M.Janikamma Srikakulam8 Ors vs P.Narayanamma Srikakulamanr
2021 Latest Caselaw 2070 AP

              HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   SECOND APPEAL No. 65 of 1999

JUDGMENT:

It is represented by Sri V.S.Prasad, learned counsel, for Sri

V.S.R.Anjaneyulu, learned counsel for the appellants, that the appellants

1 to 4 died as per the information furnished to them by the learned

Advocate appearing for the parties in the 1st appellate Court and that the

other appellants are not evincing interest in the matter. In the

circumstances, the learned counsel requests to close this matter as abated

for not taking steps to bring L.Rs. of the appellants 1 to 4 on record.

Ms.Anvesha, learned counsel, for Sri G.Krishna Murthy, learned counsel

for the 1st respondent, appeared on-line. The appeal against the 2nd

respondent was dismissed for default as per orders of this Court dated

30.08.2011.

2. In the circumstances, this second appeal is treated abated, since

L.Rs. of the appellants 1 to 4 have not been brought on record, who, as

per the representation of learned counsel for the appellants, died long ago

and since the period of limitation to bring their L.Rs. on record stood

expired long ago. No costs. Interim orders stand vacated.

As a sequel, pending miscellaneous petitions, if any, stand closed.

________________________ JUSTICE M.VENKATA RAMANA Dt: 21.06.2021 RR MVR,J S.A.No.65 of 1999

HON'BLE SRI JUSTICE M.VENKATA RAMANA

SECOND APPEAL No. 65 of 1999

Dt: 21.06.2021

RR