Pydi Apparao Died vs M.Ammayamma Srikakulam 4 Ors
2024 Latest Caselaw 10285 AP

Citation : 2024 Latest Caselaw 10285 AP
Judgement Date : 14 November, 2024

Andhra Pradesh High Court - Amravati

Pydi Apparao Died vs M.Ammayamma Srikakulam 4 Ors on 14 November, 2024

APHC010094302001
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                    [3369]
                          (Special Original Jurisdiction)

           THURSDAY, THE FOURTEENTH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                    SECOND APPEAL NO: 1060/2001

Between:

Pydi Apparao (died) and Others                         ...APPELLANT(S)

                                   AND

M Ammayamma Srikakulam 4 Ors                           ...RESPONDENT

Counsel for the Appellant(S):

1. M V SURESH

Counsel for the Respondent:

1. M V S SURESH KUMAR

2. M R S SRINIVAS

3. SRINIVAS KARRA

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 18.10.2001, passed in A.S.No.50 of 2000 on

the file of the Senior Civil Judge, at Rajam, which is filed against the

judgment and decree dated 25.08.2000, passed in O.S.No.98 of 1996

on the file of the Junior Civil Judge, Rajam.

2. None appeared on both sides, despite listing the matter under the

caption 'For Dismissal'.

3. On 30.09.2024, learned counsel for the appellant submitted that

they addressed a letter to the appellant, but, the same was returned

un-served with an endorsement, 'Addressee Died' and no steps have

also not been taken by the legal representatives of the deceased

appellant. So far, respondent No.3 has also not engaged a counsel

despite service of notice. It seems that the legal representatives of the

deceased appellant are not interested to come on record and prosecute

the matter. In the above facts and circumstances, this Court finds it

inappropriate to keep the appeal pending and deems fit to dismiss this

appeal.