G. Ranjit Kumar vs Smt. G. Reetika Sowjanya
2025 Latest Caselaw 5190 Tel

Telangana High Court

G. Ranjit Kumar vs Smt. G. Reetika Sowjanya on 29 April, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
      THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

            FAMILY COURT APPEAL NO.74 OF 2025

Mr. Midhun Kumar Allu, learned counsel appearing for the appellant.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The Appeal is not maintainable under section 19(1) of The

Family Courts Act, 1984 (the 1984 Act).

2. It is evident from the impugned order dated 29.01.2025

that the order is interlocutory in nature and would hence fall

within the bar of section 19(1) of the 1984 Act.

3. The impugned order was passed by the Family Court on

an application filed by the appellant (the respondent in M.C.

No.195 of 2019) seeking to strike out certain pleadings in the

maintenance case under Order VI Rule 16 of The Code of Civil

Procedure, 1908.

4. In any event, we find that the Trial Court considered the

Application on merits and rejected it.

5. We note that the maintenance case is of the year 2019

and Crl.M.P.No.65 was filed in 2021.

6. The appellant's petition, however, was filed on 25.02.2021

and was disposed of by the Trial Court on 29.01.2025. Hence,

there has already been considerable delay in disposing of the

M.C. filed by the respondent in the Appeal.

7. The Trial Court should not expend unnecessary time on

such frivolous petitions and should make its best effort to

dispose of the M.C. as expeditiously as possible.

8. F.C.A.No.74 of 2025, along with all connected

applications, is accordingly dismissed.

Interim orders, if any, shall stand vacated. There shall be

no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 29.04.2025 NDS/SUS