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Telangana High Court

Gurram Raj Kumar vs Nune Sylvia on 21 June, 2021

Bench: M.S.Ramachandra Rao, T.Vinod Kumar

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD

     WEDNESDAY, THE SEVENTH DAY OF NOVEMBER,
             TWO THOUSAND AND TWELVE
                       PRESENT
     THE HON'BLE SRI JUSTICE ASHUTOSH MOHUNTA
                         AND
   THE HON'BLE SRI JUSTICE G. KRISHNA MOHAN REDDY

                       C.M.A.No.596 of 2010
Between:
Gurram Raj Kumar, S/o Chandraiah, Occ: ADE in K.T.P.S., R/o AE-5,
"A" Colony, KTPS, New Paloncha, Khammam.
                                               Appellant/Petitioner
                                AND
  1. Nune Sylvia, W/o. Raj Kumar, Occ: Primary School Teacher,
     UPS, Petacheruvu, R/o AE-5 "A' Colony, KTPS, New
     Paloncha, Khammam, Presently working at Yellandu, C/o
     Indrapal Singh, R/o H.No.3-2-32, Ramananda Theerdha
     Colony, Patha Paloncha, Khamma.
  2. Penugonda Veeraiah, S/o Laxmaiah, Occ: Contractor Labour,
     R/o Mudiraj Street, Patha Paloncha, Khammam District.
                                            Respondent/Petitioner

    Appeal under Section 28 of Hindu Marriage Act, 1955, set aside
the decree and order passed in D.O.P.No.557 of 2008, dt. 26-03-
2010 on the file of the Learned District Judge at, Khammam by
granting decree of divorce by dissolving the marriage in between the
appellant and 1st respondent dt. 09-06-1995.

     The appeal coming on for hearing, upon perusing the
memorandum of grounds file herein, and upon hearing the arguments
of Sri. D. Venkat Reddy, Advocate for the appellant, and Sri. N. Siva
Prasad, Advocate for the Respondent No.1, the Court made the
following

ORDER:

"Appellant has filed CMAMP.No.281 of 2011 seeking to record compromise decree of divorce between the appellant and the 1st respondent and this Court by order dated 26-4-2011 directed the Registry to list the main appeal along with the CMAMP.No.281 of 2011 on 1-11-2012.

Learned counsel for the parties submit that the Court may direct the parties to be present in Court on 19-11-2012.

Accordingly, the parties are directed to be present in Court on 19-11-2012 at 10.30 A.M."

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR 2 To

1. The District Judge, Khammam District, Khammam,

2. Nune Sylvia, W/o. Raj Kumar, Occ: Primary School Teacher, UPS, Petacheruvu, R/o AE-5 "A' Colony, KTPS, New Paloncha, Khammam, Presently working at Yellandu, C/o Indrapal Singh, R/o H.No.3-2-32, Ramananda Theerdha Colony, Patha Paloncha, Khammam.(BY RPAD)

3. Penugonda Veeraiah, S/o Laxmaiah, Occ: Contractor Labour, R/o Mudiraj Street, Patha Paloncha, Khammam District. (BY RPAD)

4. Gurram Raj Kumar, S/o Chandraiah, Occ: ADE in K.T.P.S., R/o AE-5, "A" Colony, KTPS, New Paloncha, Khammam. (BY RPAD)

5. One CC to Sri. D. Venkat Reddy, Advocate, High Court of A.P., Hyderabad(BY SPL.MESSENGER)

6. One CC to Sri. b. Siva Prasad, Advocate, High Court of A.P., Hyderabad(BY SPL.MESSENGER)

7. Two Spare copies.

KK HIGH COURT AMJ & GKMRJ 7-11-2012 NOTE: POST ON 19-11-2012 ORDER C.M.A.NO.596 OF 2010 DIRECTION Drafted by: KK Drafted on; 9-11-2012 HIGH COURT AMJ & GKMRJ 7-11-2012 NOTE: POST ON 19-11-2012 ORDER C.M.A.NO.596 OF 2010 DIRECTION