NANDA KISHORE KOLLURU Vs. MADHULIKA MADDIPUDI

JUDGEMENT

(1.) C.R.P.(PD).No.4073 of 2024 has been filed at the instance of the husband.

(2.) The petitioner married the respondent on 17/6/2022 at Rajahmundry, Andhra Pradesh. Soon thereafter, they developed serious disputes and differences. There was no cohabitation between the parties atleast, from 25/8/2022. Hence, their friends and relatives tried to resolve the matter. Unfortunately, it ended in vain. Therefore, the couple decided to put an end to the matrimony. Hence, they filed F.C.O.P.No.716 of 2024 on 21/9/2023 invoking Sec. 13B of the Hindu Marriage Act. Even at the time of filing the petition, the petitioners were residing in United States of America.

(3.) On account of the fact that the husband had applied for permanent resident status in United States of America and since his application was under scrutiny, he could not return to the country. Pointing out that in case he comes to India, it would not be possible for him to re-enter the United States of America and such a situation would affect him personally and professionally, he appointed his father to act as his power agent. The power enabled his father not only to present a petition for divorce by mutual consent, but also to appear and represent him before the Court. In addition, the deed authorized the agent to file interlocutory applications, to apply and receive order copies and other case related papers. Therefore, the husband filed a petition to permit his father to act as his power agent in the said proceedings.