Andhra Pradesh High Court - Amravati
Bandepalli Venkatesan vs Alladi Sudha on 24 September, 2025
ii
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARJ|
WEDNESDAY, THE TWENTY FOURTH DAY OF SEPTEM /
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
AND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
FCA NO: 93 OF 2025
Between:
Bandepalli Venkatesan, S/o. B.Srinivasan, Hindu, Aged about 60 years,
R/o.D.No.87/54, Thirumangalam Road Villivakkam, Chennai - 600 049.
...Appellant/Respondent
AND
Alladi Sudha, W/o. Bandepalli Venkatesan, Hindu, aged about 52 years,
R/o.D.No.20-2-596, Chinnabavi Street, Maruthinagar, Korlagunta, Tirupati
Town And Urban Mandal, Tirupati District.
...Respondent/Petitioner
Appeal under Section 19 of the Family Courts Act against, aggrieved
by the order and decreetal order of the learned Judge, Family Court - cum
- V Additional District Judge, Tirupati, passed in F.C.O.P.No.148 of 2021,
dt.06.06.2025, in allowing the FCOP filed by the respondent under Order
XXVI, Rule 1 r/w. Sec.26 of C.P.C and Sec. 18 of Hindu Adoption and
Maintenance Act, the appellant herein begs to prefer the above appeal for
the following among other grounds;
lA NO: 2 OF 2025:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the order passed in F.C.O.P.No.148 of
2021, dt.06.07.2025 on the file of the Family Court - cum - V Additional
District Judge, Tirupati, pending disposal of FCA.No.93 of 2025, on the file
of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and upon hearing the arguments of Sri
C.Subodh, Advocate for the Petitioner and Sri P.Ganga Rami Reddy,
Advocate for the Respondent, the Court made the following;
ORDER:
"This Court, by order, dated 11.08.2025 granted interim suspension as prayed for, subject to payment of Rs.10,000/- (Rupees Ten Thousand only) towards maintenance to the respondent on or before 5*^ of every month.
Today, during the course of hearing, learned counsel for the respondent complained that the petitioner failed to pay the maintenance, as directed by this Court.
Learned counsel for the appellant/petitioner, on instructions from his client, placed a Photostat copy of the bank counter foil on record, stating that an amount of Rs.10,000/- is credited into the account of the respondent on 02.09.2025.
In view of the above factual position, it is made clear that the petitioner has to make payment of Rs.10,000/- towards maintenance, on or before 5**' of every month, without fail. In default of payment, interim order granted, dated 11.08.2025 shall stands vacated."
SD/-U.SRI DEVI ASSISTANTfflECJSTRAR //TRUE COPY// SECTION OFFICER For, To,
1. The Family Court - cum - V Additional District Judge, Tirupati
2. Alladi Sudha, W/o. Bandepalli Venkatesan. R/o.D.No.20-2-596, / Chinnabavi Street, Maruthinagar, Korlagunta, Tirupati Town And / Urban Mandal, Tirupati District, (by RPAD)
3. One CC to Sri. C.Subodh, Advocate [OPUC]
4. One CC to Sri. P.Ganga Rami Reddy, Advocate [OPUC]
5. Two spare copies MM HIGH COURT DEV.J & AHHS,J DATED:24/09/2025 ORDER FCA.No.93 of 2025 DRIECTION