N. Kousalaya vs C. Venkateswarlu
2024 Latest Caselaw 7848 AP

Andhra Pradesh High Court - Amravati

N. Kousalaya vs C. Venkateswarlu on 29 August, 2024

                                                                             [3

            IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                THURSDAY ,THE TWENTY NINETH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                      PRESENT

 THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA R

                          FIRST APPEAL NO: 481 OF 2003

appeal against the judgment & decree made in OS No. 129/92 on the file of the Co
the Prl. Senior Civil Judge, Guntur, dt. 03-01-03

Between:
   1. N. Kousalaya, W/o Venkateswaralu R/o Syamaldas Agraharam, Seela
      Street, Guntur.

                                                                   ...APPELLA
                                         AND
     1. C. Venkateswarlu, S/o Kotaiah R/o 3rd Lane, Laxmipuram, Guntur.

                                                                  ...RESPOND

I.A. NO: 1 OF 2003(CMP. NO: 5386 OF 2003)

       Petition under Section 151 CPC praying that in the circumstances stat
the affidavit filed in support of the petition, the High Court may be pleased

Counsel for the Appellant(s):SRI. C RAMACHANDRA RAJU

Counsel for the Respondents: B ADINARAYANA RAO

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 27.08.2024,

was no representation on behalf of the appellant and the matter was post

29.08.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, learned co

representing on behalf of the respondents is alone present. Though the ma

listed under the caption 'For Dismissal', there is no representation on beh

the appellant. It seems that the appellant is not inclined to prosecute the app ___________________________ JUSTICE V.GOPALA KRISHNA

Dt.29.08.2024 CVD