Gudur Narayanamma vs Kosuru Manjula Devi
2024 Latest Caselaw 1287 AP

Andhra Pradesh High Court - Amravati

Gudur Narayanamma vs Kosuru Manjula Devi on 15 February, 2024

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




               THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
                   TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

                        FIRST APPEAL NO: 649 OF 2005

Appeal against the Judgement and Decree of the learned SCJ, Gudur in
O.S.NO.30/2001 dated 30/04/2005

Between:
   1. Gudur Narayanamma, W/o Dhanunjaya R/o 5/82, Mosque Street, Gudur,
      Nellore District

                                                                   ...APPELLANT(S)
                                     AND
   1. Kosuru Manjula Devi, W/o K.V. Narsimham R/o Mithapalem, Gudur, Nellore
      District.

                                                                   ...RESPONDENTS

I.A. NO: 1 OF 2005(ASMP. NO: 1967 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
condone the delay of 17 days in preparing the above appeal.

I.A. NO: 1 OF 2016(ASMP. NO: 1753 OF 2016)

       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 fix
an early date of hearing of the above appeal in this Hon'ble Court

I.A. NO: 2 OF 2005(ASMP. NO: 2157 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
grant stay of all further proceedings pursuant to the delivery of Judgment in
O.S.No.30 of 2001 dated 30.4.2005 on the file of the Senior Civil Judge, Gudur,
Nellore District and to pass.
 Counsel for the Appellant(s):SRI. R RAVI KUMAR

Counsel for the Respondents: SAI GANGADHAR CHAMARTY

Counsel for the Respondents: 6444/SAI GANGADHAR CHAMARTY

The Court made the following:

JUDGMENT:

1. On the earlier occasion i.e., on 01.02.2024, learned counsel for the

respondent represented that the sole appellant died on 13.01.2023 and the matter

was directed to be posted today for taking steps by the learned counsel for the

appellant.

2. Today when the matter is called for hearing, there is no representation on

behalf of the learned counsel for the appellant.

3. Since the sole appellant is no more and no steps are being taken by the

learned counsel for the appellant, the appeal stands abated. 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.15.02.2024.

CVD