P.Veera Reddy vs K Ravi
2024 Latest Caselaw 7943 AP

Andhra Pradesh High Court - Amravati

P.Veera Reddy vs K Ravi on 30 August, 2024

APHC010238572002
                    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: 588/2002
Between:

   1. P.VEERA REDDY, CHITTOOR DIST., -
                                                     ...APPELLANT
                     AND

   1.    K RAVI, CHITTOOR DIST -
                                                   ...RESPONDENT

Counsel for the Appellant:

1. P GOVIND REDDY Counsel for the Respondent:

1. D VIJAYA CHANDRA REDDY

The Court made the following:

This appeal is filed under Section 100 of C.P.C against the

Decree and Judgment in A.S.No.110 of 1998 dated 22.4.2002 on

the file of VI Additional District Judge,(Fast Track Court) Chittoor,

confirmed the decree and Judgment in O.S.No.361 of 1993 on

the file of Principal District Munsif, Tenali dated 18.11.1997.

02. As the learned counsel appearing for appellant gave up

vakalat, this Court has ordered notice to the appellant, but the

same was returned with an endorsement 'deceased'.

It seems that appellant or his legal representatives have no

interest in proceeding with the appeal as such, the Court has no

other option rather than to dismiss 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 :30.08.2024 GRL