R. Chintala Bhaskara Rao vs T. Annapurnamma
2024 Latest Caselaw 1156 AP

Andhra Pradesh High Court - Amravati

R. Chintala Bhaskara Rao vs T. Annapurnamma 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: 316 OF 2006

appeal against the decree & judgment of the VII Dist. Judge, Vijayawada, (FTC) in
OS No. 7/04 dt. 16-02-06

Between:
   1. R. Chintala Bhaskara Rao, S/o Seetharamaiah Plot No.142, Lalithanagar,
      Hyderabad.

                                                                ...APPELLANT(S)
                                      AND
   1. T Annapurnamma, Brahmin Students Home Trust Rep by its President B.
      Prajapathi Rao Eluru Road, Governorpet, Vijayawada-2.

                                                                ...RESPONDENTS

I.A. NO: 1 OF 2008(ASMP. NO: 1066 OF 2008)

      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
expedite the hearing of the appeal by fixing an early date.

Counsel for the Appellant(s): SRI. AMBADIPUDI SATYANARAYANA

Counsel for the Respondents: C C S SASTRY

Counsel for the Respondents: 4154/C C S SASTRY

The Court made the following:




JUDGMENT:

1. Learned counsel for the appellant appeared through virtual hearing and

represented that the sole appellant died at about five (5) years ago, till now no

steps are taken and his Legal Representatives are not interested to prosecute the

appeal and he further represented that necessary orders may be passed. The same

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