Devisetti Radhakrishnaiah vs D. Manikyam
2024 Latest Caselaw 7946 AP

Andhra Pradesh High Court - Amravati

Devisetti Radhakrishnaiah vs D. Manikyam on 30 August, 2024

APHC010173462001
                    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: 905/2001

Between:

Devisetti Radhakrishnaiah, Nellore                   ...APPELLANT

       AND

D. Manikyam, Nellore Dist
And 5 others                                    ...RESPONDENTS

Counsel for the Appellant:

1. M VENKATA NARAYANA Counsel for the Respondents:

1. N SRIRAM MURTHY

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.34 of 1994 dated 25-06-2001 on

the file of Principal Civil Judge, Kavali confirmed the decree and

Judgment in O.S.No.255 of 1985 on the file of Principal District

Munsif, Kavali dated 28-08-1994.

02. This Court ordered notice to the appellant as the counsel

appearing for appellant is no more, but the notice was returned

un-served as 'addressee left without instructions'. It is noticed that

notice was addressed to the appellant as per the address shown

in the appeal. This Court feels that appellant has no interest in

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

other option rather than 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