K.Venkataswamy vs D.Seetharami Reddy
2023 Latest Caselaw 301 AP

            HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

      MAIN CASE No.S.A.No.898 of 2005

                             PROCEEDING SHEET

Sl.      DATE                            ORDER                              OFFICE NOTE
No.
18    23-01-2023 BSS, J

                          IA.No.1 of 2022 in SA.No.898 of 2005


                          The learned counsel for the petitioners/
                  respondents would submit that as both the

respondents have died, he himself filed petition to add one of the son of R1 as legal representative of the deceased-respondents, by showing another son of R1 in the main appeal as R2. For which, the learned counsel Mr.K.Ashok representing on behalf of Mr.Y.Srinivasa Murthy, learned senior counsel for the respondents/ appellants requested time on the ground that they have to ascertain from their party with regard to legal representatives of the deceased- respondents.

As learned counsel for the respondents in the appeal himself filed a petition to add legal representatives of the deceased-respondents, wherein he has shown another son of R1 in the Second Appeal as R2 in this petition, issue notice to R2 through RPAD. The learned counsel for the petitioners/respondents are also permitted to take out personal notice and file proof of service

before the Registry within Two (2) weeks. The learned counsel for the respondents/appellants shall also ascertain whether any other legal representatives of the respondents are there and shall file counter before the Registry within Two (2) weeks.

List the case on 15.02.2022.

________ BSS, J

SA.No.898 of 2005 IA.1/2022 is pending. The learned counsel for the respondents also represented that connected SA No.1010/2005 is also connected to the present Second Appeal, which arising out of Common Judgment. The Registry is directed to list the SA No.1010/2005 along with this Second Appeal.

List the case on 15.02.2023.

________ BSS, J Bsv