Kakarlamudi Pitchamma, vs Pandi Sankara Rao,
2024 Latest Caselaw 6739 AP

Andhra Pradesh High Court - Amravati

Kakarlamudi Pitchamma, vs Pandi Sankara Rao, on 5 August, 2024

APHC010555222011
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                         [3366]
                          (Special Original Jurisdiction)

                   MONDAY ,THE FIFTH DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                     SECOND APPEAL NO: 293/2011

Between:

Kakarlamudi Pitchamma,                                       ...APPELLANT

                                     AND

Pandi Sankara Rao                                          ...RESPONDENT

The Court made the following Judgment:

Learned counsel for the appellant, Mr.Mr.Sudhir Mattegunta would

submit that appellant died long back and no legal representatives came

forward to file petition to proceed with this appeal.

2. Learned counsel for the respondent, Mr.Y.Narapa Reddy

represented through virtual hearing.

3. As sole appellant died and no petition is filed to add legal

representatives of appellant, this second appeal is dismissed as abated.

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: 05.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

SECOND APPEAL NO: 293/2011

05.08.2024

RSD