T. Venkata Lakshmi Sunitha vs Smt. Inapudi Basava Poornamma Died
2023 Latest Caselaw 5640 AP

Andhra Pradesh High Court - Amravati

T. Venkata Lakshmi Sunitha vs Smt. Inapudi Basava Poornamma Died on 27 November, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.A.S.No.926 of 2008

                          PROCEEDING SHEET

Sl.     Date                            ORDER                              OFFICE
No                                                                          NOTE

      27.11.2023    Dr.VRKS,J

                            O.S.No.8 of 2002 is a suit for partition
                    and for mesne profits. By a judgment dated
                    08.08.2008, learned I Additional District Judge,
                    Machilipatnam, Krishna District decreed the suit
                    in part and directed for drawing up of a
                    preliminary decree. In that suit, there were 6
                    defendants. Out of them defendant Nos.3 to 5
                    preferred the present first appeal.
                            In O.S.No.8 of 2002, 2nd plaintiff Sri
                    V.Reshmanth    aged    16   years     and   Sri   V.
                    Pushyanth aged 12 years were shown as minor
                    represented by their father/ Sri V. Ramagopal.
                    In the first appeal papers those two individuals
                    are shown as respondent Nos.2 and 3. They are

still shown as minors represented by their guardian. As they attained majority, they filed I.A.No.1 of 2021 requesting the court to declare them as majors and discharge the guardian. Papers were served on the opposite party. It is this application which has been coming up for hearing. Today there is no representation on both sides. However, the fact that Sri V. Reshmanth and Sri V. Pushyanth by the passage of time have attained majority.

In these circumstances, this I.A.No.1 of 2021 is allowed declaring the same and as a result of it, guardian stands discharged.

Registry is directed to carryout necessary amendments in the appeal papers.

List the appeal for hearing after six weeks.

_________ Dr.VRKS,J

Dvs