Naguluri Satyanarayana vs Rallabandi Bala Hanumantha Raju
2023 Latest Caselaw 5641 AP

Andhra Pradesh High Court - Amravati

Naguluri Satyanarayana vs Rallabandi Bala Hanumantha Raju on 27 November, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.S.A.No.1248 of 2007

                           PROCEEDING SHEET

Sl.     Date                              ORDER                           OFFICE
No                                                                         NOTE

      27.11.2023    Dr.VRKS,J

                              O.S.No.1 of 1998 is a suit filed for
                    possession and mesne profits. By a judgment
                    dated 03.10.2006, learned Senior Civil Judge,
                    Nuzvid decreed the suit in favour of the plaintiff.
                    The sole defendant Sri R.Bala Hanumantha Raju
                    preferred    A.S.No70   of   2006.   Learned   VII
                    Additional District Judge (Fastrack), Vijayawada
                    by a judgment dated 21.12.2006 allowed the
                    appeal and set aside the judgment of the trial
                    court. Therefore, the plaintiff Sri Naguluri
                    Satyanarayana preferred the present second
                    appeal.
                              On 26.10.2007, a learned Judge of this
                    court admitted the second appeal. The sole
                    appellant died on 09.12.2017. Therefore, his
                    wife and children seeking impleadment filed
                    I.A.No.1 of 2018. Learned counsel for appellant
                    as well as those legal representatives is Sri
                    Nimmagadda       Satyanarayana.      Sri   Saritha,
                    learned     counsel   representing   the   learned
                    counsel on record submits that clients had given
                    vakalat to some other counsel and therefore,
 learned counsel requested to omit the name of
Sri N.Satyanarayana.
        Registry is directed to delete the name
of Sri N.Satyanarayana for appellant. If anyone
is filed vakalat on behalf of the appellant, the
said name may be printed.
        Today there is no representation for
respondent.

List on 29.11.2023.

_________ Dr.VRKS,J

Dvs