Darsi Srilaxmi vs Darsi Deepika Killamsetty Deepika,
2024 Latest Caselaw 7486 AP

Andhra Pradesh High Court - Amravati

Darsi Srilaxmi vs Darsi Deepika Killamsetty Deepika, on 21 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010424402018
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                     [3494]
                          (Special Original Jurisdiction)

           WEDNESDAY, THE TWENTY FIRST DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                               PRESENT

          THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

          THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                      FIRST APPEAL NO:873/2018

Between:

  1. DARSI SRILAXMI, W/O NARASIMHA RAO (LATE), AGED ABOUT 55
     YEARS, OCC- HOUSEWIFE, RIO H.NO.6-3-56, DANTUVARI STREET,
     TWO TOWN, KAKINADA.

  2. DARSI PARAMESH, S/O NARASIMHA RAO (LATE), AGED ABUT 33
     YEARS, OCC- PRIVATE EMPLOYEE, R/O H.NO.6-3-56, DANTUVARI
     STREET, TWO TOWN, KAKINADA.

  3. DARSI PAVAN KUMAR, S/O NARASIMHA RAO (LATE), AGED
     ABOUT 30 YEARS,OCC- R/O.H.NO.6-3-56,DANTUVARI STREET,
     TWO TOWN, KAKINADA

                                                       ...APPELLANT(S)

                                  AND

  1. DARSI DEEPIKA KILLAMSETTY DEEPIKA, W/o Santosh, aged about
     27 years, R/o H.No.1-7-778/A, Ram Nagar, Musheerahad, Near St.
     Pious Girls High School, Hyderabad.

                                                       ...RESPONDENT

     Against the judgment and decree dated 23-2-2018 in 0.S.No.78 of 2013
on the file of the IV Addl. District Judge. Kakinada.
 IA NO: 1 OF 2018

      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
condone delay of 7 days in filing the present appeal and pass

Counsel for the Appellant(S):

     1. GHANTA SRIDHAR

Counsel for the Respondent:

     1.



The Court made the following JUDGMENT: (per NJS,J)

          Mr.P.Prabhakar, learned Advocate, representing Mr.Ghanta Sridhar,
learned counsel for the appellants states that the matter is settled out of Court.

2.        Recording the said submission, the appeal is dismissed. No order as to
costs. Consequently, I.A. No.1 of 2018 is also dismissed.


                                                        __________________________
                                                        NINALA JAYASURYA,J

                                                        __________________________
                                                         SUMATHI JAGADAM,J
vasu
                        //TRUE COPY//

                                       NINALA JAYASURYA,J


                                       SUMATHI JAGADAM,J


To,



  2.   Two CD Copies
 HIGH COURT
NJSJ   ,JSJ
DATED:21/08/2024




ORDER