Shaik John Saheb vs Pathan Nazma
2024 Latest Caselaw 7254 AP

Andhra Pradesh High Court - Amravati

Shaik John Saheb vs Pathan Nazma on 19 August, 2024

APHC010288992010
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3369]
                            AT AMARAVATI
                     (Special Original Jurisdiction)
       MONDAY, THE NINETEENTH DAY OF AUGUST
         TWO THOUSAND AND TWENTY FOUR
                      PRESENT
  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
             FIRST APPEAL NO: 33/2010

Between:

   1SHAIK JOHN SAHEB, S/O. MEERA SAHEB R/O.
    RAMIREDDY THOTA, GUNTUR, GUNTUR DISTRICT.
                                      ...APPELLANT
                        AND

   1. PATHAN NAZMA, W/O. LATE GHOUSE PEER KHAN,
      AGED MAJOR HOUSEWIFE R/O. C/O. SK.IBRAHIM
      KARIMULLAH, D/O. 22-107, SATTU BAZAR, BACKSIDE
      OF GENERAL HOSPITAL,
   2. SHAKILA BEGUM, W/O. LATE GHOUSE PEER KHAN,
      AGED MAJOR HOUSEWIFE R/O. RAMAKOTI VEEDHI,
      REPALLE.
   3. PATHAN MANSHEERA, D/O. LATE GHOUSE PEER
      STUDENT (BEING MINOR REPRESENTED BY THEIR
      GUARDIAN, NEXT FRIEND MOTHER I.E., 1ST
      RESPONDENT AND R/O. D.NO. 22-107, SATTU BAZAR,
      BACK SIDE OF GENERAL HOSPITAL,
   4. PATHAN RESHMA, D/O. LATE GHOUSE PEER KHAN
      STUDENT (BEING MINOR REPRESENTED BY THEIR
      GUARDIAN, NEXT FRIEND MOTHER I.E., 1ST
      RESPONDENT AND R/O. D.NO. 22-107, SATTU BAZAR,
      BACK SIDE OF GENERAL HOSPITAL,
   5. PATHAN IMRAN KHAN, S/O. LATE GHOUSE PEER KHAN
      STUDENT (BEING MINOR REPRESENTED BY THEIR
      GUARDIAN, NEXT FRIEND MOTHER I.E., 1ST
      RESPONDENT AND R/O. D.NO. 22-107, SATTU BAZAR,
      BACK SIDE OF GENERAL HOSPITAL,
   6. PATHAN KARISHMA, D/O. LATE GHOUSE PEER KHAN
      STUDENT (BEING MINOR REPRESENTED BY THEIR
      GUARDIAN, NEXT FRIEND MOTHER I.E., 1ST
      RESPONDENT AND R/O. D.NO. 22-107, SATTU BAZAR,
      BACK SIDE OF GENERAL HOSPITAL,
                                  2


  7. PATHAN MASTAN BEE, D/O. LATE GHOUSE PEER KHAN
     STUDENT (BEING MINOR REPRESENTED BY THEIR
     GUARDIAN NEXT FRIEND MOTHER I.E., 2ND
     DEFENDANT) R/O. RAMA KOTI VEEDHI,
  8. PATHAN MAQDUM KHAN RAJA, S/O. LATE GHOUSE
     PEER KHAN STUDENT (BEING MINOR REPRESENTED
     BY THEIR GUARDIAN NEXT FRIEND MOTHER I.E., 2ND
     DEFENDANT) R/O. RAMA KOTI VEEDHI,
                                    ...RESPONDENT(S)
Counsel for the Appellant:
  1. A S C BOSE
Counsel for the Respondent(S):
1 K SARVA BHOUMA RAO
.

The Court made the following Judgment:

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

plaintiff against the Decree and Judgment in O.S.No.112 of 2004

on the file of learned IV-Additional District Judge, Guntur dated

14-09-2009.

02. Learned counsel for appellant filed a memo reporting no

instructions. On that this Court ordered notice to the appellant.

Registry issued notice to the appellant, but it was returned with an

endorsement "returned unserved for want of door number and

insufficient address". As seen from the returned envelop, the

notice was sent to the address given in the appeal.

It seems that appellant is not evincing interest to proceed

with the matter and notice has not been received by the appellant.

Even though the matter is posted under the caption "for

dismissal", there is no representation on behalf of appellant.

03. Learned counsel for respondents is present.

04. 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 :19.08.2024 GRL