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M. Saraswathamma vs M.Kalappa Chetty
2022 Latest Caselaw 1556 AP

Citation : 2022 Latest Caselaw 1556 AP
Judgement Date : 29 March, 2022

Andhra Pradesh High Court - Amravati
M. Saraswathamma vs M.Kalappa Chetty on 29 March, 2022
Bench: Subba Reddy Satti
           HON'BLE SRI JUSTICE SUBBA REDDY SATTI

                     APPEAL SUIT No.102 of 2005

JUDGMENT:-

         Smt.   S.   Parineeta,   learned   counsel   appearing   for

respondent No.1 filed a memo along with Xerox copy of death

certificate issued by Chief Registrar of Births and Deaths on

30.12.2016, vide USR No.15349 of 2022, stating that sole

appellant in the appeal died on 14.11.2016.

Since no petition to bring the legal representatives of

deceased sole appellant is filed, this appeal gets abated.

Hence, the appeal is dismissed as abated. No order as to

costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 29.03.2022

IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.102 of 2005 29.03.2022

ikn

 
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