Telangana High Court
N. Venkateshwarlu vs The State Of Telangana on 9 April, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
FAMILY COURT APPEAL NO.217 OF 2023 AND CRIMINAL
REVISION CASE NO.407 OF 2024
Mr. Mohd. Ismail Ashfaq, learned counsel representing Mr. R.A. Achuthanand, learned counsel for
the appellant in FCA.No.217 of 2023 and Crl.R.C.No.407 of 2024.
Ms. Sharada Katakam, learned counsel for the respondent in FCA.No.217 of 2023 and the
respondent Nos.2 and 3 in Crl.R.C.No.407 of 2024.
COMMON JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
1. Learned counsel appearing for the parties have placed a
Memorandum of Understanding dated 17.03.2025 arrived at
between the appellant in F.C.A.No.217 of 2023 and Crl.R.C.No.407
of 2024, and the daughter of the appellant, who is the respondent
No.3 in Crl.R.C.No.407 of 2024, and the wife of the appellant, who
is the respondent in F.C.A.No.217 of 2023, and the respondent No.2
in Crl.R.C.No.407 of 2024, filed by the appellant against an order
dated 12.09.2022.
2. The Family Court Appeal (FCA) arises out of an order dated
19.12.2022.
3. The FCA is the result of the appellant's F.C.O.P. for the
dissolution of marriage being allowed. The appellant was directed to
pay a total of Rs.10,00,000/- on the appellant's petition for the
dissolution of marriage as alimony.
4. The appellant is aggrieved by the direction of the Trial Court
to pay a total/sum Rs.10,00,000/- to the respondent in
F.C.A.No.217 of 2023.
5. The impugned order in the Criminal Revision Case dated
12.09.2022 directed the appellant to pay certain amounts to the
respondent in F.C.A.No.217 of 2023, the respondent No.2 in
Crl.R.C.No.407 of 2024, and their daughter, who is the respondent
No.3 in Crl.R.C.No.407 of 2024, on a certain date every month.
6. Counsel appearing for the appellant submits that the
appellant agreed to pay an additional Rs.8,00,000/- for the
compromise of the Criminal Revision Case, in addition to the
Rs.10,00,000/- which the appellant was directed to pay to the
respondent in F.C.A.No.217 of 2023 by the Family Court in the
F.C.O.P. filed by the appellant.
7. Counsel for the appellant has handed over 3 Demand Drafts
through counsel appearing for the respondent in F.C.A.No.217 of
2023 and the respondent Nos.2 and 3 in Crl.R.C.No.407 of 2024 in
Court today, totaling Rs.18,00,000/-.
8. Counsel for the respondent in F.C.A.No.217 of 2023 and the
respondent Nos.2 and 3 in Crl.R.C.No.407 of 2024 has accepted the
Demand Drafts on behalf of her clients.
9. Both parties are present in Court.
10. The parties are identified by their respective Aadhaar Cards.
11. The Memorandum of Understanding/Compromise, dated
17.03.2025, is kept on record.
12. F.C.A.No.217 of 2023 and Crl.R.C.No.407 of 2024, along with
all connected applications, are accordingly disposed of in terms of
the Memorandum of Understanding.
Interim orders, if any, shall stand vacated. There shall be no
order as to costs.
__________________________________
MOUSHUMI BHATTACHARYA, J
_____________________________
B.R.MADHUSUDHAN RAO, J
Date: 09.04.2025
NDS
