Shaik Hussainbi vs Duvvuru Khajavali,
2022 Latest Caselaw 3837 AP

            THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                       Appeal Suit No. 270 of 2012

JUDGMENT:

This appeal is preferred against the judgment and decree, dated

30.07.2011, passed in O.S.No.67 of 2007 on the file of the Court of

Judge, Family Court-cum-Additional District Judge Court, Fast Track

Court, Ongole.

2. No representation for the appellant in spite of the appeal being

listed under the caption "For Dismissal".

3. Moreover, interlocutory applications in I.A.Nos.1/2013 (ASMP

No.2766/2013) filed for condonation of delay of 237 days in filing the LR petition,

IA No.2/2013 (ASMP 2767/2013) for setting aside the abatement of the appeal

caused due to the death of the 1st respondent; and, I.A.No.3/2013 (ASMP

2768/2013) to bring the legal representatives of the deceased 1st respondent

respectively are pending.

4. Sri Shaik Meera Vali, learned counsel representing

Sri Md. Saleem, learned counsel for the respondent No.5 is present.

5. As such, the appeal is dismissed for default.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________ B.S BHANUMATHI, J 08th July, 2022 RAR