Koduri Sitarama Rao vs Matangi Victoria
2024 Latest Caselaw 7402 AP

Andhra Pradesh High Court - Amravati

Koduri Sitarama Rao vs Matangi Victoria on 20 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.S.A.No.977 of 2011

                  PROCEEDING SHEET

Sl.    DATE                          ORDER                          OFFICE
No.                                                                  NOTE
12. 20-08-2024   BSS, J

                       Judgment pronounced.
                       (vide separate Judgment)

                       In the result, this Second Appeal is
                 dismissed with an observation that the
                 respondents/plaintiffs    are     entitled    to

execute Decree after producing the Succession Certificate.

In the circumstances of the case, both parties are directed to bear their own costs in the present Appeal. Consequently, all pending miscellaneous petitions, if any, shall stand closed. The Interim Orders granted earlier, if any, shall stand vacated.

________ BSS, J

Bsv