Naveen Rokkam vs Suneeta Muddusetty
2025 Latest Caselaw 392 Tel

Telangana High Court

Naveen Rokkam vs Suneeta Muddusetty on 15 July, 2025

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

                              I.A.No.1 of 2025
                                    IN/AND

     FAMILY COURT APPEAL Nos.203, 204 & 257 OF 2019

Sri K.Krishna Shrawan, learned counsel appearing for the appellant.

Sri P.G.Naidu, learned Senior Counsel representing Ms.G.Bhanu Priya, learned
counsel on record for the respondent.



COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The parties are present in Court. Counsel representing

the parties placed a Memorandum of Understanding dated

27.10.2024 followed by a Memorandum of Joint Compromise

dated 12.06.2025 by which the parties have agreed to settle

their disputes and differences. All three F.C.As are mentioned

in the Memorandum of Joint Compromise in Paragraph Nos.2, 3

& 4 therein.

2. Counsel for the appellant submits that the parties now

intend to file for mutual divorce. The Trial Court, in one of the

impugned orders from which F.C.A.No.203 of 2019 arises, has

already dissolved the marriage between the parties. Hence, it is

not understood why the parties would seek mutual divorce.

3. In any event, the three FCAs are disposed of in terms of

the Memorandum of Understanding and the Memorandum of

Joint Compromise (I.A.No.1 of 2025) as stated above. Interim

MB,J & BRMR,J I.A.No.1 of 2025 in /and FCA.Nos.203, 204 & 257 of 2019

orders, if any, shall stand vacated. All connected applications

are disposed of. No order as to costs.

4. The parties are at liberty to approach the Trial Court for

any other relief as they may be advised.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date:15.07.2025.

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