Boddu Padmavathi vs Udandrao Babu Rao
2023 Latest Caselaw 6059 AP

Andhra Pradesh High Court - Amravati

Boddu Padmavathi vs Udandrao Babu Rao on 13 December, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No. A.S.No.195 of 2011

                          PROCEEDING SHEET

Sl.      Date                             ORDER                             OFFICE
No                                                                           NOTE

29    13.12.2023   Dr.VRKS,J

                            O.S.No.234 of 2004 is a suit filed for

                   declaration of title and several other reliefs. After

                   due contest by a judgment dated 22.10.2010, the

                   learned Senior Civil Judge, Gajuwaka decreed the

                   suit in favour of the plaintiff. In the suit there are

                   three defendants and out of them D1 and D2 filed

                   the present appeal. The plaintiff in the suit is R1

                   in this first appeal. While so R1/ plaintiff died on

                   28.03.2020.     With    a   view   to   bring   legal

                   representatives on record, the appellants filed

                   I.A.No.3 of 2023. I.A.No.2 of 2023 is filed to set

                   aside abatement and I.A.No.1 of 2023 to condone

                   1138 days delay in presenting the appeal. On

                   10.10.2023, this Court permitted learned counsel

                   for appellant to take out personal notice to

                   respondents and file proof of service in all these

applications. That was not done. On 31.10.2023,

at request of learned counsel for appellants a similar order was passed once again with a

direction to take out personal notice and file proof

of service. No such proof of service has been filed.

Today there is no representation for appellants.

In these circumstances, list the matter

under the caption "for dismissal" on 21.12.2023.

__________ Dr.VRKS,J

Dvs