Andhra Pradesh High Court - Amravati
Rao Kotagiri Likhitha Varsha vs Rao Venkata Vamsi Swaroop on 19 April, 2023
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: CMA. No.118 of 2023
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
Transferred
02. 19.04.2023 CMR, J & VGKR, J to IO folder
before
C.M.A. No.118 of 2023 corrections,
verify if
any.
List the matter after two (2) weeks.
_______
CMR, J
__________
VGKR, J
I.A. No.1 of 2023
Heard learned counsel for the petitioner.
The respondent herein, who is the husband of the
petitioner/appellant, has filed a petition under Section
13(1)(ia)(ib) of Hindu Marriage Act, 1955, seeking a decree
of divorce. The said petition was allowed granting a decree
of divorce by the impugned order, dated 05.01.2023, passed
in H.M.O.P. No.80 of 2018 on the file of III Additional
Senior Civil Judge's Court, Kakinada. Aggrieved by the
said decree of divorce, the wife preferred the present
Appeal.
Along with the Appeal, the present I.A. is filed
seeking suspension of the decree of divorce.
Learned counsel for the petitioner would submit that
taking advantage of the said decree of divorce that the
respondent/husband is now making efforts to marry
another women. He would submit that the petitioner got
strong grounds to succeed in the Appeal and if the
respondent marries another women, during the pendency
of the Appeal, irreparable loss would be caused to the
petitioner/wife.
Therefore, in the said facts and circumstances of the
case, there shall be interim suspension of the impugned
decree of divorce, dated 05.01.2023, passed in H.M.O.P.
No.80 of 2018 on the file of III Additional Senior Civil
Judge's Court, Kakinada, till the next date of hearing.
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CMR, J.
__________ VGKR, J.
SSN