Tolety Sridevi, vs Athota Visalakshmi Died.
2024 Latest Caselaw 7255 AP

Andhra Pradesh High Court - Amravati

Tolety Sridevi, vs Athota Visalakshmi Died. on 19 August, 2024

APHC010375012016
                    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: 1073/2016

Between:

   1. TOLETY SRIDEVI,, W/O. PHANEENDRA KUMAR, AGED
      34 YEARS, OCC: HOUSE WIFE., R/O. FLAT NO.403,
      REFCON,    RAJASOUDHA      APARTMENTS,       NEAR
      MOTHINAGAR POST OFFICE, HYDERABAD.
                                           ...APPELLANT
                          AND
   1. ATHOTA VISALAKSHMI DIED, -
   2. ATHOTA VENKATARATNAM, S/O. SUBBA RAO, AGED 74
      YEARS, OCC: RETIRED EMPLOYEE, R/O. D.NO. 50-5-4,
      PURAMVARI STREET, JAGANNAICKPUIR, KAKINADA,
      EAST GODAVARI DISTRICT.
   3. ATHOTA SRIRAMACHANDRA MURTHY, S/O. SUBBA
      RAO, AGED 49 YEARS, OCC: EMPLOYEE, R/O. D.NO. 50-
      5-4,   PURAMVARI     STREET,    JAGANNAICKPUIR,
      KAKINADA, EAST GODAVARI DISTRICT.
   4. PYLA LALITHA DEVI, W/O. VEERA SANYASI RAO, AGED
      25 YEARS, OCC: HOUSE WIFE, R/O. D.NO. 4-88,
      VELAMPETA, BANDARU VARI STREET, NADAKUDURU,
      KARAPA MANDALAM, EAST GODAVARI DISTRICT.
   5. ATHOTA BUTCHI SATYA SURYA VENKATA SUBBA RAO,
      S/O. VENKATARATNAM, AGED 48 YEARS, OCC:
      LECTURER IN MATHEMATICS, NARAYANA COLLEGE,
      NARAYANAGUDA, HYDERABAD.
                                     ...RESPONDENT(S):

Counsel for the Appellant:

1. RAMAKRISHNA AKURATHI Counsel for the Respondent(S):

1. G SURENDER REDDY

2. I RAVINDRA BABU

3. T N M RANGA RAO

The Court made the following Judgment:

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

plaintiff No.2 against the Decree and Judgment in O.S.No.27 of

2009 on the file of learned III-Additional District Judge, East

Godavari District at Kakinada dated 11-08-2016.

02. Learned counsel for appellant filed a memo requesting

permission to withdraw the appeal.

03. Learned counsel for respondents is present and reported

no objection.

04. Permission accorded.

05. In the result, the appeal is dismissed as withdrawn. No

order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :19.08.2024 GRL