Nargami Alaramma vs Repake Durga Suresh Babu
2022 Latest Caselaw 9824 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.S.A.No.724 of 2000

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE 22-12-2022 BSS, J

Judgment pronounced.

In the result, the Second Appeal is dismissed, confirming the Judgment of the appellate Court. The appellant/defendant is directed to vacate from the plaint schedule property on or before 28.02.2023, failing which the plaintiff can recover the same by due process of law.

In the circumstances, there shall be no order as to costs.

As a sequel, pending miscellaneous petitions if any, stand closed. Interim Orders granted if any, stand vacated.

(vide separate Judgment)

________ BSS, J

Bsv