G.Veeraraghava Rao vs P Ravindranath
2024 Latest Caselaw 7841 AP

Andhra Pradesh High Court - Amravati

G.Veeraraghava Rao vs P Ravindranath on 29 August, 2024

APHC010380852000
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                           [3369]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
      THURSDAY, THE TWENTY NINETH DAY OF AUGUST
           TWO THOUSAND AND TWENTY FOUR

                            PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   SECOND APPEAL NO: 382/2000

Between:

   1. G.VEERARAGHAVA RAO,MOPPAR,GUNTUR
                                     ...APPELLANT
               AND

   1. P RAVINDRANATH, MOPPARRU, GUNTUR
      And another

                                               ...RESPONDENTS

Counsel for the Appellant:

1. T N M RANGA RAO Counsel for the Respondent:

1. B SRINIVAS

2. SRINIVASA RAO BODDULURI

The Court made the following Judgment:

This appeal is filed under Section 100 of C.P.C against the

Decree and Judgment in A.S.No.85 of 1992 dated 07.03.2000 on

the file of Principal Senior Civil Judge, Tenali, reversing the

decree and Judgment in O.S.No.237 of 1989 on the file of

Principal District Munsif, Tenali dated 24-08-1992.

02. Learned counsel for respondents is present.

03. The proceeding sheet dated 26.09.2022 shows that on the

representation of learned counsel for appellant that, the petition

filed by him to add legal representatives of appellants is under

scrutiny. Even after lapse of one year, no steps have been taken

to implead legal representatives of deceased appellant.

Despite posting the matter under the caption 'for dismissal',

no representation is made on behalf of appellant. It seems that

legal representatives of the appellant not evincing interest to

come on record to pursue the appeal.

In the said circumstances of the case, this Court has no

other option, rather than to dismiss the appeal.

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 :29.08.2024 GRL