Karapureddi Radha vs Bathula Nookaratnam
2023 Latest Caselaw 253 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 MAIN CASE No.S.A.No.675 of 2006
                            PROCEEDING SHEET

Sl.                                                                       Office
                                      ORDER

No DATE Note 10 19.01.2023 BSS, J Judgment pronounced.

[vide separate judgment]

In the result, the Second Appeal is allowed. Consequently, judgment and decree dated 19.04.2006 on the file of Senior Civil Judge, Pitapuram, are set aside. The decree and judgment dated 24.02.2004 passed in O.S.No.239 of 1998 on the file of Junior Civil Judge, Tuni, is restored.

In the circumstances, the parties are directed to bear their own costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed. Interim orders granted, if any, shall stand vacated.

_________ BSS, J

RKS