Andhra Pradesh High Court - Amravati
Sane Prabhakara Reddy vs B.Kristappa on 4 November, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010296312024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3494]
(Special Original Jurisdiction)
MONDAY, THE FOURTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
FIRST APPEAL NO: 365/2024
Between:
1. SANE PRABHAKARA REDDY, S/O VENKATA REDDY, AGED 40
YEARS, OCC BUSINESS, R/O 6-63, S KOTHAPALLI, SOMAGUTTA
POST, CHILAMATHUR MANDAL, ANANTAPUR DISTRICT NOW SRI
SATHYA SAI DISTRICT ...APPELLANT
AND
1. B KRISTAPPA, A S/O B.CHINNA VENKATA RAMAPPA, AGE 54
YEARS, HINDU, OCC CULTIVATION, R/O MUDDAPPALLI (V) H/O
KODURU, CHILAMATHUR MANDAL, ANANTAPUR DISTRICT NOW
SRI SATHYA SAI DISTRICTA
2. B ASWARTHAMMA, W/O LATE EASWARAIAH, AGE 80 YEARS,
HINDU, OCC HOUSE WIFE, R/O BUDIDHIGADDAPALLI (V),
GORANTLA MANDAL, ANANTAPUR DISTRICT NOW SRI SATHYA
SAI DISTRICT
3. O JAYAMMA, D/O LATE EASWARAIAH, AGE 50 YEARS, HINDU,
OCC HOUSE WIFE, R/O BUDIDHIGADDAPALLI (V), GORANTLA
MANDAL, ANANTAPUR DISTRICT NOW SRI SATHYA SAI DISTRICT
4. RAMANJINAMMA, D/O LATE EASWARAIAH, AGE 45 YEARS, HINDU,
OCC HOUSE WIFE, R/O BUDIDHIGADDAPALLI (V), GORANTLA
MANDAL, ANANTAPUR DISTRICT NOW SRI SATHYA SAI DISTRICT
5. PUSHPA, D/O LATE EASWARAIAH, AGE 40 YEARS, HINDU, OCC
HOUSE WIFE, R/O BUDIDHIGADDAPALLI (V), GORANTLA MANDAL,
2
ANANTAPUR DISTRICT NOW SRI SATHYA SAI DISTRICT
6. SAILEELA, D/O LATE EASWARAIAH, AGE 23 YEARS, HINDU, OCC
HOUSE WIFE, R/O BUDIDHIGADDAPALLI (V), GORANTLA MANDAL,
ANANTAPUR DISTRICT NOW SRI SATHYA SAI DISTRICT
...RESPONDENT(S):
Begs to prefer this Memorandum of Appeal against the Decree and Judgment dt.06.07.2023 passed in OS.No.32 of 2021 on the file of The II Additional District Judge Hindupur IA NO: 1 OF 2024 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased pleased to condone delay of 268 days in filing Appeal against the Decree and Judgment dt.06.07.2023 passed in OS.No.32 of 2021 on the file of The II Additional District Judge: Hindupur, Counsel for the Appellant:
1. N CHANDRA SEKHAR REDDY Counsel for the Respondent(S):
1.INENI VENKATA PRASAD The Court made the following JUDGMENT: (per NJS,J) In view of the letter dated 24.10.2024 addressed by the learned counsel for the appellant, the appeal is dismissed as withdrawn. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
__________________ NINALA JAYASURYA,J __________________ SUMATHI JAGADAM,J Dt: 04.11.2024 SJ 3 82 THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM FIRST APPEAL NO: 365/2024 Dated:04.11.2024 SJ