Sri Vignana Ashram Mutt vs Alam Venkata Naidu
2024 Latest Caselaw 6669 AP

Andhra Pradesh High Court - Amravati

Sri Vignana Ashram Mutt vs Alam Venkata Naidu on 2 August, 2024

APHC010178882009
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3369]
                            AT AMARAVATI
                     (Special Original Jurisdiction)
              FRIDAY, THE SECOND DAY OF AUGUST
               TWO THOUSAND AND TWENTY FOUR

                           PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   FIRST APPEAL NO: 567/2009

Between:

   1. SRI   VIGNANA  ASHRAM    MUTT,  PEETADHIPATI
      B.MAHESWARANANDA, S/O. NARAYANASWAMI R/O.
      GAYATRI TEMPLE, PAPAMPET, ANANTAPUR (M) AND
      DISTRICT.
                                      ...APPELLANT

                              AND

   1. ALAM VENKATA NAIDU, S/O. NARASAPPA R/O.
      ANANTAPUR.
   2. GUDURU       SUBBAMMA,   W/O.    G.C.GOVINDAPPA
      D.NO.13/623, RAMACHANDRANAGAR, ANANTAPUR.
   3. G.P.RAMAIAH     SETTY,   S/O.    G.C.GOVINDAPPA
      D.NO.13/623, RAMACHANDRANAGAR, ANANTAPUR.
   4. G.C.RAMAYYA      SETTY,  S/O.    G.C.GOVINDAPPA
      D.NO.13/623, RAMACHANDRANAGAR, ANANTAPUR.
   5. G.SANKARAIAH, S/O. G.C.GOVINDAPPA D.NO.13/623,
      RAMACHANDRANAGAR, ANANTAPUR.
   6. G.U.LAXMAIAH, S/O. G.C.GOVINDAPPA D.NO.13/623,
      RAMACHANDRANAGAR, ANANTAPUR.
   7. G.SREERAMULU, S/O. G.C.GOVINDAPPA D.NO.13/623,
      RAMACHANDRANAGAR, ANANTAPUR.
   8. G.RAMACHANDRAIAH,       S/O.     G.C.GOVINDAPPA
      D.NO.13/623, RAMACHANDRANAGAR, ANANTAPUR.
                                    ...RESPONDENT(S):

Counsel for the Appellant:

1. K BHEEMA RAO Counsel for the Respondent(S):

1. CHALLA GUNARANJAN

2. L PRABHAKAR REDDY

The Court made the following Judgment:

This appeal is filed under Section 96 of C.P.C by the

defendant against the Decree and Judgment in O.S.No.156 of

1994 on the file of learned Additional Senior Civil Judge,

Ananthapur dated 20.01.2003.

02. Learned counsel for appellant and learned counsel for

respondents are present.

In view of posting the matter under the caption 'for

dismissal', as learned counsel for appellant submits that no

instructions have been received from the party, it seems that

appellant is not having interest in prosecuting the case.

03. In the result, the Appeal is dismissed for default. No order

as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :02.08.2024 GRL