V.Satyavathi vs Murali Chakrapani Balaramam And 7 ...
2024 Latest Caselaw 7941 AP

Andhra Pradesh High Court - Amravati

V.Satyavathi vs Murali Chakrapani Balaramam And 7 ... on 30 August, 2024

APHC010376462003
                    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: 276/2003

Between:

V.Satyavathi, West Godavari District.             ...APPELLANT

       AND

Murali Chakrapani Balaramam and 7 Others
                                              ...RESPONDENTS

Counsel for the Appellant:

1. S SUBBA REDDY Counsel for the Respondents:

1.

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.45 of 1995 dated 04.10.2002 on

the file of Senior Civil Judge, Tadepalligudem confirmed the

decree and Judgment in O.S.No.465 of 1987 on the file of

Principal Munsif Magistrate, Tadepalligudem dated 12.10.1995.

02. As the learned counsel appearing for appellant is elevated

as Judge, High Court of Andhra Pradesh, this Court ordered

notice to the appellant, but the notice was returned with

endorsement as 'insufficient address'. As seen from the envelop,

it is addressed to the appellant as per the address shown in the

appeal. In these facts of the case, this Court has no other option,

except to dismiss 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