Ande Rajaiah vs Ande Anitha Rani
2022 Latest Caselaw 2134 Tel

      THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                        AND
     THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

         FAMILY COURT APPEAL No.325 of 2009
JUDGMENT:      (Per Hon'ble Dr.SA,J)

      Heard Sri V.Ravi        Kiran    Rao, learned counsel for the

appellant/husband, Sri M.Ram Mohan Reddy, learned counsel for

respondent/wife and perused the record.

2. It is brought to the notice of this Court by the learned

counsel for both sides that both the appellant/husband and

respondent/wife are living together amicably for the past 10 years

and they do not want to pursue this appeal.

3. The above submission is taken on record.

4. Since both the parties are living together amicably, no

further orders are required to be passed in this appeal.

5. Accordingly, this Family Court Appeal is dismissed.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

___________________ JUVVADI SRIDEVI, J Date: 25.04.2022 scs