Pokala Chiranjeevulu vs Kasina Appa Rao Died
2024 Latest Caselaw 6686 AP

Andhra Pradesh High Court - Amravati

Pokala Chiranjeevulu vs Kasina Appa Rao Died on 2 August, 2024

APHC010556982011
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3366]
                           (Special Original Jurisdiction)

                   FRIDAY ,THE SECOND DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                      SECOND APPEAL NO: 1427/2011

Between:

Pokala Chiranjeevulu                                         ...APPELLANT

                                    AND

Kasina Appa Rao Died and Others                         ...RESPONDENT(S)

Counsel for the Appellant:

1. TOTA TEJESWARA RAO

Counsel for the Respondent(S):

1. K MANIK PRABHU

The Court made the following Judgment:

Learned counsel for the appellants, Mr.Tota Tejeswara Rao would

submit that both parties have amicably settled the matter and noting

survives in the present lis to adjudicate and prays to dismiss the appeal.

2. Learned counsel for the respondent No.3. Mr.K.Manik Prabhu

represented through virtual hearing, who already made representation

before this Court that road has been laid in the plaint schedule property

and nothing survives in this appeal to adjudicate further.

3. After recording the submissions of both sides and as matter is

settled between the parties, this second appeal is dismissed as

infructuous. No order as to costs.

Consequently, miscellaneous petitions if any, stand closed. The

Interim Stay, if any, granted, shall stand vacated.

___________________________________ JUSTICE BANDARU SYAMSUNDER Date: 02.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

SECOND APPEAL NO: 1427/2011

02.08.2024

RSD