Chilakamarri Krishnamacharyulu vs Yadlapalli Arya Devi
2023 Latest Caselaw 6105 AP

Andhra Pradesh High Court - Amravati

Chilakamarri Krishnamacharyulu vs Yadlapalli Arya Devi on 15 December, 2023

             HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE No: A.S.No. 180 of 2016

                                 PROCEEDING SHEET

Sl.      DATE                                                                     OFFICE
No                                               ORDER                             NOTE


02    15.12.2023    Dr.VRKS,J

                           O.S.No.51 of 2013 is a suit for partition.
                    By judgment dated 29.10.2025 learned XVI
                    Additional District Judge, Nandigama decreed
                    the suit.
                           Aggrieved        by    that,   defendant     Nos.4,
                    6,7,8,9,10 & 11 alone preferred the first appeal.
                    During the pendency of this appeal, respondent

No.1-Sri Y.Arya Devi died on 23.12.2019. Seeking impleadment as a legal representative, her husband claiming a registered Will dated 26.09.2019 filed I.A.No.3 of 2023 under Order 22 Rule 4 of C.P.C and be added as respondent No.6 in this second appeal.

Heard learned counsel on both sides. Perused the record.

The death and relationship are not disputed.

In these circumstances, this application is 'allowed'.

Registry is directed to make necessary changes in the appeal papers.

___________ Dr.VRKS,J P.T.O

List the matter for hearing after six (06) weeks.

___________ Dr.VRKS,J

SR