Yegalla Sarojanamma vs Yegalla Suryam
2024 Latest Caselaw 4822 AP

Andhra Pradesh High Court - Amravati

Yegalla Sarojanamma vs Yegalla Suryam on 26 June, 2024

 APHC010111202000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                         [3397]
                           (Special Original Jurisdiction)

              WEDNESDAY ,THE TWENTY SIXTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1661/2000

Between:

Yegalla Sarojanamma and Others                             ...APPELLANT(S)

                                    AND

Yegalla Suryam and Others                                ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. M S R SUBRAHMANYAM

Counsel for the Respondent(S):

     1. K VENKAT RAO

The Court made the following:

JUDGMENT:

1. Learned counsel for the appellants is present through virtual hearing

and represented that he had sent a letter to the party through Registered Post

and the same was returned with a postal endorsement that the 'addressee

deceased' and further represented that necessary orders may be passed.

2. The representation made by the learned counsel for the appellants is

recorded.

3. Therefore, the Appeal Suit 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

Date.26.06.2024.

CVD