Kondru Venkatappaiah, vs Kondru Venkateswarlu,
2024 Latest Caselaw 3056 AP

Andhra Pradesh High Court - Amravati

Kondru Venkatappaiah, vs Kondru Venkateswarlu, on 1 April, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No: S.A.No.828 of 2010

                            PROCEEDING SHEET

Sl.      Date                                  ORDER                                   OFFICE
No                                                                                      NOTE

      01.04.2024   Dr.VRKS,J

                      I.A.No.1 of 2016 (SAMP.No.103 of 2016)

                            Sri B. Sanjaiah Gandhi, the learned
                   counsel for appellant alone is present. The sole
                   appellant/      Sri    K.    Venkatappaiah          died      on
                   01.12.2015. His wife and children seeking their
                   impleadment       as    legal       representatives         filed
                   I.A.No.1 of 2016 (SAMP.No.103 of 2016) under
                   Order    XXII    Rule       3    CPC.      There     are    two
                   respondents.

A memo of proof of service dated 12.12.2022 is on record. As per this, notice was served on 2nd respondent. Notice for 1st respondent came returned unserved for want of door number.

Learned counsel for petitioners/ proposed appellants submits that notice was sent to the address that was printed in the impugned judgment itself.

Services held sufficient. This application is allowed. Registry is directed to carry out necessary amendments in the appeal papers.

____________ Dr.VRKS,J

List the appeal for hearing after four weeks.

____________ Dr.VRKS,J

Dvs