Smt.T.S. Zubeda vs T.S. Salar Saheb
2024 Latest Caselaw 1345 AP

Citation : 2024 Latest Caselaw 1345 AP
Judgement Date : 16 February, 2024

Andhra Pradesh High Court - Amravati

Smt.T.S. Zubeda vs T.S. Salar Saheb on 16 February, 2024

APHC010453912003 IN THE HIGH COURT OF ANDHRA PRADESH
                               :: AMARAVATI
                       (Special Original Jurisdiction)                   [
                                                                     3397
                                                                         ]
                      FRIDAY ,THE SIXTEENTH DAY OF FEBRUARY
                         TWO THOUSAND AND TWENTY FOUR
                               PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
                           RAO

                   FIRST APPEAL NO: 3697 OF 2003

Appeal against the decree and judgment dt: 22-7-2003 in O.S.No.28 of 1997
on the file of Senior Civil Judge, Penukonda, Ananthapur Dist.

Between:
  1. Smt.T.S. Zubeda, W/o.T.S.Salar Saheb RMP Doctor D.No.16-333,
     P.R.T.Street, Dharmavarm, Ananthapur Dt.

                                                        ...APPELLANT(S)
                                   AND
  1. T S Salar Saheb, S/o.late T.S. Madar Saheb Doctor Government
     Hospital Road, Dharmavarm, Ananthapur District.
  2. T S Sattar, S/o.T.S.Madar Saheb C/o Abdulla Vazib, Parigi Bus
     Stand, Hindupur,
  3. T S Gaffar, S/o.T.S.Madar Saheb Anjuman Circle (Jeweller),
     Dharmavaram, Ananthapur Dt.
  4. T S Basha, S/o.T.S.Madar Sahab Anjuman Circle, Dharmavaram,
     Ananthapur Dt.
  5. T S Sardar, S/o.T.S.Madar Saheb Anjuman Circle, Dharmavaram,
     Ananthapur Dt.
  6. T S Azad, S/o.T.S.Madar Saheb Anjuman Circle, Dharmavaram,
     Ananthapur Dt.
  7. Khurshid, W/o.Askar R/o.Adapala Street, Near Rig (hand pump), Near
     new R.T.C.Bus Stand,
  8. Shakila, W/o.K.Hussain Sab Main Bazar, Near Shani Mahatma
     Temple, Pavagada, Tumkur Dt,
  9. T S Kulsubi, W/o.T.S.Madar Saheb D.NO.12/172, Anjaneya Swamy
     Temple Street, Dharmavaram,
  10.     Mahaboob Bee, W/o.Allabaksh R/o.Koti Basavanna Katta
     Veedhi, Dharmavaram, Ananthapur District.
  11.     Manurabu, W/o.Ismail R/o.Koti Basavanna Katta Veedhi,
     Dharmavaram, Ananthapur District.
      12.     T S Shoukatali, S/o.T.S.Madar Saheb C/o.T.S.Gaffar Major,
        Anjuman Circle, Dharmavarm,

                                                           ...RESPONDENTS

I.A. NO: 1 OF 2003(CMP. NO: 27490 OF 2003)

      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 respondents/defendents No.10 and 11 not to
alienate the plain schedule propertise which are in their custody in
O.S.NO.28/97        on        the    file     of      the     Senior     Civil
Judge,Penukonda,Ananthapur Dt pending disposal of the above appeal
and pass such other order or orders as this Hon'ble Court may deem fit
an proper.

Counsel for the Appellant(s):SRI. S GIRIMOJI RAO

Counsel for the Respondents: 8860/KARRI MURALI KRISHNA

Counsel for the Respondents: KARRI MURALI KRISHNA

The Court made the following:

JUDGMENT:

1. When the matter was listed on 14.02.2024, there was no

representation on behalf of the appellant and the matter was posted to

16.02.2024, under the caption "For Dismissal".

2. Today, when the matter is taken up for hearing, learned counsel

for the respondents is present and there is no representation on behalf

of the appellant, it seems that the appellant is not inclined to

prosecute the appeal.

3. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO