K. Raamanjaneyulu vs Mahaboob Saheb 21 Ors
2023 Latest Caselaw 2695 AP

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

      CIVIL MISCELLANEOUS APPEAL No.727 OF 2007


JUDGMENT:-

     This Civil Miscellaneous Appeal is preferred under

Order XLIII Rule 1 & 2 of Code of Civil Procedure (in short

'C.P.C.') against the impugned order passed in A.S. No.79 of

2005 dated 16.03.2007 by the Principal District, Kadapa,

reversing the judgment and decree passed in O.S. No.175 of

1994 dated 21.06.2004.

     When    the   matter   is   taken   up    for   hearing,   Sri

T.V.S.Kumar, learned counsel for the appellant stated that,

the sole appellant has passed away.           Inspite of his best

efforts, he could not get any information about the legal

representatives of the deceased. Hence, he seeks to dismiss

the appeal as abated.

     Sri M.N.Narasimha Reddy, learned counsel for the

respondents is present. He also stated that, as the sole

appellant died and no legal representatives are brought on the

record, appeal may be dismissed as abated.

Accordingly, recording the submission of the learned

counsel for the appellant, the Civil Miscellaneous Appeal is

dismissed as abated. No order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stands closed.

______________________________________ VENKATA JYOTHIRMAI PRATAPA, J Date : 01.05.2023 PND