Dola Surappalanaidu vs Dola Satyanarayana
2022 Latest Caselaw 9435 AP

                HON'BLE SRI JUSTICE V. SRINIVAS

                     APPEAL SUIT No.39 of 2015

JUDGMENT:

A perusal of the record shows that the sole appellant died

on 21.01.2018 and no steps were taken so far.

2. Learned counsel for the respondents is present.

3. Since the sole appellant died and no steps were taken so

far, the Appeal Suit is dismissed as abated. There shall be no

order as to costs.

4. As a sequel thereto, miscellaneous petitions, if any,

pending shall stand closed.

5. Interim orders granted earlier if any, stand vacated.

_______________ V. SRINIVAS, J

Date: 07.12.2022 Pab

Ms.M.Uma Devi, learned counsel for Sri G.Rama Gopal, learned counsel for the appellant represents that the sole appellant died and that there are no legal representatives to bring on record on his behalf in this case. Learned counsel for the appellant further requests to treat this case as abated.

2. In the circumstances, the Second Appeal is dismissed as abated. No costs.

HON'BLE SRI JUSTICE V. SRINIVAS

APPEAL SUIT No.39 of 2015

Date: 07.12.2022

Pab