Nunna Ammani 2 Ors vs Nunna Pattenna 11 Ors
2024 Latest Caselaw 6956 AP

Andhra Pradesh High Court - Amravati

Nunna Ammani 2 Ors vs Nunna Pattenna 11 Ors on 9 August, 2024

 APHC010425142000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3397]
                           (Special Original Jurisdiction)

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

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 51/2000

Between:

Nunna Ammani & 2 Ors                                           ...APPELLANT

                                     AND

Nunna Pattenna 11 Ors                                         ...RESPONDENT

Counsel for the Appellant:

     1. VL N G K MURTHY

Counsel for the Respondent:

     1. N SIVA REDDY

     2. K B RAMANNA DORA

The Court made the following:

JUDGMENT:

1. Learned counsel appearing for both sides is present.

2. It is represented by both the learned counsel that there are no

instructions from their party. Learned counsel for the appellants further

represented that they had addressed a letter to their client by issuing a

registered notice, the same was returned with an endorsement as "insufficient address" and he further represented that necessary orders may be passed.

The representation made by the learned counsel for the appellants is

recorded.

3. Therefore, the Appeal Suit is dismissed for default. There shall be no

order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Date.09.08.2024 CVD