Ommi Surya Kala vs Koona Puspavathi
2024 Latest Caselaw 1244 AP

Andhra Pradesh High Court - Amravati

Ommi Surya Kala vs Koona Puspavathi on 14 February, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                 MAIN CASE No.S.A No.141 of 2022
                       PROCEEDING SHEET


Sl.     DATE                                ORDER                                   OFFICE
No.                                                                                  NOTE

08.   14.02.2024 BSS, J

                      I.A No.1 of 2022 in S.A No. 141 of 2022
                         I have heard Mr. Devi Prasanna Kumar
                 representing on behalf of M/s. OMR Law firm.
                         There    is    no    representation          for    the
                 respondent.

This petition is filed by the petitioners who are wife and children of deceased/2nd appellant, Mr.O.Appa Rao, seeking permission to come on record as his legal representatives.

It is the contention of the petitioners that 2nd appellant/Mr.O.Appa Rao died on 24.10.2020, during Covid period, which is prior to pronouncement of Judgment in First Appellate Court in A.S No.76 of 2016 which is filed by the 1st petitioner and her husband, Mr.O.Appa Rao, against the Decree and Judgment passed by the learned First Additional Junior Civil Judge, Visakhapatnam, in O.S No.698 of 2014 and First Appellate Court dismissed the appeal against which, petitioners herein already preferred an appeal showing them as legal representatives of deceased/2nd appellant. They also filed copy of death certificate of 2nd appellant which shows that 2nd appellant died on 24.10.2020. Hence,

they are permitted to come on record as legal representatives of deceased/2nd appellant.

Accordingly, this petition is allowed.

______ BSS,J

I.A No.1 of 2022 is allowed. Appellant Nos. 1, 3 and 4 are permitted to represent 2nd appellant being legal representatives in the appeal.

As already they their names are mentioned in the grounds of appeal, there is no necessity for further amendment.

List the case in the regular course. Registry is directed to print the name of Ms.Nimmagadda Revathi as learned counsel for the respondent.

______ BSS,J

RSD