Andhra Pradesh High Court - Amravati
Kakuru Narasimha Reddy vs Kakuru Sridhar Reddyabated And 2 Others on 4 November, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010302112018
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
APPEAL SUIT No.1105 of 2018
Between:
1. Kakuru Narasimha Reddy
Reddy, S/o.Sankar
o.Sankar Reddy, Aged about 64
years, Occ.Agriculture, R/o.Revuru Village, Anantasagar Mandal,
Mandal
Nellore, SPSR Nellore District.
...APPELLANT
AND
1. Kakuru Sridhar Reddy abated and 2 others, Nellore
2. Kakuru Madhusudhan Reddy, S/o Vinayaka Reddy, Aged about 49
years, Occ.Driver
3. Kakuru Dharma Reddy, S/o. Subba Rao, Aged about 64 years,
Occ.Agriculture,
Nos.2 and 3 are R/o
/o Revuru Village, Anantasagar Mandal,, Nellore
SPSR Nellore District.
...RESPONDENTS
Counsel for the Appellant : Kalagatla Koteswara Rao Counsel for the Respondent Respondents : J.Pradeep Kiran The Court made the following JUDGMENT: (per NJS,J) The learned counsel for the appellant, who appeared through online, states that during the pendency of the appeal the sole appellant died and his Legal Representatives settled the matter with the 2 AS_1105_2018 respondents. In view of the submission made, nothing survives for adjudication.
2. Accordingly, the appeal is dismissed. No order as to costs. The miscellaneous petitions pending, including I.A. No.1 of 2018, shall stand closed.
____________________ NINALA JAYASURYA,J __________________________ SUMATHI JAGADAM,J November 04, 2024 vasu