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Madhavareddygari Rama Mohan ... vs Jutur Lakshmi Devi
2022 Latest Caselaw 3960 AP

Citation : 2022 Latest Caselaw 3960 AP
Judgement Date : 13 July, 2022

Andhra Pradesh High Court - Amravati

Madhavareddygari Rama Mohan ... vs Jutur Lakshmi Devi on 13 July, 2022

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


                             A.S.No.106 OF 2012

ORDER:

This appeal is filed by the Appellants/Defendants aggrieved by the

judgment and decree dated 18.11.2011 in O.S.No.04 of 2005 on the file of the

V Additional District Judge Fast Track Court, Kurnool at Nandyal having been

aggrieved by the suit being decreed in favour of the Respondents/Plaintiffs.

2. Though the matter is posted under the caption "for dismissal", there is

no representation for the surviving appellant.

3. There is no representation for the respondents also.

4. The appeal is dismissed for default. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

13th July, 2022 PGT

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

A.S.No.106 OF 2012

13th July, 2022

PGT

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