A Nirmala, Khammam Town Dist vs Samineni Nagamani, Khammam Dist ...
2022 Latest Caselaw 6978 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE A.SANTHOSH REDDY

CIVIL MISCELLANEOUS APPEAL Nos.82 AND 35 OF 2016

COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)

These Civil Miscellaneous Appeals, under Order XLIII

Rule 1 of CPC is filed by the appellant/petitioner, aggrieved by

the common order and decree, dated 19.11.2015 passed in

I.A.Nos.1389 and 1390 of 2014 in O.S.No.91 of 2014 by the

Judge, Family Court-cum-Additional District Judge,

Khammam, respectively, whereby the subject applications

filed by the appellant/petitioner under Order XXXIX Rule 1

and 2 r/w Section 151 of C.P.C., were dismissed.

2. Heard the learned counsel for both sides and perused

the record.

3. In the course of submissions, it is brought to the notice

of this Court that the subject suit is coming up for cross-

examination of witnesses.

4. The subject suit is of the year 2014. It is pending for

more than five years. As per the circular orders of the

Hon'ble High Court, utmost priority has to be given to the

cases, which are pending for more than five years and

required to be disposed of expeditiously. At this juncture,

dwelling upon the merits of the case and expressing opinion is

not proper.

5. Therefore, the learned Judge, Family Court-cum-

Additional District Judge, Khammam, is directed to dispose of

the subject suit in O.S.No.91 of 2014, in accordance with law,

expeditiously, preferably, within a period of three(3) months

from the date of receipt of a copy of this order.

6. With the above direction, the Civil Miscellaneous

Appeals are disposed of.

Miscellaneous Petitions pending, if any, shall stand

closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ A.SANTHOSH REDDY, J Date: 26.12.2022 ssp