Chundi Ranganayakulu Died vs Sri Venkataramana Agro Products
2024 Latest Caselaw 7365 AP

Andhra Pradesh High Court - Amravati

Chundi Ranganayakulu Died vs Sri Venkataramana Agro Products on 19 August, 2024

 APHC010354202001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3397]
                           (Special Original Jurisdiction)

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

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1025/2001

Between:

Chundi Ranganayakulu (died) and Others                      ...APPELLANT(S)

                                     AND

Sri Venkataramana Agro Products and Others                ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. MOVVA CHANDRASHEKAR RAO

Counsel for the Respondent(S):

     1. RAMA RAO GHANTA

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for final hearing, learned counsel for

the respondents is present. As per the endorsement of the Registry the

1st appellant was died during the pendency of the appeal and the notice sent

to the 2nd appellant through Registered Post with Acknowledgment Due to the

address mentioned in the grounds of appeal was returned un-served with an endorsement "insufficient Address". But none appeared for the appellants.

Therefore, service held sufficient.

2. Therefore, the Appeal Suit is dismissed for default. No costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 19.08.2024 KNN