S.Chandra Reddy vs S Venkamma And 15 Others
2024 Latest Caselaw 7861 AP

Andhra Pradesh High Court - Amravati

S.Chandra Reddy vs S Venkamma And 15 Others on 29 August, 2024

APHC010018692002
                     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: 825/2002
Between:
  1.  S.CHANDRA REDDY
                                                    ...APPELLANT
               AND

   1. S VENKAMMA AND 15 others -
                                               ...RESPONDENTS

Counsel for the Appellant:

1. K BATHI REDDY Counsel for the Respondents:

1. CH SRINIVAS

2. T LAKSHMI NARAYANA

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.62 of 1991 dated 31.12.2001 on

the file of Senior Civil Judge, Kandukur, Prakasam District and

the Judgment and decree in O.S.No.159 of 1983 on the file of

Prl.District Munsif, Kandukur, Prakasam District.

02. No representation on behalf of both sides, despite direction

to get ready for disposal of the matter and the matter is coming

under the caption 'for dismissal'. It seems appellant has no

interest to pursue the appeal.

03. 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