Telangana High Court
Smt. Mounika Peddapally vs Prashanth Kumar Jakkinavena on 13 March, 2026
Author: K. Lakshman
Bench: K. Lakshman
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE K. LAKSHMAN
CIVIL REVISION PETITION NO.787 OF 2026
DATE OF ORDER: 13.03.2026
Between:
Mounika Peddapally.
Petitioner.
AND
Prashanth Kumar Jakkinavena
Respondent.
ORAL ORDER:
Heard Mr.Akhil Ennamsetty, learned counsel representing M/s.Jurislit Law LLP appearing for the petitioner.
2. This Civil Revision Petition is filed under Article 227 of the Constitution of India by the petitioner/respondent seeking expeditious disposal of I.A.No.410 of 2025 in F.C.O.P.No.1310 of 2022 on the file of the learned Principal District and Sessions Judge-cum-Principal Family Judge, Medchal - Malkajgiri District at Kushaiguda.
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3. Petitioner is the wife and respondent is the husband. Respondent/husband has filed a petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 vide F.C.O.P.No.1310 of 2022 before the learned Family Court seeking dissolution of marriage between the petitioner and respondent on the ground of cruelty. The same was decreed ex parte on 20.04.2024. Therefore, petitioner has filed an application under Order IX Rule 13 read with Section 151 of Code of Civil Procedure, 1908 seeking to set aside the ex parte decree and order, dated 20.04.2024 in the month of July, 2025. Even then, learned Family Court is not disposing of the said application in accordance with law. Respondent may remarry under the guise of the said ex parte decree and order, dated 20.04.2024. Therefore, petitioner filed the present revision seeking a direction to the learned Family Court to dispose of the aforesaid Interlocutory Application, in accordance with law, as expeditiously as possible.
4. In view of the aforesaid relief sought by the petitioner, notice to the respondent is dispensed with by invoking the powers of this Court under Article 227 of the Constitution of India. 3
5. In the light of the same, this Civil Revision Petition is disposed of directing the learned Principal District and Sessions Judge-cum-Principal Family Judge, Medchal - Malkajgiri District at Kushaiguda, to dispose of I.A.No.410 of 2025 in F.C.O.P.No.1310 of 2022 filed by the petitioner/wife, strictly in accordance with law, as expeditiously as possible, preferably within one (1) month from the date of receipt of a copy of this order.
As a sequel thereto, miscellaneous petitions, if any, pending in the Civil Revision Petition shall stand closed. There shall be no order as to costs.
___________________ K. LAKSHMAN, J 13th March, 2026 ynk