Moorthy K. Uppaluri vs Jayaprada Uppaluri
2022 Latest Caselaw 6938 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

     FAMILY COURT APPEAL Nos.45 AND 60 OF 2022

COMMON JUDGMENT: (Per Hon'ble Dr.SAJ)


      Since the facts of the case, issue involved and parties to

the litigation are one and the same in both these appeals,

both these appeals are taken up together and are being

disposed of by this common judgment.


2.    FCA No.45 of 2022 is filed by the appellant/wife, under

Section 19 of the Family Courts Act, 1984, challenging the

order, dated 14.02.2022, passed in O.P.No.59 of 2016, by the

I Additional Family Court, Hyderabad, to the extent of reliefs

related to permanent alimony, transfer of Villa, creation of

charge    on   immovable   properties   and    custody     of   gold

ornaments.       FCA   No.60    of   2022     is   filed   by   the

appellant/husband, challenging the same order, to the extent

of granting permanent alimony of Rs.3 crores in favour of the

respondent/wife.

3. Heard learned counsel for both sides and perused the

record.

Dr.SA,J & NBK,J FCA Nos. 45 & 60 of 2022

4. Learned Counsel for both sides would submit that the

subject matter of both these appeals is settled by way of

mediation. The letter, dated 19.12.2022, addressed by the

Co-ordinator, Mediation Centre, High Court at Hyderabad,

along with the Mediator's Report, dated 19.12.2022, and

Memorandum of Compromise dated, 19.12.2022, entered into

between the parties is placed before this Court.

5. Mr. Moorthy K. Uppaluri, the appellant/husband and

Smt. Jayaprada Uppaluri, the respondent/wife are present in-

person before this Court today. They have been identified by

their respective counsel. Both the parties are at consensus ad

idem that they would like to take divorce against each other

on mutual consent. Both of them submitted to the Court that

they have entered into the Memorandum of Compromise,

dated 19.12.2022, voluntarily and there is no force or

coercion from any quarter for doing so, and prayed this Court

to dispose of the appeal in terms of the Memorandum of

Compromise, dated 19.12.2022. Both the learned counsel

also made a similar submission.

6. The submission made by both the learned counsel, the

letter, dated 19.12.2022, addressed by the Co-ordinator, Dr.SA,J & NBK,J FCA Nos. 45 & 60 of 2022

Mediation Centre, High Court at Hyderabad, along with the

Mediator's report, dated 19.12.2022, and the Memorandum of

Compromise, dated 19.12.2022, entered into between the

parties are taken on record.

7. Under these circumstances, all further proceedings in

both these appeals are closed.

8. Accordingly, both these Family Court Appeals are

disposed of in terms of the Memorandum of Compromise,

dated 19.12.2022, entered into between the parties to the

litigation. The said Memorandum of Compromise dated,

19.12.2022, shall form part of the decree.

Miscellaneous Petitions, if any, pending in these

appeals, shall stand closed. There shall be no order as to

costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 22.12.2022 DSU/BVV