Gatram Venkat Rao vs Smt.Votla Varalakshmi 2 Ors
2024 Latest Caselaw 1140 AP

Andhra Pradesh High Court - Amravati

Gatram Venkat Rao vs Smt.Votla Varalakshmi 2 Ors on 12 February, 2024

                  IN THE HIGH COURT OF ANDHRA PRADESH ::
                                  AMARAVATI                             [ 3397]
                         (Special Original Jurisdiction)



                  MONDAY ,THE TWELFTH DAY OF FEBRUARY
                    TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

  THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
                             RAO

                      FIRST APPEAL NO: 2112 OF 2002

Between:
   1. GATRAM VENKAT RAO, -

                                                              ...APPELLANT(S)
                                AND
   1. SMT VOTLA VARALAKSHMI 2 ORS, -

                                                              ...RESPONDENTS

I.A. NO: 1 OF 2013(ASMP. NO: 553 OF 2013)

      Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
pass order for urgent fix an early date posting of the above appeal No. 2112 of
2002 in the interest of justice

I.A. NO: 1 OF 2014(ASMP. NO: 2136 OF 2014)

      Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
dismiss the appeal in AS.No. 2112 of 2002 in the interest of justice

I.A. NO: 1 OF 2011(ASMP. NO: 496 OF 2011)

      Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased
return the Exhibits B5, B14,B16,B18,B20,B30 and B32 by accepting the certified
copies of the same

I.A. NO: 1 OF 2012(ASMP. NO: 5145 OF 2012)
       Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased

I.A. NO: 1 OF 2010(ASMP. NO: 1071 OF 2010)

      Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased
dismiss the appeal as being not maintainable for want of jurisdiction in the
interestss of justice

I.A. NO: 2 OF 2010(ASMP. NO: 15969 OF 2010)

      Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased

Counsel for the Appellant(s):SRI. K SARVA BHOUMA RAO

Counsel for the Respondents: 1177/Y VASUDEVA RAO

Counsel for the Respondents: Y VASUDEVA RAO

The Court made the following:

JUDGMENT:

1. Learned counsel for the appellant present and represented that the sole

appellant died at about six (6) years ago, till now no steps are taken and the

appeal may be abated. The representation made by the learned counsel for the

appellant is recorded.

2. Therefore, the appeal is dismissed as abated. There shall be no order as to

costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.12.02.2024 CVD