M.Gangamma Y.Gangamma vs Jalawadi Rathnamma
2023 Latest Caselaw 4990 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI


                HON'BLE SRI JUSTICE K. SURESH REDDY

              CIVIL REVISION PETITION No.2656 of 2023

ORAL ORDER:


          Heard the learned counsel for the petitioner. As the prayer made in

this civil revision petition is an innocuous one and no prejudice would be

caused to the respondents by virtue of the order that is being passed, this

Court is of the opinion that it is not necessary to put the respondents on

notice.

2. The petitioner herein, who is respondent No.1 in A.S.No.75 of 2018 on

the file of the learned II Additional District Judge, Kurnool at Adoni, prays for

a direction for expeditious disposal of the said A.S.

3. Respondent Nos.1 to 8 herein filed S.O.P.No.2 of 2017 on the file of

the learned Senior Civil Judge, Adoni, for grant of succession certificate in

their favour to receive the death benefits of late Jalawadi Manohar. The

petitioner herein is respondent No.1 in the said S.O.P. Vide judgment and

decree dated 03.10.2018, the trial Court dismissed the said S.O.P. Aggrieved

thereby, respondent Nos.1 to 8 preferred an appeal suit, being A.S.No.75 of

2018, on the file of the learned II Additional District Judge, Kurnool, at Adoni.

Now, the grievance of the petitioner in this civil revision petition is that

though the said appeal suit has been pending since 2018, the same is not

being taken up for disposal and in view of pendency of the same, the

authorities are not proceeding further in disbursement of death benefits of

the deceased despite dismissal of S.O.P.

4. Considering the facts and circumstances of the case and since the

appeal suit has been pending since 2018, this Court deems it appropriate to

direct the learned II Additional District Judge, Kurnool, at Adoni, to dispose of

A.S.No.75 of 2018 on its own merits and in accordance with law, as

expeditiously as possible, preferably within a period of three months from the

date of receipt of a copy of this order.

5. With the above direction, this civil revision petition is disposed of at

the stage of admission. No costs. Pending miscellaneous applications, if any,

shall stand closed.

____________________________ K. SURESH REDDY, J Dt: 13.10.2023 IBL

HON'BLE SRI JUSTICE K. SURESH REDDY

CIVIL REVISION PETITION No.2656 of 2023

Dt: 13.10.2023

IBL