D.Latcharao vs B.Suramma Ors
2022 Latest Caselaw 7777 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       MAIN CASE No.: S.A.No.55 of 2002



Sl.     DATE                                                                  OFFICE
                                           ORDER                               NOTE
No


      12-10-2022   BSS,J

                           I have heard learned counsel for the
                   appellant.    There is no representation for the
                   respondent.        Judgment pronounced.          (Vide

separate judgment)

In the result, this Second Appeal is dismissed confirming the judgment and decree passed by Courts below. In the circumstances, there shall be no order as to costs.

As a sequel, pending miscellaneous petitions if any, stand closed. Interim orders granted if any, stand vacated.

_____ BSS,J Rns PROCEEDING SHEET