Kethireddy Radhakrishna Reddy vs Menakuru Venkata Narapa Reddy Narapa ...
2023 Latest Caselaw 6126 AP

Andhra Pradesh High Court - Amravati

Kethireddy Radhakrishna Reddy vs Menakuru Venkata Narapa Reddy Narapa ... on 18 December, 2023

             HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE No: S.A.No. 924 of 2008

                                PROCEEDING SHEET

Sl.      DATE                                                                OFFICE
No                                       ORDER                                NOTE


      18.12.2023    Dr.VRKS,J

                          O.S.No.161     of    2000   is   a   suit    for
                    declaration of title and perpetual injunction.
                    By   judgment      dated    05.03.2007,      learned
                    Principal Junior Civil Judge, Kavali dismissed
                    the suit.    The aggrieved plaintiff preferred
                    A.S.No.12    of   2007.    By     judgment     dated
                    21.04.2008, learned Senior Civil Judge, Kavali
                    allowed the appeal and set aside the trial Court
                    judgment.
                          Aggrieved    defendants      preferred      this
                    second appeal. Respondent No.1 in the second

appeal is the plaintiff before the trial Court. Respondent No.2 is defendant No.3 in the suit.

Respondent No.1 died on 18.05.2021. In those circumstances, appellants filed I.A.No.2 of 2023 under Order 22 Rule 9 of C.P.C to implead the legal representative and erred her as respondent No.3. To set aside abatement, I.A.No.2 of 2023 was filed. To condone delay of

So far, no counters have been filed. There is no representation on both sides.

On perusal of the record, it is seem that for the deceased, the proposed legal representative is the very wife. Since the death and relationship are not disputed.

All these applications are 'allowed'. Registry is directed to carry-out the necessary amendments in the appeal papers.

For hearing, list the appeal after six (06) weeks.

___________ Dr.VRKS,J

SR