Nandigam Suresh vs Nandigam Charumathi Devi Died
2022 Latest Caselaw 4340 AP

                         HIGH COURT OF ANDHRA PRADESH

                       MAIN CASE NO.:C.M.A.No.203 of 2022
                                  PROCEEDING SHEET

Sl.             Date                           ORDER                         OFFICE
No.                                                                           NOTE

01. 20.07.2022         SRS, J

                                     C.M.A.No.203 of 2022

                               Notice before admission.

                               Learned counsel for the appellants is
                       permitted to take out fresh personal notice to
                       respondents by RPAD and file proof of service in

the Registry within 03.08.2022.

The appeal is filed against the judgment and decree dated 29.11.2012 in O.S.No.330 of 2007.

Learned counsel for the appellants would contend that pending the appeal, as the first appellant died and his LRs were brought on record as appellants 3 and 4.

Learned counsel for the appellants submit that LRs who were brought on record pursuant to the death of 1st appellant have to continue the proceedings but they cannot let evidence more than the evidence that are already let in by the 1st appellant.

Learned counsel also relied upon the judgment therein in the Nirmala Devi V. Gurgaon Scheduled Caste Vimukta Agriculture Thrift and Credit Society Limited and Ors. 2007 (Supreme Court 1567)1

In view of the grounds raised, there shall be interim suspension of Decree and Judgment dated 06.05.2022 passed in A.S.No.26 of 2013

(SC) 1567 on the file of the Court of the I Additional District Judge at Eluru, West Godavari District pending until further orders.

List the matter on 10.08.2022.

________ SRS, J NPA