Palakodeti Bharadwaja vs Dr. Palakodeti Sivaraman
2024 Latest Caselaw 1141 AP

Andhra Pradesh High Court - Amravati

Palakodeti Bharadwaja vs Dr. Palakodeti Sivaraman 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: 643 OF 2001

Appeal against the decree and judgment in O.S.No.375 of 1986 on the file of the
Court of the Ist Addl. Senior Civil Judge, Visakhapatnam, dated 1-7-1995

Between:
   1. Palakodeti Bharadwaja, S/o Dr. Sivaraman Engineer R/o U.S.A., rep. by
      G.P.A.Holder Ranga Rao

                                                                  ...APPELLANT(S)
                                      AND
   1. Dr Palakodeti Sivaraman, S/o Krishna Rao R/o Paedistrician, Lawsons Bay
      Colony, Visakhapatnam
   2. Palakodeti Visweswari Sivaraman, W/o Dr. Sivaraman Asst. Director Nursing
      D.M.Y.H. Office, Lawsons Bay Colony, Visakhapatnam
   3. Palakodeti Vachaspathi, S/o Sivaraman R/o Rosenda Court, Sandiago 265,
      U.S.A.
   4. Central Chinmaya Mission Trust, rep. by Chief Executive Sandipani
      Sadhanalaya, Powaipark Drive, Mumbai-72
   5. P L Mittal President, Chinmaya Mission R/o Near Governor's Bungalow,
      Visakhapatnam

                                                                  ...RESPONDENTS

I.A. NO: 1 OF 2001(CMP. NO: 3749 OF 2001)

       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
grant temporary injunction restraining the respondents 3 and 5 herein from
altering the nature of the suit property in O.S.No.375 of 1986 on the file of the
Court of the Ist Addl. Senior Civil Judge, Visakhapatnam or making any
constructions thereon pending disposal of the above appeal

I.A. NO: 1 OF 1997(CMP. NO: 5889 OF 1997)
        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
condone the delay of 429 days in presenting the above appeal

Counsel for the Appellant(s): SRI..

Counsel for the Respondents: T BHEEMSEN & T V PRANAI KUMAR

Counsel for the Respondents: 6839/S DWARAKANATH

Counsel for the Respondents: 859/PASAM SRINIVASA REDDY

The Court made the following:

JUDGMENT:

1. Today, when the matter is listed under the caption 'for dismissal', there is no

representation on behalf of the appellant. It seems that the appellant is not inclined

to prosecute the appeal.

2. Therefore, the appeal is dismissed for non-prosecution. 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