Srirama Annadana Satram vs Y Kanakaiah And Others
2024 Latest Caselaw 7864 AP

Andhra Pradesh High Court - Amravati

Srirama Annadana Satram vs Y Kanakaiah And Others on 29 August, 2024

APHC010219852002
                    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: 896/2002

Between:

Srirama Annadana Satram                            ...APPELLANT

       AND

Y Kanakaiah and others                         ...RESPONDENTS

Counsel for the Appellant:

1. G L NARASIMHA RAO

Counsel for the Respondents:

1. V PADMANABHA RAO

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.140 of 1984 dated 06.09.2000

on the file of Additional Senior Civil Judge, Narsaraopet,

confirming the Judgment and decree in O.S.No.549 of 1981 on

the file of Principal Munsif Magisrate, Narsaraopeta dated

28.10.1984.

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 proceed with 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