Ogirala Seethamma Jayamma vs Bhimavarapu Sambi Reddy
2024 Latest Caselaw 10150 AP

Andhra Pradesh High Court - Amravati

Ogirala Seethamma Jayamma vs Bhimavarapu Sambi Reddy on 11 November, 2024

 APHC010502162018
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                           [3369]
                            (Special Original Jurisdiction)

                MONDAY ,THE ELEVENTH DAY OF NOVEMBER
                   TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

          THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                          APPEAL SUIT NO: 1129/2018

Between:

Ogirala Seethamma @ Jayamma                                         ...APPELLANT

                                          AND

Bhimavarapu Sambi Reddy and Others                          ...RESPONDENT(S)

Counsel for the Appellant:

1. BANKATLAL MANDHANI

Counsel for the Respondent(S):

1. M BRAHMA REDDY

2. N SUBBA RAO

The Court made the following JUDGMENT:

1. This Appeal suit is filed by the appellant aggrieved by the judgment and

decree dated 18.04.2018 passed in O.S.No.50 of 2011 on the file of IV

Additional District Judge, Guntur.

2. No representation on behalf of the appellant in the morning session as well

as in the Afternoon session.

3. Learned counsel appearing for the respondents is present.

4. Despite listing the matter under the caption 'For Dismissal', the appellant has

no interest to pursue the appeal.

5. In such facts and circumstances of the case, this Court has no other

option except to dismiss the Appeal for default.

6. Therefore, this Appeal Suit is dismissed for default. There shall be no

order as to costs.

7. Miscellaneous petitions pending, if any, in this appeal shall stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO Date: 11.11.2024.

UPS