Madras High Court
Sri Sarva V.R.Srinivas vs Hota Aruna Sai Venkata Sree Ramani on 30 April, 2026
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP No. 2792 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-04-2026
CORAM
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 2792 of 2026
AND
CMP NO. 11517 OF 2026
1. Sri Sarva V.R.Srinivas
Flat No.202, Susheela Sadan,
D.No.6-3-328/10, Anandanagar,
Khairathabad,
Hyderabad 500004.
2. Jonnalagadda Rajeswar
S/o. late. Venkata Lakshmi Narasimha Murthy,
R/o. D.No.Flat No.402,
Srinivasa Classic Homes Apartment,
AGI Colony, Anaianeya Nagar,
Moosapet,
Hyderabad 500018.
..Petitioner(s)
Vs
Hota Aruna Sai Venkata Sree Ramani
W/o. Jonnalagadda Venkata Lakshmi Aditya
Pranay,
O.H.No.3-222, N.H.No.6-52,
Bhaskara Nilayam,
Palangi, Tanuku,
East Godavari Dt,
Andhra Pradesh 534216.
..Respondent(s)
CMP No. 11517 of 2026
1. Sri Sarva V.R.Srinivas
Flat No.202, Susheela Sadan,
D.No.6-3-328/10, Anandanagar,
Khairathabad,
Hyderabad 500004.
2. Jonnalagadda Rajeswar
S/o. late. Venkata Lakshmi Narasimha Murthy,
__________
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CRP No. 2792 of 2026
R/o. D.No.Flat No.402,
Srinivasa Classic Homes Apartment,
AGI Colony, Anaianeya Nagar,
Moosapet,
Hyderabad 500018.
..Appellant(s)
Vs
Hota Aruna Sai Venkata Sree Ramani
W/o. Jonnalagadda Venkata Lakshmi Aditya
Pranay,
O.H.No.3-222, N.H.No.6-52,
Bhaskara Nilayam,
Palangi, Tanuku,
East Godavari Dt,
Andhra Pradesh 534216.
..Respondent(s)
CRP No. 2792 of 2026
To set aside the order dated 24.10.2025 passed in CMP No.564 of
2024 in DVC No.19 of 2024 on the file of the Honble District Munsif Cum
Judicial Magistrate Court, Sholinganallur
CMP No. 11517 of 2026
To stay all further proceedings in DVC No.19 of 2024 on the file of
the Honble District Munsif Cum Judicial Magistrate Court, Sholinganallur
pending disposal of the above CRP.
CRP No. 2792 of 2026
For Petitioner(s): MR.J.N.Naresh Kumar
For Respondent(s):
__________
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CRP No. 2792 of 2026
ORDER
This Civil Revision Petition is filed challenging the order dated 24.10.2025 passed by the learned Magistrate in CMP.NO.564 of 2024 in D.V.C. No. 19 of 2024, whereby the application filed by the petitioners herein (respondents 4 and 5 in the D.V.C.), seeking to delete their names from the array of parties, came to be dismissed.
2. The petitioners, who are the uncles of the respondent/husband, had contended before the Court below that they have been falsely implicated in the proceedings and that they have no role to play in the alleged matrimonial dispute. The Court below, however, dismissed the said application holding that there are allegations of their involvement in the matrimonial affairs of the de facto complainant and that the same can be decided only after full-fledged trial and not at the preliminary stage. Aggrieved by the same, the present Civil Revision Petition has been filed.
3. Heard the learned counsel for the petitioners and perused the materials available on record.
4. Admittedly, the petitioners are close relatives of the respondent/husband. Taking note of the nature of allegations and the relationship between the parties, this Court is of the view that the impugned order warrants interference at this __________ Page3 of 5 https://www.mhc.tn.gov.in/judis CRP No. 2792 of 2026 T.V.THAMILSELVI J.
JRS stage. Accordingly,
(i)the impugned order passed by the Court below in D.V.C. No. 19 of 2024 is stayed. Personal appearance also dispensed with.
(ii) Admit. Issue notice to the respondent, returnable by 25.06.2026.
5. Post the matter on 25.06.2026.
30-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No JRS To The District Munsif Cum Judicial Magistrate Court, Sholinganallur. CRP No. 2792 of 2026
AND CMP NO. 11517 OF 2026 30-04-2026 __________ Page4 of 5 https://www.mhc.tn.gov.in/judis CRP No. 2792 of 2026 __________ Page5 of 5 https://www.mhc.tn.gov.in/judis