellaneous petitions, if any, shall also stand

closed in the light of this final order.

__________________________ JUSTICE P.NAVEEN RAO

__________________________ JUSTICE P.SREE SUDHA 28th October, 2021 PGS