Jala Bhaskara Rao Died Per Lr A2 vs Jala Ramadevi
2024 Latest Caselaw 4713 AP

Andhra Pradesh High Court - Amravati

Jala Bhaskara Rao Died Per Lr A2 vs Jala Ramadevi on 24 June, 2024

APHC010207002003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

              MONDAY ,THE TWENTY FOURTH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                      FIRST APPEAL NO: 325/2003

Between:

Jala Bhaskara Rao (died) Per Lr A-2 and Others     ...APPELLANT(S)

                                   AND

Jala Ramadevi                                       ...RESPONDENT

Counsel for the Appellant(S):

  1. P VINAYAKA SWAMY

Counsel for the Respondent:

  1. VENKAT CHALLA

  2.

The Court made the following:
 JUDGMENT:

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

for the appellants has represented that the appellant No.1 has passed

away during the pendency of the appeal. The appellant No.2 and the

respondent in the present appeal are the son and wife of the deceased

appellant No.1 and the matter between both the parties has been

compromised outside the Court.

2. Learned counsel for the appellants has further orally represented

that he is not pressing the present appeal and endorsed the same on

the Grounds Of Appeal also.

3. Accordingly, the Appeal Suit is dismissed as not pressed. No

costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 24.06.2024 SRT