Adhuru Narsaiah vs Pathipatla Sundaramma
2022 Latest Caselaw 8899 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: A.S.No.340 of 2021

                                 PROCEEDING SHEET

Sl.                                                                          OFFICE
No      DATE                              ORDER                               NOTE
                   Dr.VRKS,J
      21.11.2022                       I.A.No.01 of 2021

                         Learned counsel for Appellant alone is in
                   attendance.
                         I.A.No.01 of 2021 is an application to condone
                   1070 days delay for presenting the first appeal. No
                   counter affidavits have been filed by any of the
                   respondents. The essential excuse offered is old age

sickness and chronic disease. The record also discloses as against the same Judgment and decree AS No. 1578 of 2018 was already filed and is pending.

It is in these circumstances, the cause offered is considered as sufficient, it is to be condoned, provided, for loss of public time is to be compensated.

In the result, this petition will be allowed on petitioner paying Rs.500/- as costs to Andhra Pradesh State Legal Services Authority. For compliance by 30-11-2022.

__________ Dr.VRKS,J A.S.No.340 of 2021 List the matter on 30-11-2022.

___________ Dr.VRKS,J GRL