Sree Rama Bujjamma, Spsr Nellroe ... vs Sree Rama Sudarsanam, Hyd Seven ...
2022 Latest Caselaw 5611 AP

      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                SECOND APPEAL NO.1234 of 2017

JUDGMENT:-

     No representation for the sole appellant.

     Learned counsel for the respondents is in attendance.

This Second Appeal is for hearing at the stage of admission.

The proceedings would indicate that on 30.11.2021, it was

recorded that the respondents filed a memo dated 06.09.2021

intimating to the court that the appellant died on 06.09.2017 and

that the appeal had abated on 30.11.2021. Learned counsel for the

appellant prayed for time to take up steps to implead legal

representatives of the deceased sole appellant. Despite the fact that

such time was granted no such steps have been taken.

Thus at the stage of admission itself this appeal is dismissed as

abated.

There shall be no order as to costs.

Miscellaneous Applications, if any, pending in this Second

Appeal shall stand closed.

___________________________ JUSTICE DR V R K KRUPA SAGAR

Date: 24.08.2022 VTS

THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

SECOND APPEAL NO.1234 of 2017

24.08.2022

VTS