Andhra Pradesh High Court - Amravati
Nagiselli Santhash Rurnar vs And on 1 May, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATS.
FRIDAY THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY SIX
'PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHAR!
CIVIL REVISION PETITION NO: 1288, 1138 & 1439 OF 2028
CIVIL REVISION PETITION NO: 1288 OF go6
DBehyeen:
pogia Naidu. Hindu, aged 38 years,
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Nagiselli Santhash Rurnar, Svo.
working ag Havildar No 1S792487F, Joined at Sena aan Raksha
Abhilekh, Army Air Defense Records, Pin-ggRaas {AQ} Records}, Cro. 99
APO, Gupaipur, Odisha and Presently work! "9 at Carmmancding Office
Pat OD Ne, et Krishna Nagar, R.RVO Puram * Post Narduthata
Mendurthi Mandal, Visakhapainam:
Petitioner/Respondsnt/Respondaent
AND
Y. Sit Nagisetti (Nar Jdavaranu) Gnaneswarl, Wo. Nagisetti Santhosh
Kumar, D/o. Nadavaranu somes Housewife, Hindu, aged 30
Pendurtht Mandal, Visakhapainam Distric-S41 035.
2. Nagisetti Poorva Sal Aarn a, Do. Nagisetti Santhosh Kumar, Hindu,
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Abhtekh, Army Air Defense Records, Fin-G08S03 (AD Records), Cro. 99
APO, Gopalour, Odisha and Presently vorking al Commanding Officer,
129 AD Regiment, Cfo. 56, APO, Pin-826129, Nabagram West Bengal,
Rat.D.No.12-12/1, Krishna Nagar, RRA. Puram Post, Naiduthota,
Pendurthi Mandal, Visakhapatnam
PoltionerRespondent/Respondaent
AND
1. omit Nagisetti (Nandaverapu} Gnaneswar, Wo. Nagisatti Santhosh
Kumar, Dio. Nadavarapu Somunaidu, Housewife, Hindu, aged 30
years, R/o.D.No.1-179, Jorripothulapalem Village, Chintagatla Post,
Pendurihl Mandal, Visakhapatham Cistict537 O35.
é. Nagiseth Poorva Sai Aarna, Gyo. Nagiselti Santhosh Kumar, Hindu,
'
aged < years, Rio.D No. 1-179, Jorripothulapalem Vilage, Chintagatia
Post, Pendurthi Mandal, Visakhapatnam District-5d1 O35.
(2° respondent being minor regresented by her mother, next Mend and
natural guardian ie, 1° Petitioner)
Respondenis/Patitioners/Petitioners
WHEREAS the Petitioner above named through His Advocate
on VENKATA REDOY presented this Patifion under Anicle 227 of the
Constitution of India, praying that in the ckcumstances stated in ihe grounds
Nec herein, the High Court may be Meased fo begs to present this
Mamorandum of Civil Revision Peston oratenging ihe order passed in
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a 26-02-2026 by the Court
Judge, Additional Farnily Court, Vis akhapatnam,
AND WHEREAS the High Court upon serusi nq the pettion ane
memorandum of grounds filed herein and upon hearing the arguments of Sri
G VENKATA RECIDY Advocate for the Metifioner, directed issue of navies fo
the Respondents herein to show cause as io why this CVE REVESHON
PE TITRON should not be admittes
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years, Rio. D No t-1? 9, nee Vilage, Chinfagatia Post, Pendurthi Mandal, Visakhapainam District-531 635. f2 Nagisetti Prorva Sai Aarna, Dfo. Nagisetfi Santhosh Ki mar, Hindu aged 2 years, R/o.D.No. 1-179, Jorripothulapalem V' Vilage, Chinlagatla Post, Pendurthi Mandal, Visakhapainam Uistrict-S31 O35. (2° respandent ber ing minor represented by her mother, next friend and natural guardian te... 1° Petitioner} Respondents/Petitionears/Patitioners WHEREAS the Petitioner above named through Ais Advacate oF SoG VENRATA REDDY presented this Petition under Aricie 227 of the Constitution of India, praying that in the circumstances siated in the grounds Hed herein, the High Court may be pleased to set a-side the order in LANo (82/2025 in FCOP.No. 1815/2025, di.26-09- 2028 on the Ne of Court of fudge, Addifional Family Court, Visakhanpainam., AND WHEREAS the High Court uson P perusing the oettion ane memorancum of grounds filed herein and upon hearing the arguments of Sr is VENKATA REDDY Advocate for the Pat ianer, directad issue of notice to the Respondents herein fo show cause as to why this Civil REVISION PETITION shoulel not be admitted, You viz:
Nagisetti (Nandavarapu) Gnaneswari, Wis. Nagisetti Santhosh Kumar, Do. Nadavaragu Somunaidu, R/o.D.Ne.4 279, Jorrinothulapalem Village, Chintagatia Post, Pendurthi Mandal, Visakhanainam District-S31 O35. (for herself and on behalf of Res spandent No.2 le. Nagiset!i Poorva Sai Aas, Dia. Nagisetti Santhosh Kumar for being minor} are be and hereby directed fo show cause ether appearing in person or ihe affidavit fled therewith feopy { enceses) his CIVIL REVISION PETITION Stands posted for hearing iA NO: 1 OF 2026 Feaition under Section 157 CPC is fled praying fhat in the Court may be pleased may be pleased to suspend the operation of the orders in LA.No. T82/2086 In POOP No 1815/2025, dh.S6-02-2038 on the He of Court en Oo Judge, Adeitional i Family Court » Wathapetnam. | pending disposal of The Court made the following: ORDER Heard Sri G.Venkata Reddy, learned counsel for the petifioner, ee in all the three Civil Revision Petitions, the petitioner and the raspondents ara the same.
3. The petitioner is the husband of the ist respondent and the father of the 2°° respondantidaughter.
4, F.G.O.P, Noaidis of 2025 has been fled by respondent NoJwife seeking maintenance from the petitioner under Sectians 78 and 20 of the Hindu Adontion and Maintenance Act, and the same is pending.
5. Yhe respondent NoAvife fled LA. No. S18 of 3695 under Order 38 Rule § read with Section 754 of the Cade of Givi Fracedure, T908,in shart 'CPC') seeking a direction fo the hushand ts furnish Security fo the extent of Rs 1S.00,000. fowards past and future maintenance, and aiso to effect atiachment.
5, Upon consideration of the submissions made by both eS, the learned Trial Court allowed the application by order dated 08.12.2025. The relevant portion reads as under:
"In the result, the petition Is allowerl, issue Pro-order to fie ding Officer, C/o 88 APO, Go Garnishes He., 1) The Commans Qodish Pin 308603 and 3) The Commanding Officer, (29 Ap 3 Regiment Ci SS APO Pin. 26429, Neb agram West Bengal to afiach the relrement benefits of the re Spondent Ms « Nagiset Yo Santhosh joined af Sena Vayu Raksha Abhilekn, Army Air Defence Records, Pin-308803 (AD Records}, Cia 99 APO, Sopalipur, Odish and presently working at Commanding Officer, 126 AD Regiment Clo $6 APO Pin-826128, Nabagram West Bengal in the event of his retirement to a tune of Rs.15,00,000/. subject fo Sec.60 of C.P.L., on payment, of process."
. Challenging the order dated 09.12.2025, C.R.P.No1286 of 2028 has been filed by petitionerhusband.
8 In the same F.C.O.P. No.iS18 of 2025, the respondent No.iiwife also fled LA. Nosi81 and 182 of 2026 seeking directions to freeze the petitioner's bank accounts and te direct the gamishes, Le., the Cammanding Officer, to pay half of the pension amount fo the wife and daughter (respondent Nos.1 and 2) The sald applications were allowed by order dated 26.02.2028. The relevant portions read as under:
LANG T84 of 3026 -
"O8 in the result, petition is alowed directing the the Branch Manager, State Bank of india, Gopalapatnam Branch, Main Road, Gopalapainam, Visakhapatnam fe freeze the account Nos fe, 7} 20008364029 and 2) 30344751203 stands in the joint names of 1} Nagiselti Santosh Kumar and 2} Mrs Nagisetti Gnaneswarl (oint eccount) on payment of process."
LAN 182 of 2038-
"O8. In the result, petition is allowed directing the Garnishee
1) The Commanding Officer, Clo 98 APO, Gopalpur, Odish Pin 308803 and 2) The Commanding Officer, 129 AD Regiment Cfo §8 APO Pin-826729, Nabasgram West Bengal and 3) Commandant Army AD Centre, Gonalpur, Miltary Station, Pin - 908 804 Cfo 49 APO to pay half of the pension amount, from out of the pension amount payable to the respondent to the pethioners 1 & 2."
a, Challenging the orders dated 26.03.2026 In LA. Nos.184 anc 382 of 2026, C.R.P.Nos 1138 ancl 1139 of 2028 have been Aled by petitioner/husband, | 78, Learned counsel for the petiiener submits that the impugned orders could not have been passed, as the retirement banafits of the petitioner, who has re scent ¥ retired from the Army, are not Hable for atlachment He further subr mits that a lefler fo that effect was addressed by the Commanding Officer of the concerned Regiment He submits that the directions issued to the garnishee to pay a portion of the retirement benefits to the : raspondents, as well as the aNachmento the petitioner's bank accounts, are unsustainable in faa.
34. Learned caunsel further submits that, as on date, neither any order of maintenance nor any Interim maintenance has been granted in favour of the wife or daughter. Ne submits thet a criminal camplaint has been lodged against the paitioner, which is the aublect matter of Cr, Na.18 of 2026 on the fle of | Mahia Urba an Police Station, Visakhapatnam, for the offence under Section 88 af the Sheratiya Nyaya Sanhita, 2023, and the same is pending, te The matter requires consideration, WS. issue notice to the respondents, qa. in addition to the nermaf mode of service, the petitioner is permitted fo take out personal noice fo the respondents by registered post and acknowledgment due anc to Ale 8 proof of service in the Re Registry before the next date of Hstin 3S. List on 63.07 2026
16. TH) the next date of listing, the im pugned orders under challenge in these setitions shall ramain Stayed, subiect to the fnllowilng SHI as:
) The petitioner shell pay 28 sum of Rs.1Odadg)- sum oF Rs. 500g). (Rupees five thousand only) fo respondent No. didaughter towards interim maintenance, every month:
a) The amounts as above, shall be deposited before the learned trial Court from this month onwards, and the first deposit shall be made within three (03) days from the date of receipt of a copy of this order, and the subsequent mionthby deposits by 7" day of every month ;
Gn} Upon such deposit, the learned tis! Court shall release the amounts in favour of respondent Nos.t and 2 (wife and daughter}:
{iv} On proof of such deposit and release being furnished before the concerned bank, the bank shall Hf the freezalatiachment over the pelioner's accountis}, and shall allow the account operation ; iv} However, the petitioner shall maintain a reasonable balance in the bank account{s) fo ensure regular payment of the interim maintenance amoun? &8 directed.
iv) The aforesaid interim arrangement shall bs without prejudice fo the rights of the partes in the pending proceedings before the learned Family Court:
ATRUE copys SECTION OFFICER The Judge, Additional } Family Court, Visakhapatnam, u (Nandavarapu) Gnanes: war, Wo. Nagiselti Santhosh Kum ar, Dis. Nadavarapu Semu: Naidu, R/oDNo. 4. "T?S. Jorripothulapalem Vilage, Chintage a Post, Pendurthi Mandal WSakhapainam | Cistrict- } O35. Gor herseff and on behalf of Resrondent No 2 i@., Nagisett oh.
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