Korapati Aruna vs Korapati Muralikrishna
2021 Latest Caselaw 4835 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: F.C.A. No. 42 of 2018

                          PROCEEDING SHEET
Sl.
                                       ORDER

No      DATE
08    24.11.2021   CPK, J & RNT,J

                              I.A. No. 1 and 2 of 2021

Heard Sri. Radhakrishna, Advocate, representing Sri. G. Udaya Bhaskar, learned Counsel for respondent.

In view of the judgment of the Hon'ble Supreme Court in Smt. Yallawwa V. Smt.Shantava [1996 AIR SCW 4185] and Smt. Rita Dey V. Chandan Kumar Dey reported in [1999 (1) BLRJ 585], the Petitioner/Appellant shall take steps to bring the Legal Heirs of the deceased husband [Respondent/Petitioner] on record.

List after three weeks.

_____________________ C. Praveen Kumar, J

_____________________ Ravi Nath Tilhari, J

SM