Smt Muggu Sanyasamma Died And 3 Others vs Sri Sri Sri Varaha Lakshmi Narayasimha ...
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Andhra Pradesh High Court - Amravati

Smt Muggu Sanyasamma Died And 3 Others vs Sri Sri Sri Varaha Lakshmi Narayasimha ... on 14 February, 2024

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




             WEDNESDAY ,THE FOURTEENTH DAY OF FEBRUARY
                  TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

                        FIRST APPEAL NO: 657 OF 2005

Appeal against the Judgement and Decree of the learned II Addl. SCJ,
Visakhapatnam in O.S.No.762/2000 Dt:31/01/2004

Between:
   1. SMT MUGGU SANYASAMMA (DIED ) AND 3 OTHERS, Bodhan Nizamabad
      District
   2. M. Appala Raju, W/o Late Boosi Employee R/o Simahachalam Devasthanam
   3. Smt Talada Ratnam, W/o Sri Rama Rao Household R/o Simhachalam, China
      Gadili Mandalam Visakhapatnam District
   4. Smt M. Parvati, S/o Pydiraju Household R/o Turpu Balaji Veedhi,
      Vizianagaram

                                                                  ...APPELLANT(S)
                                     AND
   1. SRI SRI SRI VARAHA LAKSHMI NARAYASIMHA SWAMY VARU VSP BY
      EO, Rep. by its E.O. Simhachalam Devasthanam, Uphills, Simhachalam
      China Gadili Mandalam, Visakhapatnam Dist.

                                                                  ...RESPONDENTS

I.A. NO: 1 OF 2004(ASMP. NO: 13548 OF 2004)

       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 59 days in the presentation of the Appeal against the
Judgement and Decree dated 31.01.2004 in O.S.No.762/2000 on the file of the
Court of the II Addl. SCJ, Visakhapatnam.

I.A. NO: 1 OF 2005(ASMP. NO: 2224 OF 2005)

       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
direct the respondent herein not to alter the nature of the suit property which is
 fully described in the plaint of suit OS No.762/2000 on the file of the Court of the
II Addl. SCJ, Visakhapatnam.

Counsel for the Appellant(s):SRI. V PARABRAHMA SASTRI

Counsel for the Respondents: M ADINARAYANA RAJU

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 appellants. It seems that the appellants are not

inclined to prosecute the appeal. Learned counsel for the respondent is only present.

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.14.02.2024 CVD