Sirigineedi Nagalakshmi vs Sirigineedi Suryanarayana
2024 Latest Caselaw 5151 AP

Andhra Pradesh High Court - Amravati

Sirigineedi Nagalakshmi vs Sirigineedi Suryanarayana on 5 July, 2024

        IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                      FRIDAY, THE FIFTH DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                    PRESENT



            HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO
                           A^PPEAL SUIT No.354 of 2nnfi

     Appeal filed under Section 96 of C.P.C, against the decree and
Judgment made in O.S.No.96 of 2001 oni the file of the Court of the I
Additional Senior Civil Judge. Rajahmundry , East Godavari District dated
16.3.2005.


Between:

  1. Sirigineedi Nagalakshmi, D/o. Suryanarayana. Hindu, aged about 7
     years. Student, R/o. D.No.44-6-1, Madansinghpeta, Rajahmundry, East
     Godavari District.

  2. Sirigineedi Jeevan, S/o. Suryanarayana Hindu, aged about 6 years.
     R/o.    D.No.44-6-1
                             Madasinghpeta, Rajahmundry,     East   Godavari
     District.

    (Appellants.1 and 2
                      are being minors rep., by their maternal Grand
    Father and Guardian, Pati Adinarayana, S/o. Venkanna,
                                                              Hindu,
    aged about 65 years, Business, R/o. D.No.44-6-1, Madansinghpeta,
    Rajahmundry, East Godavari District.)

                                                     ...Appellants/Plaintiffs
                                    AND
    1. Sirigineedi Suryanarayana, S/o. Venkata Satyanarayana, Hindu, aged
      about 38 years, Business, C/o.Dlovaraju House, MGH.128, Housing
      Board Colony, Lalacheruvu.

   2. Mudragada Satyavathi, S/o. Surya Rao, Hindu, aged about 50 years,
      Stridhan, R/o.D.No.35-11-1, Mangalavarapupeta, Rajahmundry, East
      Godavari District.


   3. Sangisetti Venkateswara Rao, S/o. Narasimha Murthy, Hindu, aged
      about 40 years. Cultivation, R/o. Srirampuram, Rajanagaram Mandal
      East Godavari District.


   4. Sangula Srinivasa Rao, S/o, Satyanarayana, Hindu, aged about 40
     years. Cultivation, R/o. Srirampuram, Rajanagaram Mandal, East
      Godavari District.


   5. Sangisetti Srimanarayana, S/o. Narasimha Murthy, Hindu, aged about
     50 years. Cultivation, R/o. Srirampuram, Rajanagaram Mandal, East
     Godavari District.


                                                ...Respondents/Defendants

Counsel for the Appellants      : Sri P Rajesh Babu

Counsel for the Respondents: Sri TVS Prabhakara Rao

The Court made the following:
                THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO
                            APPEAL SUIT No.354 of 2nnF;

          JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel for the appellants has fairly represented that he made several efforts and contacted his party and his party

has informed him that they are not inclining to prosecute the appeal. He further represented that the steps for bringing the

Legal Representatives of the deceased respondent No.l is also not taken and requested to pass necessary orders. The representation made by the learned counsel for the

appellants is recorded.

2. Therefore, the Appeal Suit is dismissed for default. No costs.

As a sequel, miscellaneous petitions, if any pending.

shall stand closed.

                                                     SD/- E KAMESWARA RAO
                                    //TRUE COPY//         DEPUpr RE^STRAR
To                                                                       OFFICER

1. The I Additional Senior Civil Judge, Rajahmundry, East Godavari District, (with records if any)

2. One CC to Sri P Rajesh Babu, Advocate [OPUC]

3. One CC to Sri T V S Prabhakara Rao, Advocate [OPUC]

4. The Section Officer, VR Section, High Court of Andhra Pradesh, (to dispatch the lower court records)

5. Three CD Copies TK sree HIGH COURT

DATED:05/07/2024

JUDGMENT

DISMISSING THE APPEAL SUIT FOR DEFAULT WITHOUT COSTS