Andhra Pradesh High Court - Amravati
Maddi Poli Reddy vs Maddi Lalitha Kumari on 17 September, 2025
APHC010283942007
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
HONOURABLE SRI JUSTICE BATTU DEVANAND
AND
HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
FAMILY COURT APPEAL No.105 of 2007
Appeal under Section 19 of Family Courts Act, against the judgment and
decree in OP No.577 of 2003 dated 10.05.2007, on the file of the Judge,
Family Court, at Visakhapatnam, Visakhapatnam District.
Between:
Maddi Poli Reddy, S/o. late Tatayya Reddy, Craftsman, EME Corer of
Indian Army, Presently based at Military College of EME,
Secunderabad.
...Appellant/Petitioner
AND
Maddi Lalitha Kumari, W/o. Poli Reddy, D/o.Yanamareddi Kanaka
Reddy, R/o.2-11-8, Tatayya Reddy Nagar, Near Yatri Nivas, MVP
Colony, Visakhapatnam.
...Respondent/ Respondent
Counsel for the Appellant : Sri V Venkataramana (no representation)
Counsel for the Respondent : Sri Y Sudhakar
The Court made the following Judgment:
1
APHC010283942007
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3545]
(Special Original Jurisdiction)
WEDNESDAY,THE SEVENTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
FAMILY COURT APPEAL (FCA) NO: 105/2007
Between:
1.MADDI POLI REDDY. S/O.LATE TATAYYA REDDY CRAFTSMAN,
EME CORER OF INDIAN ARMY PRESENTLY BASED AT MILITARY
COLLEGE OF EME., SECUNDERABAD.
...APPELLANT
AND
1.MADDI LALITHA KUMARI, D/o.Yanamareddi Kanaka Reddy R/o.2-11-
8, Tatayya Reddt Nagar Near Yetri Nivas MVP Colony,
visakhapatnam.
...RESPONDENT
Appeal filed seeking to \set aside the judgment and decree in OP No.577
of 2003 dated 10.05.2007 on the file of the Judge, Family Court, at
Visakhapatnam
lA NO: 1 OF 2007(FCAMP 232 OF 2007
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
fix an early date for hearing of the appeal directed against the dismissal of
divorce petition in OP No.577 of 2003 dated 10.05.2007 on the file of the
Judge, Family Court, at Visakhapatnam in the interest of justice
Counsel for the Appellant:
1 .V VENKATARAMANA
2
Counsel for the Respondent:
1.YSUDHAKAR
The Court made the following:
3
THE HON'BLE SRI JUSTICE BATTU DEVANAND
&
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
FAMILY COURT APPEAL No.105 of 2007
JUDGMENT:(Per Hon'ble Sri Justice Battu Devanand) On 10.09.2025, there was no representation for the appellant.
Therefore, the matter was posted to today under the caption 'for dismissal'.
Today also, there is no representation for the appellant.
2. It appears that the appellant has no interest to prosecute this Appeal.
3. Accordingly, this Family Court Appeal is dismissed for non prosecution.
4. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this case shall stand closed.
Sd/- E. KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To
1. The Judge, Family Court, at Visakhapatnam, Visakhapatnam District, (with records if any)
2. One CC to Sri V Venkataramana, Advocate [OPUC]
3. One CC to Sri Y Sudhakar, Advocate [OPUC]
4. The Section Officer, VR Section, High Court of Andhra Pradesh at Amaravathi. (to dispatch the trial court records)
5. Two CD Copies TK sree HIGH COURT DATED:17/09/2025 JUDGMENT FCA No.105 of 2007 [I 2 4 SEP 2025 ^ ^ . Current (section DISMISSING THE FCA FOR NON-PROSECUTION WITHOUT COSTS