MADHAVI GODISHALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of petitioners is that marriage of petitioner No.1 with Ravindar Godishala was solemnized in November 2009; in 2010, they gave birth to petitioner No.2. In 2015, Ravindar Godishala, a Software Engineer, relocated to the USA to advance his career. Later, petitioner No.1 along with her son joined him there. On 2/6/2023, at about 1:30 a.m., it was discovered that Ravindar Godishala had fallen unconscious in the bathroom of their residence in the USA. He was immediately admitted to HCA FL Lake Monroe Hospital, Sanford, Florida, USA. After his initial treatment, he was discharged and subsequently airlifted to Hyderabad, India, where he was admitted to Continental Hospitals on 25/4/2023. He was discharged on 14/5/2023 and moved to a rented house near the hospital for continued care.

(2.) Ms.M. Raja Lakshmi, learned counsel representing learned counsel for petitioners Ms. S.Madhavi, made her submissions reiterating the averments in the writ affidavit. She relied on the legal precedents to substantiate her plea. They are:

(3.) Petitioners have taken out I.A.No. 1 of 2024 seeking impleadment of parents of Ravinder Godishala as petitioners 3 and 4. The said Application was ordered on 16/10/2024.