Seemala Rama Devi vs Betha Mahalakshmi
2024 Latest Caselaw 10043 AP

Citation : 2024 Latest Caselaw 10043 AP
Judgement Date : 7 November, 2024

Andhra Pradesh High Court - Amravati

Seemala Rama Devi vs Betha Mahalakshmi on 7 November, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010473582024                                                     Bench Sr.No:-2
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                         [3446]
                                AT AMARAVATI

                         WRIT APPEAL NO: 899 of 2024


Seemala Rama Devi                                                     ...Appellant

      Vs.

Betha Mahalakshmi and another                                  ...Respondents


                                    **********

Advocate for Appellant : Mr. K. Ashok representing Mr. Venkateswarlu Kolla

Advocate(s) for Respondent(s): Mr. N Bharath Simha Reddy - R1

Mr. Venkata Rama Rao Kota - R2

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE R RAGHUNANDAN RAO

DATE : 7th November, 2024

PC:

This writ appeal has been preferred against the judgment and order, dated 03.09.2024 passed in WP.No.5967 of 2024.

The dispute primarily revolves around the entitlement to receive money, which is in the 2nd respondent Bank, belonging to Kona Srinivasa Kumar. In the bank, the deceased had reflected his nominee as K. Rama Devi, who was the elder sister of the deceased.

It also appears that the wife and children of the deceased obtained a succession certificate from the competent Court against which an application has since been filed for setting aside the said proceedings primarily on the ground that the applicants were not served in those proceedings.

Apart from this, it also appears that a suit has been filed for declaration based upon a Will which is sought to have been made by the deceased - Kona Srinivasa Kumar, which is pending in the Court of II Additional District Court, Parvatipuram.