Vikkuruthi Ankama Rao.& Anr vs K V Chalapathi Rao And Another
2024 Latest Caselaw 7940 AP

Andhra Pradesh High Court - Amravati

Vikkuruthi Ankama Rao.& Anr vs K V Chalapathi Rao And Another on 30 August, 2024

APHC010094342001
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                             [3369]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
            FRIDAY, THE THIRTIETH DAY OF AUGUST
             TWO THOUSAND AND TWENTY FOUR

                            PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   SECOND APPEAL NO: 763/2001

Between:

Vikkuruthi Ankama Rao.& Anr.                   ...APPELLANTS

       AND

K V Chalapathi Rao and Another               ...RESPONDENTS

Counsel for the Appellants:

1. T S ANAND

Counsel for the Respondents:

1. C NAGESWARA 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.49 of 1992 dated 02.08.2001 on

the file of Senior Civil Judge, Gudivada confirmed the decree and

Judgment in O.S.No.43 of 1986 on the file of Junior Civil Judge,

Gudivada dated 23.09.1992.

02. On behalf of appellant, Sri T.S.Anand, is no more, this court

directed Registry to issue notice to the appellant. The notice

issued to appellant Nos.2, 4 and 5 were returned with an

endorsement 'insufficient address'. On verification, it is noticed

that the address referred in the appeal to the same address

notice sent to the appellants, but they were returned. Despite

sending of notice to Appellant No.3, it is returned with

endorsement, 'no such person'. Despite service of notice on

Appellant No.6 did not choose to engage counsel nor appeared.

Sri Y.Srinivasa Murthy, who holds joint vakalat along with

Sri T.S.Anand, he has no instructions. Despite sending notice to

the appellants to the address shown in the appeal, there is no

response from the appellants. It seems appellants have no

interest in proceeding with the appeal.

03. In the result, the Second Appeal is dismissed for default.

No order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :30.08.2024 GRL