Balaga Ammadu vs Konna Kameswari Ors.
2023 Latest Caselaw 5636 AP

Andhra Pradesh High Court - Amravati

Balaga Ammadu vs Konna Kameswari Ors. on 27 November, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.S.A.No.1023 of 2000

PROCEEDING SHEET

Sl. Date ORDER OFFICE No NOTE

27.11.2023 Dr.VRKS,J

On 08.06.2001, a learned Judge of this court admitted this second appeal. It has been coming up for hearing arguments on both sides. O.S.No.258 of 1989 was a suit for permanent injunction and the trial court granted the relief and decreed the suit in favour of the plaintiff.

Aggrieved by that, defendants preferred A.S.No.114 of 1993 and the appeal was allowed and the trial court's judgment was set aside.

It is against that, the plaintiff is in second appeal. Sole plaintiff died. Legal representatives are on record.

Learned counsel on both sides are present. Learned counsel for appellants seeks time to argue the matter.

List the matter for hearing finally after four weeks.

_________ Dr.VRKS,J

Dvs