Polepally Veera Reddy And 2 Others vs Ms.Laxmi Malladi
2025 Latest Caselaw 393 Tel

Telangana High Court

Polepally Veera Reddy And 2 Others vs Ms.Laxmi Malladi on 15 July, 2025

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

     FAMILY COURT APPEAL NOs.173 OF 2013 AND 67 OF 2018

Mr.J.Prabhakar, learned counsel for the appellant in FCA.No.173 of 2013 and respondent in FCA.No.67
of 2018.


Mr.P.Vidya Sagar Reddy, learned counsel for the appellant in FCA.No.67 of 2018 and respondent in
FCA.No.173 of 2013.



COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

We have heard learned counsel appearing for the appellants in

both the Appeals.

2. The first Appeal i.e., FCA.No.173 of 2013 arises out of a

dismissal of the appellant's petition for restitution of conjugal rights

and the second Appeal i.e., FCA.No.67 of 2018 arises out of a

dismissal of the appellant's petition for guardianship of the minor

child.

3. Counsel submits that the parties have been living separately for

the last 17 years and that the child is now almost a major. The

appellant in FCA.No.173 of 2023 does not wish to proceed with the

Appeal. The appellant in FCA.No.67 of 2018 expresses similar

intention.

MB,J & BRMR,J

and 67 of 2018

4 Since nothing remains to be adjudicated in the Appeals,

FCA.No.173 of 2023 and FCA.No.67 of 2018 are disposed of in term of

the above. All connected applications are disposed of.

Interim orders, if any, shall stand closed. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J Date: 15.07.2025 DUA